Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Supreme Court - Daily Orders

Commissioner Of Central Excise Haldia vs M/S Mcc Pta India Corporation Pvt. Ltd. on 5 September, 2023

Bench: C.T. Ravikumar, Sudhanshu Dhulia

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION


                                          Civil Appeal Nos.283-284/2023



     COMMISSIONER OF CENTRAL EXCISE HALDIA                                           Appellant(s)

                                                            VERSUS

     M/S MCC PTA INDIA CORPORATION PVT. LTD.                                         Respondent(s)




                                                      O R D E R

Since, the question involved in these appeals is covered against the appellant as per the judgment of this Court in Commissioner of Customs, Cochin v. GTN Textiles (2022 SCC OnLine SC 1361), these Civil Appeals stand dismissed.

........................,J.

(C.T. RAVIKUMAR) ........................,J.

(SUDHANSHU DHULIA) NEW DELHI;

5TH SEPTEMBER, 2023.





Signature Not Verified

Digitally signed by
Vijay Kumar
Date: 2023.09.15
10:17:59 IST
Reason:
ITEM NO.43                COURT NO.13                SECTION XVII-A

               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.283-284/2023 COMMISSIONER OF CENTRAL EXCISE HALDIA Appellant(s) VERSUS M/S MCC PTA INDIA CORPORATION PVT. LTD. Respondent(s) (FOR ADMISSION and I.R. and IA No.203285/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.203284/2022-STAY APPLICATION and IA No.203283/2022-CONDONATION OF DELAY IN FILING APPEAL IA No. 203285/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 203284/2022 - STAY APPLICATION) Date : 05-09-2023 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Appellant(s) Mr. N. Venkatraman, Ld. A.S.G. Mr. V.C. Bharathi, Adv.

Mr. Ashok Panigrahi, Adv.

Mr. Annirudh Sharma Ii, Adv.

Mr. Rupesh Kumar, Adv.

Mrs. Swayam Prabha Das, Adv.

Mr. Mukesh Kumar Maroria, AOR For Respondent(s) M/S. Khaitan & Co., AOR Mr. S.K. Bagaria, Sr. Adv.

Mrs. Vanita Bhargava, Adv.

Mr. Ajay Bhargava, Adv.

Mr. Shantanu Chaturvedi, Adv.

UPON hearing the counsel the Court made the following O R D E R

1. The Civil Appeals are dismissed in terms of the Signed Order.

2. Pending application(s), if any, shall stand disposed of.

(VIJAY KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed Order is placed on the file)