Supreme Court - Daily Orders
M/S Gujarat Borosil Limited vs Commissioner Of Central Excise And ... on 5 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S) ______OF 2018
D.NO. 70 OF 2018
M/S GUJARAT BOROSIL LTD. ...APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE
& SERVICE TAX, SURAT II ...RESPONDENT(S)
ORDER
Heard the learned counsel for the appellant and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned order is granted.
We are not inclined to interfere. The appeals are accordingly dismissed.
....................,J.
(RANJAN GOGOI) ...................,J.
(R. BANUMATHI)
NEW DELHI
FEBRUARY 05, 2018
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.02.06
17:02:55 IST
Reason:
ITEM NO.29 COURT NO.3 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)……………………/2018 DIARY NO(S). 70/2018 M/S GUJARAT BOROSIL LIMITED APPELLANT(S) VERSUS COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX SURAT II RESPONDENT(S) (FOR ADMISSION AND I.R. AND IA NO.13113/2018-CONDONATION OF DELAY IN FILING AND IA NO.13115/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA NO.13114/2018-EX-PARTE STAY AND IA NO.16632/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 05-02-2018 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. L. Badri Narayanan, Adv.
Mr. Aditya Bhattacharya, Adv. Ms. Apeksha Mehta, Adv.
Mr. Victor Das, Adv.
Mr. Punit Dutt Tyagi, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to file additional documents is granted.
The appeals are dismissed in terms of the signed order.
[VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]