Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Commissioner Of Central Excise ... vs Aculife Healthcare Pvt. Ltd. on 19 May, 2022

Bench: Dinesh Maheshwari, Aniruddha Bose

                                   IN THE SUPREME COURT OF INDIA
                                    CIVIL APPELLATE JURISDICTION

                                   CIVIL APPEAL NO. 6226 OF 2009


     COMMISSIONER OF CENTRAL EXCISE AHMEDABAD II                       .....Appellant(s)


                                                Vs.

     ACULIFE HEALTHCARE PVT. LTD.                                      .....Respondent(s)




                                               O R D E R

Learned counsel for the appellant frankly submits that the petition involving similar and akin issues have already been considered and dismissed by this Court in SLP (C) No. 11119 of 2009 on 20.11.2009.

Taking note of the submissions so made, this appeal stands dismissed.

All pending applications stand disposed of.

....................,J.

(DINESH MAHESHWARI) ....................,J.

(ANIRUDDHA BOSE) NEW DELHI MAY 19, 2022.




Signature Not Verified

Digitally signed by
Rajni Mukhi
Date: 2022.05.20
20:24:31 IST
Reason:
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.    6226/2009

COMMISSIONER OF CENTRAL EXCISE AHMEDABAD II                   Appellant(s)

                                         VERSUS

ACULIFE HEALTHCARE PVT. LTD.                                  Respondent(s)

Date : 19-05-2022 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Mr. Arijit Prasad, Sr. Adv Mr. M.K.Maroria, AOR Mr. Manish Pushkarna, Adv Mr. Arijit Prasad, Sr. Adv.

Mr. Manish P., Adv.

Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Aditya Bhattacharya, Adv.

Ms. Apeksha Mehta, Adv.

Ms. Satabdi Das, Adv.

Ms. M. Kasturi, Adv.

Ms. Charanya Lakshmikumaran, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant frankly submits that the petition involving similar and akin issues have already been considered and dismissed by this Court in SLP (C) No. 11119 of 2009 on 20.11.2009.

Taking note of the submissions so made, this appeal stands dismissed.

All pending applications stand disposed of. (NEETA SAPRA) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)