Supreme Court - Daily Orders
M/S. Mayank Metals Thr. Its Proprietor ... vs Commissioner Of Central Excise, ... on 4 January, 2016
Bench: Dipak Misra, Shiva Kirti Singh
SLP(C) 29375/15
1
ITEM NO.31 COURT NO.4 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.29375/2015
(Arising out of impugned final judgment and order dated 21/07/2015
in CEA No. 129/2015 passed by the High Court of Judicature at
Allahabad)
M/S. MAYANK METALS THR. ITS PROPRIETOR Petitioner(s)
SHRI PAWAN KUMAR AGGARWAL
VERSUS
COMMISSIONER OF CENTRAL EXCISE, GHAZIABAD Respondent(s)
(With interim relief and office report) WITH S.L.P(C) No.29483/2015 (With interim relief and office report) Date: 04/01/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Tarun Chawla, Adv. Mr. Ashish Bansal, Adv. Mr. Gopal Singh Chauhan, Adv. Mr. Kedar Nath Tripathy, Adv. Mr. Kumar Ajit Singh, Adv. Mr. Deepak Goel, AOR Mr. Rahul Raheja, Adv.
For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by Gulshan Kumar Arora Date: 2016.01.04 O R D E R 16:52:01 IST Reason:
Heard Mr. S.K. Bagaria, learned senior counsel for the petitioners.
SLP(C) 29375/15 2 Regard being had to the facts and circumstances of the case, we extend time till end of February, 2016, to comply with the order of the High Court. If the amount is deposited by the said date, the appeal shall be heard on merits by the tribunal. If, in the meantime, the appeal is faced with dismissal on deposition of the amount, the same shall be revived and disposed of on merits.
The special leave petitions are, accordingly, disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master