Supreme Court - Daily Orders
M/S Nec Industrial Project Pvt Ltd vs Commissioner Of Central Excise ... on 14 August, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s)21201/2015)
M/S NEC INDUSTRIAL PROJECT PVT LTD APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL
EXCISE (ADJUDICATION), DELHI. RESPONDENT(S)
WITH
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s).21211/2015
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. NO.21197/2015
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s)21196/2015
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s)21215/2015
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s)21252/2015
CIVIL APPEAL NO(S). OF 2015
Signature Not Verified (Arising out of C.A.D. No(s)21248/2015
Digitally signed by
NEETU KHAJURIA
Date: 2015.08.20
17:25:45 IST
Reason:
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s)21220/2015
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O R D E R
1. Delay condoned.
2. We have heard learned counsel appearing for the appellant(s) and carefully perused the material available on record. In our considered opinion, we do not see any good ground to interfere with the judgment(s) and order(s) passed by the Customs, Excise and Service Tax Appellate Tribunal.
Accordingly, the Civil Appeals are dismissed.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) ...............J. (AMITAVA ROY) NEW DELHI AUGUST 14, 2015.
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ITEM NO.48 COURT NO.1 SECTION III
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). 21201/2015
M/S NEC INDUSTRIAL PROJECT PVT LTD Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL
EXCISE (ADJUDICATION), DELHI. Respondent(s)
(With appln. (s) for condonation of delay in filing appeal and office report) WITH C.A. D 21211/2015 (With appln.(s) for condonation of delay in filing appeal. and Office Report) C.A. D 21197/2015 (With appln.(s) for condonation of delay in filing appeal. and Office Report) C.A. D 21196/2015 (With appln.(s) for condonation of delay in filing appeal. and Office Report) C.A. D 21215/2015 (With appln.(s) for condonation of delay in filing appeal. and Office Report) C.A. D 21252/2015 (With appln.(s) for condonation of delay in filing appeal. and Office Report) C.A. D 21248/2015 (With appln.(s) for condonation of delay in filing appeal. and Office Report) C.A. D 21220/2015 (With appln.(s) for condonation of delay in filing appeal. and Office Report) Date : 14/08/2015 These appeals were called on for hearing today.
4CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) *Mr. Vinay Garg,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.) * Appearance slip not given.