Supreme Court - Daily Orders
M/S.Triveni Engineering & Industries ... vs Commnr. Of Central Excise, Bangalore on 23 April, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6998 OF 2004
M/S.TRIVENI ENGINEERING &
INDUSTRIES LTD ... Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE,
BANGALORE ... Respondent
WITH
CIVIL APPEAL NO. 4162 OF 2006
CIVIL APPEAL NOS. 4414-4415 OF 2010
CIVIL APPEAL NOS. 4430-4433 OF 2010
CIVIL APPEAL NOS. 4437-4439 OF 2010
O R D E R
We have heard learned counsel for the parties at length.
We do not find any merit in these appeals, which are, accordingly, dismissed.
........................., J. [ A.K. SIKRI ] ........................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
April 23, 2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.04.30 16:43:16 IST Reason: ITEM NO.104 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. 6998/2004 M/S.TRIVENI ENGINEERING & INDUSTRIES LTD Appellant(s) VERSUS COMMNR. OF CENTRAL EXCISE, BANGALORE Respondent(s)
(with appln. (s) for permission to file additional documents) WITH C.A. No. 4162/2006 (With Office Report) C.A. No. 4414-4415/2010 C.A. No. 4430-4433/2010 (With Office Report for Direction) C.A. No. 4437-4439/2010 Date : 23/04/2015 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. V. Lakshmikumaran, Adv.
Mr. M. P. Devanath, Adv.
Mr. Vivek Sharma, Adv.
Ms. L. Charanya, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. R. Ramchandran, Adv. Mr. Hemant Bajaj, Adv.
Mr. Ambarish Pandey, Adv. Mr. Rajesh Kumar, Adv.
Mr. Anandh K., Adv.
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Sudhir Walia, Adv.
Mr. T. M. Singh, Adv.
Mr. Arijit Prasad, Adv.
Ms. Rashmi Malhotra, Adv. Ms. Niharika Ahluwalia, Adv. Mr. B. Krishna Prasad, 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.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER [Signed order is placed on the file.]