Supreme Court - Daily Orders
Principal Commissioner Customs, ... vs M.S.S. Foods Processors on 7 May, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.18 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2269/2018
(Arising out of impugned final judgment and order dated 24-07-2017
in RP No. 249/2017 18-05-2017 in CEA No. 33/2016 passed by the High
Court Of M.p At Indore)
THE PRINCIPAL COMMISSIONER CUSTOMS,
CENTRAL EXCISE AND SERVICE TAX Petitioner(s)
VERSUS
M.S.S. FOODS PROCESSORS Respondent(s)
(IA No.45964/2018-CONDONATION OF DELAY IN FILING and IA
No.45967/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.45966/2018-CONDONATION OF DELAY IN REFILING )
Date : 07-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Tara Chandra Sharma, Adv.
Ms. Binu Tamta, Adv.
Mr. Nalin Kohli, Adv.
Ms. Vishakha Ahuja, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
Special Leave petition (C) Nos.5531-5532 of 2018 against the common impugned judgment have been Signature Not Verified dismissed by this Court on 19.02.2018. Consequently, the present special leave petitions are also dismissed.
Digitally signed by NEETU KHAJURIA Date: 2018.05.07 18:54:39 IST Reason: (NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER