Supreme Court - Daily Orders
Commissioners Of Central Excise, ... vs M/S. Dhana Singh Synthetics Pvt. Ltd. on 11 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2016
(Dy. No.7542/2016)
Commissioners of Central Excise, Appellant(s)
Customs and Service Tax - Vapi
Versus
M/s. Dhana Singh Synthetics Pvt. Ltd. Respondent(s)
O R D E R
Heard learned counsel for the appellant.
Delay condoned.
The civil appeal is dismissed.
......................J. (Dipak Misra) ......................J. (Shiva Kirti Singh) New Delhi;
April 11, 2016.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.04.12 16:50:31 IST Reason: ITEM NO.44 COURT NO.4 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. (D. No.7542/2016) COMMISSIONERS OF CENTRAL EXCISE, CUSTOMS Appellant(s) AND SERVICE TAX - VAPI VERSUS M/S. DHANA SINGH SYNTHETICS PVT. LTD. Respondent(s)
(With appln. (s) for condonation of delay in filing appeal and office report) Date : 11/04/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Appellant(s) Mr. Yashank Adhyaru, Sr. Adv.
Mr. B. Krishna Prasad, AOR Mr. Kabir Hathi, Adv.
Ms. B. Sunita Rao, Adv. Mr. Anurag, Adv.
For Respondent(s) 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.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)