Supreme Court - Daily Orders
Commnr. Of Central Excise, Mumbai vs M/S. Asmaco Industries Ltd. on 11 March, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.104 COURT NO.13 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). 8081/2003
COMMNR. OF CENTRAL EXCISE, MUMBAI Appellant(s)
VERSUS
M/S. ASMACO INDUSTRIES LTD. Respondent(s)
(with appln. (s) for stay and early hearing and office report)
Date : 11/03/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. K.Radhakrishnan,Sr.Adv.
Mr. R.Malhotra,Adv.
Mr. Rajiv Nanda,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. Rajesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER (SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.03.11 16:26:19 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8081 OF 2003 Commnr. Of Central Excise, Mumbai Appellant(s) VERSUS M/s. Asmaco Industries Ltd. Respondent(s) O R D E R The duty impact in the present case is rupees two lakhs only. For this reason alone, we are not inclined to go into the merits of the present appeal, which is accordingly dismissed.
....................J. (A.K.SIKRI) ......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 11.3.2015.