Supreme Court - Daily Orders
Union Of India vs M/S Aditya Cement (A Unit Of Grasim ... on 12 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).6736 OF 2008
UNION OF INDIA ...APPELLANT(S)
VERSUS
M/S ADITYA CEMENT ...RESPONDENT(S)
O R D E R
1. We have heard the learned counsels for the parties and perused the relevant material.
2. In view of the small amount of revenue involved i.e. about Rs.8 lakhs and having regard to the fact that Central Government Instructions dated 17.12.2015 have been issued (during the pendency of the appeal) imposing a ceiling of Rs.25 lakhs so far as the filing of appeal in Supreme Court is concerned, we are not inclined to entertain the present appeal any further.
3. The civil appeal is dismissed keeping all questions of law open.
....................,J.
(RANJAN GOGOI) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.10.13 ....................,J.
17:47:38 IST
Reason: (NAVIN SINHA)
NEW DELHI
OCTOBER 12, 2017
ITEM NO.106 COURT NO.2 SECTION XV
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). 6736/2008
UNION OF INDIA Appellant(s)
VERSUS
M/S ADITYA CEMENT Respondent(s)
Date : 12-10-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Ashok K. Srivastava, Adv. Mr. Subhash Acharya, adv. Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Aditya Bhattacharya, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha mehta, Adv.
Mr. M. P. Devanath, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)