Supreme Court - Daily Orders
Commissioner Of Central Excise Pune-I vs M/S. Krohne Marshall Pvt. Ltd. on 15 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2016
(DIARY NO. 19157 OF 2016)
COMMISSIONER OF CENTRAL EXCISE, PUNE-I ... Appellant
VERSUS
M/S. KROHNE MARSHALL PVT. LTD. ... Respondent
WITH
CIVIL APPEAL NO. OF 2016
(DIARY NO. 15727 OF 2016)
O R D E R
Delay condoned.
Heard.
The civil appeals are dismissed.
........................, J. [ A.K. SIKRI ] ........................, J. [ N.V. RAMANA ] New Delhi;
July 15, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.07.20 11:25:11 IST Reason:ITEM NO.47 COURT NO.12 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. 19157/2016 COMMISSIONER OF CENTRAL EXCISE PUNE-I Appellant(s) VERSUS M/S. KROHNE MARSHALL PVT. LTD. Respondent(s) (With appln. (s) for condonation of delay in filing appeal) WITH C.A. D 15727/2016 (With appln.(s) for condonation of delay in filing appeal and Office Report) Date : 15/07/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Maninder Singh, ASG. Ms. B. Sunita Rao, Adv. Ms. Bharathi Raju, Adv. Ms. C. Rubavathi, Adv. Mr. Prabhas Bajaj, Adv. 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 civil appeals are dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]