Supreme Court - Daily Orders
Commnr. Of Central Excise, Raigad vs M/S.Parle Agro Ltd. on 25 February, 2016
Bench: Madan B. Lokur, N.V. Ramana
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.3595 OF 2005
COMMNR. OF CENTRAL EXCISE, RAIGAD ...APPELLANT(s)
VERSUS
M/S.PARLE AGRO LTD. ...RESPONDENT(s)
WITH
CIVIL APPEAL Nos.956-957/2013
O R D E R
We have heard learned counsel for the parties.
In view of the circular bearing No.6/28/84-CX-1 dated 14.08.1984, nothing further survives in these appeals.
The appeals are accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (N.V. RAMANA) NEW DELHI FEBRUARY 25, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.02.27 10:46:07 IST Reason: 2 ITEM NO.112 COURT NO.8 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).3595/2005 COMMNR. OF CENTRAL EXCISE, RAIGAD Appellant(s) VERSUS M/S.PARLE AGRO LTD. Respondent(s) (with appln. (s) for ex-parte stay and office report) WITH C.A. Nos. 956-957/2013 (With Office Report) C.A. No. 5918/2013 (With Office Report) Date : 25/02/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. K. Radhakrishna, Sr. Adv.
Mrs. B. Sunita Rao, Adv. Ms. Sunita Rani Singh, Adv. Mr. Anurag, Adv.
Mr. S.R. Singh, Adv.
Mr. B. Krishna Prasad, AOR Mr. P. Parmeswaran, AOR For Respondent(s) Mr. Balbir Singh, Sr. Adv.
Mr. Rajesh Kumar, Adv.
Mr. Abhishek Baghel, Adv.
Mr. M. P. Devanath, Adv. Mr. Anandh K., Adv.
Mr. Hemant Bajaj, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. Abhishek Anand, Adv.3
UPON hearing the counsel the Court made the following O R D E R C.A. Nos. 956-957/2013 and C.A. Nos. 956-957/2013 The appeals are dismissed in terms of the signed order.
Pending application, if any, is disposed of.C.A. No.5918 of 2013
Detagged.
(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)