Supreme Court - Daily Orders
Commissioner Of Central Excise,Vapi vs M/S Balsara Hygiene Products Ltd. Etc. on 10 January, 2014
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. OF 2014
[D.NO. 20459/2012]
| COMMISSIONER OF CENTRAL EXCISE, VAPI |...| APPELLANT(s) |
| Versus |
| M/S. BALSARA HYGIENE PRODUCTS LTD. ETC. |...| RESPONDENT(s) |
O R D E R
We have heard Mr. S.K. Bagaria, learned Additional Solicitor General for the appellant.
Civil Appeals are dismissed on the ground of delay as well as on merits.
............................J. (R.M. LODHA) ............................J. (SHIVA KIRTI SINGH) NEW DELHI JANUARY 10, 2014.
ITEM NO.22 COURT NO.2 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. /2014
[D.NO. 20459/2012]
COMMISSIONER OF CENTRAL EXCISE,VAPI Appellant(s)
VERSUS
M/S BALSARA HYGIENE PRODUCTS LTD. ETC. Respondent(s)
With IA 1-3 ( c/delay in filing SLP,c/delay in refiling SLP) Date: 10/01/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA HON’BLE MR. JUSTICE SHIVA KIRTI SINGH For Appellant(s) Mr. S.K. Bagaria, ASG Mr. A. Radhakrishnan, Adv. Mr. Rajiv Nanda, Adv. for Mr. B.K. Prasad, Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R Civil Appeals are dismissed in terms of signed order.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master | [SIGNED ORDER IS PLACED ON THE FILE’