Supreme Court - Daily Orders
Commissioner Of Central Excise vs M/S.Rdc Concrete(India) Pvt.Ltd . on 5 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 653-655/2008
COMMISSIONER OF CENTRAL EXCISE,MUMBAI APPELLANT(S)
VERSUS
M/S.RDC CONCRETE(INDIA) PVT.LTD & ORS. RESPONDENT(S)
O R D E R
Subject matter of these appeals is covered by order dated September 08, 2015 passed in Civil Appeal No. 4918 of 2006 titled as “Commissioner of Central Excise, Mumbai-III vs. M/s. R.D.C. Concrete(India) Limited”.
These appeals are, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J. [ROHINTON FALI NARIMAN] NEW DELHI;
NOVEMBER 05, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.07 12:27:55 IST Reason: ITEM NO.111 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(s). 653-655/2008 COMMISSIONER OF CENTRAL EXCISE Appellant(s) VERSUS M/S.RDC CONCRETE(INDIA) PVT.LTD & ORS. Respondent(s) (with office report) Date : 05/11/2015 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. A.K. Panda, Sr. Adv.
Mr. Tara Chandra Shrma, Adv. Ms. Shirin Khajuria, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. V. Lakshmikumaran, Adv.
Mr. M. P. Devanath,Adv.
Ms. L. Charanaya, Adv.
Mr. Hemant Bajaj, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. T.D. Satish, Adv.
Mr. Anandh K., Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER
(Signed order is placed on the file)