Supreme Court - Daily Orders
Ircon International Ltd. vs Commissioner Of Central Excise And ... on 10 November, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).17415 OF 2017
IRCON INTERNATIONAL LTD. APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX RESPONDENT(S)
O R D E R
1. The civil appeal has several inherent defects inasmuch as the order of the Customs, Excise & Service Tax Appellate Tribunal stated to be passed in favour of the very same assessee-Ircon International Ltd. in a similar situation is not on record and further there is no averment that the said order has attained finality.
2. The appellant is permitted to withdraw the present appeal and refile the same, if so advised, after incorporating the necessary document and the statement as aforesaid.
....................,J.
(RANJAN GOGOI) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.11.13 16:17:05 IST Reason: ....................,J.
(NAVIN SINHA)
NEW DELHI
NOVEMBER 10, 2017
ITEM NO.23 COURT NO.3 SECTION XVI
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(s). 17415/2017
IRCON INTERNATIONAL LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX Respondent(s)
(FOR ADMISSION and IA No.97036/2017-EX-PARTE STAY) Date : 10-11-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. P.K. Sahu, Adv.
Mr. Kedar Nath Tripathy, AOR Mr. Girija Ballav Das,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order. (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)