Supreme Court - Daily Orders
C.C.E. Kanpur vs M/S J.S. Fabrics Etc. on 31 August, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.63 COURT NO.1 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. 5308-5309/2015
C.C.E. KANPUR Appellant(s)
VERSUS
M/S J.S. FABRICS ETC. Respondent(s)
(With appln. (s) for condonation of delay in filing appeal and
stay and office report)
Date : 31/08/2015 These appeals were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Mukul Rohatgi, A.G.
Mr. P.K. Mullick, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Rana Mukherjee, Sr. Adv.
Mr. G. Chauhan, Adv.
Mr. B.K. Singh, Adv.
Mr. Virendra Kumar, Adv.
Mr. Sunil Kumar Verma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Shri S.K. Bagaria, learned senior counsel appearing for the respondents submits that the issues raised in these appeals are squarely covered by the decision of this Court in the case of Commissioner of Central Excise, Chennai-II vs. Tarpaulin International, 2010(256) ELT 481(S.C.), dated 04.08.2010.
Signature Not Verified Digitally signed byList after three weeks on a non-miscellaneous Charanjeet Kaur Date: 2015.08.31 17:09:11 IST day.
Reason:[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar