Supreme Court - Daily Orders
M/S Bpl Mobile Communication Ltd. vs Comnr. Of Central Excise, Mumbai on 1 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3868/2006
M/S BPL MOBILE COMMUNICATION LTD. APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, MUMBAI RESPONDENT(S)
O R D E R
After hearing learned counsel for the parties and going through the matter, we find that the issue is squarely covered by the judgment of this Court in Idea Mobile Communication Ltd.
v. CCE & Customs, (2011) 12 SCC 608.
This appeal is, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J. [ROHINTON FALI NARIMAN] NEW DELHI;
September 1, 2015 Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.09.08 17:55:37 IST Reason: ITEM NO.116 COURT NO.14 SECTION III 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). 3868/2006 M/S BPL MOBILE COMMUNICATION LTD. Appellant(s) VERSUS COMNR. OF CENTRAL EXCISE, MUMBAI Respondent(s) (with office report) Date : 01/09/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. M. P. Devanath,Adv.
Mr. Vivek Sharma, Adv.
Ms. Charanya L., Adv.
Mr. Hemant Bajaj, Adv.
Mr. Anandh K., Adv.
Mr. Aditya Bhattacharya, Adv. Mr. R. Ramchandran, Adv.
For Respondent(s) Mr. A.K. Sanghi, Sr. Adv.
Mr. S. Wasim A. Qadri, Adv.
Ms. Shirine Khajuria, Adv. Mr. B.K. Prasad, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER (Signed order is placed on the file)