Supreme Court - Daily Orders
Commnr. Of Central Excise, Ahmedabad vs Television&Components Ltd.Thr.O.L. on 14 July, 2015
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 49-50 OF 2004
COMMNR. OF CENTRAL EXCISE, AHMEDABAD Appellant(s)
VERSUS
TELEVISION&COMPONENTS LTD.THR.O.L.& ANR. Respondent(s)
O R D E R
Respondent No.1 is a company which is in liquidation. Respondent No.2 has died. The factum of his death and the particulars of legal heirs were disclosed to the Department by the learned counsel appearing on the other side on 19 th March, 2015. However, no steps are taken till date to bring the legal heirs on record.
In these circumstances, the civil appeals are dismissed.
.........................,J [A.K. SIKRI] .........................,J [N.V. RAMANA] New Delhi;
July 14, 2015 Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.07.22 17:16:18 IST Reason: Digital Signature Card of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, Court Master. ITEM NO.101 COURT NO.12 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(s). 49-50/2004 COMMNR. OF CENTRAL EXCISE, AHMEDABAD Appellant(s) VERSUS TELEVISION& COMPONENTS LTD.THR.O.L.& ANR. Respondent(s) (with appln. (s) for stay) Date : 14/07/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Dhrub Mehta, Sr. Adv. Mr. B. Krishna Prasad,AOR Mr. P.K. Mallick, Adv. Mrs. Rashmi Malhotra, Adv For Respondent(s) Mr. K. B. Rohtagi,Adv. Mr. Mahesh Kasana, Adv. Ms. Aparna Rohatgi Jain, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
(Ashok Raj Singh) (Suman Jain) Court Master Court Master (Signed order is placed in the file)