Supreme Court - Daily Orders
Commnr. Central Excise, Thane vs M/S. Nrc Ltd. Mohone, Kalyan, Thane on 3 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5597 OF 2007
COMMISSIONER CENTRAL EXCISE, THANE ... Appellant
VERSUS
M/S. NRC LTD. MOHONE, KALYAN, THANE ... Respondent
WITH
CIVIL APPEAL NO. 4949 OF 2012
O R D E R
These appeals are covered by the judgment dated October 08, 2015 of this Court in Civil Appeal No. 2820 of 2007 titled as 'M/s. NRC Limited v. Union of India & Ors.', against the Revenue.
Following the aforementioned judgment, these appeals are also dismissed.
........................, J. [ A.K. SIKRI ] ........................, J. [ ROHINTON FALI NARIMAN ] New Delhi;
November 03, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.07 09:57:32 IST Reason: ITEM NO.111 COURT NO.13 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. 5597/2007 COMMNR. CENTRAL EXCISE, THANE Appellant(s) VERSUS M/S. NRC LTD. MOHONE, KALYAN, THANE Respondent(s) (With office report) WITH C.A. No. 4949/2012
(With appln.(s) for directions, Interim Relief and Office Report) Date : 03/11/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Yashank Adhyaru, Sr. Adv. Ms. Nisha Bagchi, Adv. Ms. Aruna Gupta, Adv.
Ms. Sujeeta Srivastava, Adv. Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Arshad Hidayatullah, Sr. Adv. Mr. U. A. Rana, Adv.
Ms. Mrinal Majumdar, Adv. Mr. Avirat Kumar, Adv. M/s Gagrat & Co.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]