Supreme Court - Daily Orders
Sai Service Pvt Ltd.(Formerly Sai ... vs Commnr. Of Central Excise, Mumbai-I on 28 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 690-691/2015
SAI SERVICE PVT LTD.
(FORMERLY SAI SERVICE STATION LTD.) Appellant(s)
VERSUS
COMMNR. OF CENTRAL EXCISE, MUMBAI-I Respondent(s)
O R D E R
We have heard learned counsel for the parties. The issue of imposition of penalty on the appellant has not been considered by the Tribunal in spite of a rectification of mistake application having been filed.
Under the circumstances, we remand the matter to the Tribunal for afresh consideration only of the issue of penalty levied on the appellant.
The civil appeals are disposed of. Until the decision of the Tribunal, no coercive steps be taken on the appellant to recover the penalty amount.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
Signature Not VerifiedDigitally signed by MEENAKSHI KOHLI Date: 2017.05.02 APRIL 28, 2017.
11:27:09 IST Reason: 1 ITEM NO.41 COURT NO.4 SECTION IIIB 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). 690-691/2015
SAI SERVICE PVT LTD.(FORMERLY SAI SERVICE STATION LTD.)Appellant(s) VERSUS COMMNR. OF CENTRAL EXCISE, MUMBAI-I Respondent(s) (With application for c/delay in re-filing appeal and condonation of delay in filing appeal and Office Report) Date : 28/04/2017 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Ravinder Narain, Adv.
Mr. R.G. Seth, Adv.
Mr. Ajay Aggarwal, Adv.
Ms. Mallika Joshi, Adv.
Ms. Ruchika, Adv.
Mr. Rajan Narain, AOR For Respondent(s) Mr. A.K. Sanghi, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Mr. Ritesh Kumar, Adv.
Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeals are disposed of in terms of the signed order.
(Meenakshi Kohli) (Sharda Kapoor) Court Master (SH) Court Master (NS) [Signed order is placed on the file] 2