Supreme Court - Daily Orders
M/S Toyota Kirloskar Motor Pvt Ltd vs Cce Aurangabad on 24 March, 2014
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D.NO(s). 38323 OF 2013
M/S TOYOTA KIRLOSKAR MOTOR PVT LTD Appellant (s)
VERSUS
CCE AURANGABAD Respondent(s)
O R D E R
Delay condoned.
We find no reason to entertain this Civil Appeal, which is, accordingly, dismissed.
.......................J. [ANIL R. DAVE ] .......................J. [SHIVA KIRTI SINGH] New Delhi;
March 24, 2014.
ITEM NO.13 COURT NO.11 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 D.NO(s). 38323 OF 2013 M/S TOYOTA KIRLOSKAR MOTOR PVT LTD Appellant (s) VERSUS CCE AURANGABAD Respondent(s) (With appln(s) for c/delay in re-filing appeal, condonation of delay in filing appeal. and office report) Date: 24/03/2014 This Petition was called on for hearing today. CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr. Rajesh Chandrashekhar, Adv.
Mr. Mayank Kshirsagar, Adv.
Mr. Balaji Srinivasan, Adv. Mr. Shristi Govil, Adv.
Mr. K. Vijay Kumar, Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R Delay condoned.
The Civil Appeal is dismissed in terms of the signed order. |(Jayant Kumar Arora) | |(Saroj Saini) | |Sr. P.A. | |Court Master | (Signed order is placed on the file)