Supreme Court - Daily Orders
Commissioner Of Central Exice ... vs M/S Anglo French Textiles on 8 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Diary No.38854 of 2017)
COMMISSIONER OF CENTRAL
EXCISE, PUDUCHERRY ...APPELLANT(S)
VERSUS
M/S ANGLO FRENCH TEXTILES ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Heard the learned counsel for the appellant.
3. Having perused the order of the Customs, Excise and Service Tax Appellate Tribunal, we are of the view that the finding on point of revenue neutrality has been correctly arrived at by the learned Tribunal. We, therefore, do not entertain the present appeal. The appeal is accordingly dismissed.
....................,J.
(RANJAN GOGOI)
Signature Not Verified ....................,J.
Digitally signed by
NEETU KHAJURIA
Date: 2018.01.08
(R. BANUMATHI)
17:12:01 IST
Reason: NEW DELHI
JANUARY 08, 2018
ITEM NO.10 COURT NO.3 SECTION XVII
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). 38854/2017 COMMISSIONER OF CENTRAL EXICE, PUDUCHERRY Appellant(s) VERSUS M/S ANGLO FRENCH TEXTILES Respondent(s) ( IA No.135783/2017-STAY APPLICATION and IA No.135781/2017-CONDONATION OF DELAY IN FILING APPEAL) Date : 08-01-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Aruna Gupta, Adv.
Mr. Shekhar Vyas, Adv.
For Mr. B. Krishna Prasad, AOR 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.
In view of the above, pending application(s), shall stand disposed of. (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)