Supreme Court - Daily Orders
Commissioner Of Central Excise Jaipur I vs M/S Kent Chemicals Pvt. Ltd. on 7 May, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
(Diary No.11428/2018)
COMMISSIONER OF CENTRAL EXCISE, JAIPUR-I ... APPELLANT(S)
VS.
M/S. KENT CHEMICALS P.LTD. ... RESPONDENT(S)
O R D E R
We have heard the learned Additional Solicitor General appearing on behalf of the appellant.
Delay condoned.
We do not find any merit in this appeal. The civil appeal is, accordingly, dismissed.
......................J. [J.CHELAMESWAR] ......................J. [SANJAY KISHAN KAUL] New Delhi;
May 7, 2018.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2018.05.10 17:27:59 IST Reason: 1 ITEM NO.18 COURT NO.2 SECTION XVII 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). 11428/2018 (Arising out of impugned final judgment and order dated 10-07-2017 in FO Nos. 54836/2017 to 54838/2017 in EA Nos.57998/2013 to 57999/2013 and 58535/2013 passed by the Custom Excise Service Tax Appellate Tribunal) COMMISSIONER OF CENTRAL EXCISE JAIPUR I Petitioner(s) VERSUS M/S KENT CHEMICALS PVT. LTD. Respondent(s) ( IA No.61681/2018-CONDONATION OF DELAY IN FILING and IA No.61683/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.61686/2018-STAY APPLICATION) Date : 07-05-2018 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. Vikramjit Banerjee,ASG Mr. Siddharth Sinha,Adv. Mr. Merusagar Samantray,Adv. Ms. Nisha Bagchi,Adv.
Ms. Lhingneivah,Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Pending applications stand disposed of.
(ANITA MALHOTRA) (RAJINDER KAUR)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2 3