Supreme Court - Daily Orders
Commissioner Of Central Excise, Noida ... vs M/S Lg Electronics India Private ... on 10 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS............OF 2023
(@ Diary No. 8150 of 2023)
COMMISSIONER OF CENTRAL EXCISE, NOIDA II .....Appellant(s)
Vs.
M/S LG ELECTRONICS INDIA PRIVATE LIMITED ETC. .....Respondent(s)
O R D E R
Delay condoned.
This Court is of the opinion that no substantial question of law arises, in regard to interpretation of Note 2(a) of the General Rules of Interpretation as is urged by the revenue.
The appeals are accordingly, dismissed.
...................J. (S. RAVINDRA BHAT) ....................J. (DIPANKAR DATTA) New Delhi;
April 10, 2023.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.04.17 17:49:52 IST Reason: ITEM NO.23 COURT NO.14 SECTION XVII-A 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). 8150/2023 (Arising out of impugned final judgment and order dated 18-08-2022 in EA No. 70677/2016 18-08-2022 in EA No. 70678/2016 18-08-2022 in EA No. 70679/2016 passed by the Customs, Excise and Service Tax Appellate Tribunal) COMMISSIONER OF CENTRAL EXCISE, NOIDA II Petitioner(s) VERSUS M/S LG ELECTRONICS INDIA PRIVATE LIMITED ETC. Respondent(s) (IA No.56417/2023-CONDONATION OF DELAY IN FILING and IA No.56412/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.56411/2023-STAY APPLICATION ) Date : 10-04-2023 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE DIPANKAR DATTA For Petitioner(s) Mr. Balbir Singh, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Siddharthi Sinha, Adv. Mr. Manish Pushkarna, Adv. Ms. Ruknini Bobde, Adv.
Ms. Swarupama Chaturvedi, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of signed order.
All pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)