Supreme Court - Daily Orders
Commissioner Of Central Excise Mumbai vs M/S. Surindra Engineering Co. Ltd. on 30 November, 2015
Author: Chief Justice
Bench: Chief Justice
L 1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13576 OF 2015
N. GAJENDRAN AND ANR. .. APPELLANT(s)
VERSUS
PRINCIPAL SECRETARY/ .. Respondent(s)
COMMISSIONER CORPORATION OF
CHENNAI AND ORS.
O R D E R
1. We have heard learned counsel for the appellants.
2. Having gone through the records of the case, we are of the considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
...................CJI.
[ H.L. DATTU ] ....................J. [ AMITAVA ROY ] Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.12.01 16:00:40 IST Reason: NEW DELHI, NOVEMBER 30,2015.
ITEM NO.25 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 13576/2015
N. GAJENDRAN AND ANR. Appellant(s)
VERSUS
PRINCIPAL SECRETARY/COMMISSIONER CORPORATION OF CHENNAI AND ORS. Respondent(s) (With appln. (s) for stay and office report) Date : 30/11/2015 This appeal was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. T.V.S. Raghavendra Sreyas,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ]