Supreme Court - Daily Orders
Cce And St Jaipur I vs B.V.C. Logistics Pvt. Ltd. on 6 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
@ Diary No.23113/2018
CCE AND ST JAIPUR I Appellant(s)
Versus
B.V.C. LOGISTICS PVT. LTD. Respondent(s)
O R D E R
Delay condoned.
The Civil Appeal is dismissed on the ground of low tax effect, leaving the question of law open.
Pending application(s), if any, shall stand disposed of.
........................J. (A.K.SIKRI) ........................J. (ASHOK BHUSHAN) New Delhi, AUGUST 6, 2018 Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.08.08 10:31:00 IST Reason: ITEM NO.18 COURT NO.4 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL ….…./2018 Diary No(s).23113/2018 (Arising out of impugned final judgment and order dated 20-07-2017 in STA No. 56240/2013 20-07-2017 in STA No. 56700/2013 passed by the Custom Excise Service Tax Appellate Tribunal) CCE AND ST JAIPUR I Petitioner(s) VERSUS B.V.C. LOGISTICS PVT. LTD. Respondent(s) (With appln for c/delay in filing appeal and ex parte stay) Date : 06-08-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. A.N.S.Nadkarni,ASG Mr. S.A.Haseeb,Adv.
Ms. Nisha Bagchi,Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. L.Badri Narayanan,Adv.
Mr. Aditya Bhattacharya,Adv. Mr. Victor Das,Adv.
Ms. Apeksha Mehta,Adv. Mr. Manish Rastogi,Adv. Mr. Shrey Ashat,Adv.
Mr. Punit Dutt Tyagi, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(B.PARVATHI) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)