Supreme Court - Daily Orders
C.C.E. Chandigarh vs M/S. Himachal Pradesh State Industrial ... on 17 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.32 COURT NO.2 SECTION XIV
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(s).........OF 2017
Diary No(s). 31922/2017
(Arising out of impugned final judgment and order dated 06-11-2015
in STA No. 620/2008 06-11-2015 in STA No. 576/2008 passed by the
Custom Excise Service Tax Appelate Tribunal)
C.C.E. CHANDIGARH Appellant(s)
VERSUS
M/S. HIMACHAL PRADESH STATE INDUSTRIAL
DEVELOPMENT CORPORATION LTD. Respondent(s)
(IA No.111247/2017-CONDONATION OF DELAY IN FILING APPEAL and IA
No.111253/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.111257/2017-STAY APPLICATION)
Date : 17-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Swati Ghildiyal, Adv.
Ms. B. sunita Rao, Adv.
Ms. Neelam Chand, Adv.
Mr. Anurag, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed both on the ground of delay as well as on merits in terms of the signed order.
However, question of law is kept open.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
Signature Not Verified
AR-cum-PS Court Master
Digitally signed by
DEEPAK MANSUKHANI
(Signed order is placed on the file) Date: 2017.11.21 13:44:49 IST Reason:
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). OF 2017 Diary No(s). 31922/2017 C.C.E. CHANDIGARH Appellant(s) VERSUS M/S. HIMACHAL PRADESH STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. Respondent(s) O R D E R There is an inordinate delay of 640 days in filing the appeal. We have heard learned counsel for the appellant and perused the record. We do not see any cogent reason to entertain the appeal. The judgment impugned does not warrant any interference. The appeal is dismissed both on the ground of delay as well as on merits.
However, question of law is kept open.
.......................J. (J. CHELAMESWAR) .......................J. (S. ABDUL NAZEER) NEW DELHI NOVEMBER 17, 2017