Supreme Court - Daily Orders
Commissioner Of Customs vs M/S Supertron Electronics Pvt. Ltd. on 25 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
DIARY NO. 21552 OF 2017
COMMISSIONER OF CUSTOMS, NEW DELHI ... Appellant
VERSUS
M/S SUPERTRON ELECTRONICS PVT. LTD. ... Respondent
O R D E R
1. Delay condoned.
2. Heard the learned senior counsel appearing for the parties and perused the relevant material.
3. In view of the findings recorded by the learned Customs, Excise and Service Tax Appellate Tribunal and the O.M. dated 05.06.2013 of the Ministry of Communications and Information Technology, we find no ground to interfere. Admission is refused and the civil appeal is, accordingly, dismissed.
........................, J.
[ RANJAN GOGOI ] Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.10.28 13:23:10 IST ........................, J.
Reason:[ NAVIN SINHA ] New Delhi;
October 25, 2017.
ITEM NO.11 COURT NO.3 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 Diary No. 21552/2017 (Arising out of impugned final judgment and order dated 06-01-2017 in Appeal No. 54221/2014 passed by the Customs, Excise and Service Tax Appellate Tribunal) COMMISSIONER OF CUSTOMS, NEW DELHI Appellant(s) VERSUS M/S SUPERTRON ELECTRONICS PVT. LTD. Respondent(s) (With IA No.74700/2017-CONDONATION OF DELAY IN FILING, IA No.74701/2017-EX-PARTE STAY and IA No.92362/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 25-10-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rajiv Nanda, Adv.
Mr. Merusagar Samantaray, Adv. Ms. Viddusshi, Adv.
Ms. Lhingneirah, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Saurabh Kirpal, Adv. Mr. Sanjay Agarwal, Adv. Mr. Sameer Rohtagi, Adv. Mr. Ashish Batra, Adv.
Ms. Kanika Saran, Adv.
Ms. Diksha Rai, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(NIDHI AHUJA) (ASHA SONI)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]