Supreme Court - Daily Orders
Commissioner Of Central Excise, Jaipur vs M/S Jain Carrying Corporation on 31 July, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s)19763/2015)
COMMISSIONER OF
CENTRAL EXCISE, JAIPUR APPELLANT(S)
VERSUS
M/S. JAIN CARRYING CORPORATION RESPONDENT(S)
O R D E R
1. Delay condoned.
2. This appeal is directed against the judgment and order passed by the Customs, Excise and Service Tax Appellate Tribunal, Principal Bench, New Delhi in Order No.ST/A/53993/2014-CU in Service Tax Appeal No.ST/194/2009-CU(DB), dated 19.09.2014.
3. We have heard Shri Ranjit Kumar, learned Solicitor General appearing for the appellant and Signature Not Verified carefully perused the material available on record. Digitally signed by NEETU KHAJURIA Date: 2015.08.04 16:18:58 IST Reason: In our considered opinion, we do not see any good ground to interfere with the judgment and order 2 passed by the Tribunal Accordingly, the Civil Appeal is dismissed.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) ...............J. (AMITAVA ROY) NEW DELHI JULY 31, 2015.
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ITEM NO.33 COURT NO.1 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 Diary No(s). 19763/2015
COMMISSIONER OF CENTRAL EXCISE, JAIPUR Appellant(s)
VERSUS
M/S JAIN CARRYING CORPORATION Respondent(s)
(With appln. (s) for condonation of delay in filing appeal.) Date : 31/07/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Ranjit Kumar, S.G. Mr. Abhay Kumar, Adv.
Ms. Aparajita Singh, Adv. For Mr. B. Krishna Prasad,Adv. For Respondent(s) 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.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)