Supreme Court - Daily Orders
Commissioner Of Central Excise, Meerut vs M/S. Bda Pvt. Ltd. on 30 November, 2015
Author: Chief Justice
Bench: Chief Justice, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2015
(Arising out of Civil Appeal D.No.37295 OF 2015)
THE COMMISSIONER CENTRAL
EXCISE, MEERUT ..APPELLANT(S)
VERSUS
M/S. BDA PVT. LTD. ..RESPONDENT(S)
O R D E R
1. Delay condoned.
2. This appeal is directed against the judgment and order passed by the Customs Excise & Service Tax Appellate Tribunal, New Delhi in Order No. FO/51870/2015-Cus(Br) in Service Tax Appeal No.636 of 2009, dated 12.06.2015.
3. We have heard learned counsel for the appellant.
4. Having carefully gone through the records Signature Not Verified and hearing learned counsel for the appellant, we Digitally signed by Sukhbir Paul Kaur Date: 2015.12.03 11:34:29 IST Reason: 2 are of the considered opinion that the appeal, being devoid of any merit, deserves to be dismissed and is dismissed accordingly.
.................CJI.
(H.L. DATTU) ...................J. (AMITAVA ROY) NEW DELHI;
NOVEMBER 30, 2015.
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ITEM NO.41 COURT NO.1 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 Diary No(s). 37295/2015
COMMISSIONER OF CENTRAL EXCISE, MEERUT Appellant(s)
VERSUS
M/S. BDA PVT. LTD. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal.) Date : 30/11/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. N.K. Kaul, ASG Ms. B. Sunita Rao, Adv. Mr. Sanyat Lodha, Adv. Mr. Anurag, Adv.
Mr. B. Krishna Prasad,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.
Pending application, if any, stand disposed of.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)