Supreme Court - Daily Orders
Commissioner Of Custom And Central ... vs Excel Engineering on 4 December, 2017
Bench: J. Chelameswar, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.______________OF 2017
(Diary No(s).29148/2017)
COMMISSIONER OF CENTRAL EXCISE &
SERVICE TAX, MEERUT APPELLANT(S)
VERSUS
EXCEL ENGINEERING ETC. RESPONDENT(S)
O R D E R
Delay condoned.
We do not see any reason to interfere with the judgment under appeal. The appeals are dismissed leaving the question of law open.
…....................J. [ J. CHELAMESWAR ] …....................J. ] SANJAY KISHAN KAUL ] NEW DELHI DECEMBER 04, 2017 Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.12.07 16:39:07 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI IS BEING USED BY MR. OM PARKASH SHARMA ITEM NO.10 COURT NO.2 SECTION IIIA 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). 29148/2017 (Arising out of impugned final judgment and order FO No. 70071-70072/2017 dated 12-01-2017 in FO No. 70072/2017 12-01-2017 in passed by the Customs, Excise And Service Tax Appellate Tribunal) COMMISSIONER OF CUSTOM AND CENTRAL EXCISE Petitioner(s) VERSUS EXCEL ENGINEERING Respondent(s) ( IA No.123955/2017-CONDONATION OF DELAY IN FILING and IA No.123958/2017-STAY APPLICATION and IA No.123957/2017-CONDONATION OF DELAY IN REFILING) Date : 04-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. A.N.S. Nadkarni,ASG (Not present) Ms. Rashmi Malhotra,Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed leaving the question of law open, in terms of the signed order.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)