Supreme Court - Daily Orders
Commr.Of Central Excise,Pondicherry vs M/S Wipro Acer Limited on 6 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 1194-1195 OF 2008
COMMISSIONER OF CENTRAL EXCISE, PONDICHERRY ... Appellant
VERSUS
M/S WIPRO ACER LIMITED ... Respondent
O R D E R
Since the tax effect involved in the instant appeals is negligible, the appeals are dismissed on this ground alone.
......................., J. [ A.K. SIKRI ] ......................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
November 06, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.18 15:38:00 IST Reason: ITEM NO.115 COURT NO.13 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 Nos. 1194-1195/2008 COMMR.OF CENTRAL EXCISE,PONDICHERRY Appellant(s) VERSUS M/S WIPRO ACER LIMITED Respondent(s) (With office report) Date : 06/11/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv. Mr. Rupesh Kumar, Adv. Ms. Rashmi Malhotra, Adv. Ms. Binu Tamta, Adv.
Mr. Jitin Singh, Adv. Mr. Pratik, Adv.
Mr. Pankaj Pandey, Adv. Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. V. N. Raghupathy, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]