Supreme Court - Daily Orders
M/S. Sakthi Engineering Constructions vs The Commissioner Of Central Excise And ... on 4 December, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(C) No. 3781/2018
IN
CIVIL APPEAL No. 10133/2018
M/S. SAKTHI ENGINEERING CONSTRUCTIONS PETITIONER(S)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE AND
SERVICE TAX, COIMBATORE RESPONDENT(S)
O R D E R
The instant review petition is filed against the order dated 22.10.2018 whereby the aforementioned civil appeal was dismissed.
We have carefully gone through the review petition and the connected papers. We find no error much less apparent in the order impugned. The review petition is, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J [ASHOK BHUSHAN] NEW DELHI;
DECEMBER 04, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.12.08 11:20:59 IST Reason: ITEM NO.1002 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 3781/2018 in C.A. No. 10133/2018 M/S. SAKTHI ENGINEERING CONSTRUCTIONS Petitioner(s) VERSUS THE COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX,COIMBATORE Respondent(s) (FOR ADMISSION ) Date : 04-12-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)