Supreme Court - Daily Orders
Commnr. Of Central Excise, Vapi Gujarat vs M/S. Emtee Poly Yarn Limited on 1 May, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.117 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). 1420-1422/2005
COMMNR. OF CENTRAL EXCISE, VAPI GUJARAT Appellant(s)
VERSUS
M/S. EMTEE POLY YARN LIMITED Respondent(s)
(with appln. (s) for stay)
Date : 01/05/2015 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. K.Radhakrishnan,Sr.Adv.
Mr. Rupesh Kumar,Adv.
Mrs. B.Sunita Rao,adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. V.Lakshmikumaran,Adv.
Mr. M.P.Devanath,Adv.
Mr. Vivek Sharma,Adv.
Ms. L.Charanaya,Adv.
Mr. Aditya Bhattacharya,Adv.
Mr. R.Ramachandran,Adv.
Mr. Hemant Bajaj,Adv.
Mr. Ambarish Pandey,Adv.
Mr. Anandh K.,Adv.
Mr. Rajesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2015.05.05
11:22:41 IST
Signed order is placed on the file. Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1420-1422 OF 2005 Commnr.of Central Excise, Vapi Gujarat Appellant(s) VERSUS M/s. Emtee Poly Yarn Ltd. Respondent(s) O R D E R Subject matter of dispute stands covered against the appellant/Department in the case of Commissioner of Central Excise, Vapi vs. Synfab Sales reported in 2015 (318) E.L.T. 38 (S.C.) and the judgment in Synfab Sales has been followed by this Bench in C.A. Nos. 1706-1708/2004.
The appeals are accordingly dismissed.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 1.5.2015.