Supreme Court - Daily Orders
U.O.I Th. Commnr.Central Excise Jaipur vs M/S Hindustan Zinc Ltd. &Amp Anr on 3 February, 2015
Bench: Anil R. Dave, Kurian Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.661 OF 2014
U.O.I. THRHOUGH COMMNR.CENTRAL
EXCISE JAIPUR ... APPELLANT(S)
VERSUS
M/S HINDUSTAN ZINC LTD. & ANR. ... RESPONDENT(S)
O R D E R
In view of the judgment delivered in Union of India & Ors. Vs. M/s. Hindustan Zinc Ltd. [2014 (6) SCALE 750], we do not find any substance in this appeal.
The civil appeal is dismissed with no order as to costs.
..............J. [ANIL R. DAVE] ..............J. [KURIAN JOSEPH] New Delhi;
3rd February, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.02.10 16:16:27 IST Reason: ITEM NO.4 COURT NO.3 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.661/2014 U.O.I TH. COMMNR.CENTRAL EXCISE JAIPUR Appellant(s) VERSUS M/S HINDUSTAN ZINC LTD. & ANR Respondent(s) (Office report)
Date : 03/02/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE KURIAN JOSEPH For Appellant(s) Mr. K. Radhakrishnan,Sr.Adv.
Mr. Arijit Prasad,Adv.
Mr. Zohib Hussain,Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Prashanth S. Shivadass,Adv.
Mr. Vivek Sharma,Adv.
For Mr. M.P. Devanath,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed with no order as to costs in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)