Supreme Court - Daily Orders
M/S Reliance & Michigan(J.V.) vs C.C.E Thane -Ii on 27 January, 2016
Bench: Dipak Misra, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6118 OF 2013
M/s. Reliance & Michigan (J.V.) Appellant(s)
Versus
Commissioner, Central Excise, Thane-II Respondent(s)
WITH
CIVIL APPEAL No.6433 OF 2015
O R D E R
Heard Mr. Kedar Nath Tripathy, learned counsel for the appellants and Mr. Mukul Rohatgi, learned Attorney General for the respondent.
Having heard learned counsel for the parties, we are not inclined to interfere with the orders impugned in the civil appeals.
The civil appeals are, accordingly, dismissed.
......................J. (Dipak Misra) Signature Not Verified ......................J. Digitally signed by Sanjay Kumar (N.V. Ramana) Date: 2016.01.29 17:08:35 IST Reason: New Delhi;
January 27, 2016.
ITEM NO.1 COURT NO.4 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.6118/2013
M/S RELIANCE & MICHIGAN(J.V.) Appellant(s)
VERSUS
C.C.E THANE -II Respondent(s)
(With appln. (s) for stay and office report) WITH C.A. No.6433/2015 (With appln.(s) for condonation of delay in filing appeal and appln.(s) for stay and office eport) Date : 27/01/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Kedar Nath Tripathy, AOR For Respondent(s) Mr. Mukul Rohatgi, A.G. Ms. Sunita Rani Singh, Adv. Mr. Arijit Prasad, Adv. Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)