Supreme Court - Daily Orders
Commr.Of Cen.Exc.& Customs Daman vs Psl Corrosion Control Ser.Ltd. on 26 February, 2016
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8508 OF 2011
COMMISSIONER OF CENTRAL EXCISE &
CUSTOMS, DAMAN ... Appellant
VERSUS
PSL CORROSION CONTROL SERVICES LTD. ... Respondent
O R D E R
Since the tax effect involved in the instant appeal is negligible, the appeal is dismissed on this ground alone, leaving the question of law open.
......................, J. [ A.K. SIKRI ] ......................, J. [ R.K. AGRAWAL ] New Delhi;
February 26, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.02.29 17:52:54 IST Reason: ITEM NO.46 COURT NO.12 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 No. 8508/2011 COMMR.OF CEN.EXC.& CUSTOMS DAMAN Appellant(s) VERSUS PSL CORROSION CONTROL SER.LTD. Respondent(s)
Date : 26/02/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. A. K. Sanghi, Sr. Adv. Ms. Ranjana Narayan, Adv. Mr. Haris Beeran, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. M. P. Devanath, Adv. Mr. Anandh K., Adv.
Mr. Abhishek Anand, Adv. Mr. Hemant Bajaj, Adv.
Mr. Aditya Bhattacharya, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]