Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs M/S Nandan Synthetics Pvt Ltd on 17 November, 2014
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D.NO. 28281 OF 2014
COMMISSIONER OF CENTRAL
EXCISE AND SERVICE TAX-DAMAN ... APPELLANT(S)
VERSUS
M/S. NANDAN SYNTHETICS PVT. LTD. ... RESPONDENT(S)
O R D E R
1. Delay condoned.
2. This appeal is directed against the judgment and order passed by the Customs Excise & Service Tax Appellate Tribunal, West Zonal Bench, Ahmedabad in Order No.A/10848/2014 in Appeal No.E/352/2006-DB, dated 22.04.2014.
3. On hearing Shri Mukul Rohatgi, learned Attorney General for the appellant and after going through the materials on record, we see no infirmity Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.11.19 15:25:41 IST Reason: 2 in the order passed by the Tribunal and there is no reason to interfere in this matter.
4. Accordingly, the appeal stands dismissed.
..................CJI.
(H.L. DATTU) ....................J. (A.K. SIKRI) NEW DELHI;
NOVEMBER 17, 2014.
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ITEM NO.48 COURT NO.1 SECTION XVII
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). 28281/2014
COMMISSIONER OF CENTRAL
EXCISE AND SERVICE TAX-DAMAN Appellant(s)
VERSUS
M/S NANDAN SYNTHETICS PVT LTD Respondent(s) (with appln. (s) for condonation of delay in filing appeal.) Date : 17/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr. Mukul Rohatgi, Attorney General Ms. Binu Tamta, Adv.
Mr. Pankaj Pandey, Adv. For Mr. B. Krishna Prasad,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)