Supreme Court - Daily Orders
M/S Hindustan Composites Ltd. vs Commissioner Of Central Excise And ... on 13 April, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.32 COURT NO.3 SECTION IIIB
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). No(s). 7854/2017
M/S HINDUSTAN COMPOSITES LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS
TOWN CENTRE, MAHARASHTRA Respondent(s)
(with appln. (s) for condonation of delay in filing appeal)
Date : 13/04/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s) Mr. Sandeep S. Deshmukh, Adv.
Mr. Nar Hari Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The civil appeal is dismissed on the ground of delay in terms of the signed order.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.04.17 17:00:59 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). OF 2017 (Diary no(s). 7854/2017) M/S HINDUSTAN COMPOSITES LTD. Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS TOWN CENTRE, MAHARASHTRA Respondent(s) O R D E R The civil appeal is dismissed on the ground of delay.
….......................J. (J. CHELAMESWAR) ….......................J. (S. ABDUL NAZEER) NEW DELHI April 13, 2017.