Supreme Court - Daily Orders
The Commissioner Of Customs Air Etc Etc vs M/S Chidambaram Ship Care (P) Ltd Etc Etc on 26 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3115-3117 OF 2015
THE COMMISSIONER OF CUSTOMS CHENNAI Appellant(s)
VERSUS
M/S CHIDAMBARAM SHIP CARE (P) LTD ETC Respondent(s)
O R D E R
Delay, if any, is condoned.
Heard the learned Counsel appearing for the parties. We do not find any reason to interfere with the impugned order dated 10.03.2005 passed by the Customs, Excise and Service Tax Appellate Tribunal, Southern Regional Bench, Chennai.
Accordingly, the appeals are dismissed. However, the question of law is left open. Pending applications stand disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (VINEET SARAN) New Delhi;
April 26, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.04.29 17:14:24 IST Reason: ITEM NO.40 COURT NO.5 SECTION XII 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). 3115-3117/2015 THE COMMISSIONER OF CUSTOMS CHENNAI Appellant(s) VERSUS M/S CHIDAMBARAM SHIP CARE (P) LTD ETC Respondent(s)
Date : 26-04-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Mr. K.M. Natraj, ASG Mrs. Aruna Gupta, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. Rajesh Kumar, Adv.
Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)