Supreme Court - Daily Orders
M/S Jansons Textile Processors vs Commissioner Of Gst And Central Excise ... on 5 July, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 5107/2019
M/S JANSONS TEXTILE PROCESSORS APPELLANT(S)
VERSUS
COMMISSIONER OF GST AND CENTRAL EXCISE, SALEM RESPONDENT(S)
O R D E R
1. No case is made out to interfere with the impugned judgment and order passed by the Tribunal. The appeal is, accordingly, dismissed.
2. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] ...........................J. [M.R. SHAH] NEW DELHI;
JULY 05, 2019.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.07.09 17:44:12 IST Reason: ITEM NO.16 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 NO(S). 5107/2019 M/S JANSONS TEXTILE PROCESSORS APPELLANT(S) VERSUS COMMISSIONER OF GST AND CENTRAL EXCISE SALEM RESPONDENT(S) (FOR ADMISSION and I.R. and IA No.91693/2019-EX-PARTE STAY) Date : 05-07-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. V. Lakshmikumaran,Adv.
Mr. L. Badri Narayanan,Adv. Mr. Aaditya Bhattacharya,Adv. Mr. Hemant Bajaj,Adv.
Mr. Manish Rastogi,Adv. Ms. Apeksha Mehta,Adv.
Mr. Victor Das,Adv.
Ms. Charanya Lakshmikumaran, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER (Signed order is placed on the file)