Supreme Court - Daily Orders
Commissioner Of Central Excise Mumbai ... vs M/S Bharat Petroleum Corporation Ltd. on 17 October, 2022
Author: Surya Kant
Bench: Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. D.No.26031 OF 2022
COMMISSIONER OF CENTRAL EXCISE MUMBAI - II … APPELLANT
Versus
M/S BHARAT PETROLEUM CORPORATION LTD. … RESPONDENT
O R D E R
1. Delay condoned.
2. Having heard Mr.N. Venkatraman, learned Additional
Solicitor General appearing on behalf of the appellant as also Mr.
V.Sridharan, learned Senior counsel, who appears on caveat on
behalf of the respondent, and on carefully perusing the material
placed on record, we do not find any ground to interfere with the
impugned judgment and order dated 11.03.2022 passed by the Customs,
Excise and Service Tax Appellate Tribunal, Mumbai in Excise Appeal
No.3074 of 2006.
3. The appeal is, accordingly, dismissed.
.........................J.
(SURYA KANT)
Signature Not Verified
Digitally signed by
VISHAL ANAND
..............…….........J.
Date: 2022.10.19
18:35:54 IST
Reason:
( J.B. PARDIWALA)
NEW DELHI;
OCTOBER 17, 2022.
ITEM NO.7 COURT NO.12 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. D.No.26031 OF 2022
COMMISSIONER OF CENTRAL EXCISE MUMBAI II Appellant(s)
VERSUS
M/S BHARAT PETROLEUM CORPORATION LTD. Respondent(s)
(IA No.125662/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.125663/2022-STAY APPLICATION and IA
No.125661/2022-CONDONATION OF DELAY IN FILING APPEAL)
Date : 17-10-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Appellant(s) Mr. N. Venkatraman, ASG
Mr. V.Chandrashekara Bharathi, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Siddharth Sinha, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. V. Sridharan, Sr.Adv.
Mr. Rajesh Ostwal, Adv.
Mr. Sahil Parghi, Adv.
Mr. Sriram Sridharan, Adv.
Mr. Aditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Mr. Pranav Mundra, Adv.
Ms. Charanya Lakshmikumaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. The appeal is dismissed in terms of the signed order.
3. As a sequel thereto, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)