Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs M/S Suvidha Engineers India Ltd on 16 August, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.27 COURT NO.3 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 21565/2017
(Arising out of impugned final judgment and order dated 08-02-2017
in CEA No. 82/2014 passed by the High Court Of Judicature At
Allahabad)
COMMISSIONER OF CENTRAL EXCISE CUSTOMS AND SERVICE TAXPetitioner(s)
VERSUS
M/S SUVIDHA ENGINEERS INDIA LTD Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date : 16-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Ranjit Kumar, SG
Ms. Binu Tamta, Adv.
Mr. A.P. Mayee, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
(DEEPAK MANSUKHANI) (SUMAN JAIN)
Signature Not Verified
AR-cum-PS Court Master
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.08.17
14:01:12 IST
Reason: