Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S. Arvind Products Ltd. Etc. on 15 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. OF 2016
(DIARY NO. 12576 OF 2016)
COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD-1 ... Appellant
VERSUS
M/S. ARVIND PRODUCTS LTD. ETC. ... Respondents
O R D E R
There is a delay of 469 days in filing these appeals for which no satisfactory explanation is given.
Even otherwise on merits, the instant appeals are covered by the judgment dated March 04, 2016, of this Court in Civil Appeal No. 1288 of 2005 titled as 'M/s. Sports & Leisure Apparel Ltd. v. Commissioner of Central Excise, Noida'.
The appeals are, thus, dismissed on the ground of delay as well as on merits.
........................, J. [ A.K. SIKRI ] ........................, J. [ N.V. RAMANA ] New Delhi;
July 15, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.08.13 13:49:12 IST Reason: (REVISED) ITEM NO.31 COURT NO.12 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........... of 2016 (Diary No. 12576/2016) COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD-1 Appellant(s) VERSUS M/S. ARVIND PRODUCTS LTD. ETC. Respondent(s) (With appln. (s) for condonation of delay in filing appeal and office report) Date : 15/07/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Ms. Nisha Bagchi, Adv.
Mr. Saurabh Kirpal, Adv.
Mr. B. Krishna Prasad, Adv. For Respondent(s) Mr. Prakash Shah, Adv.
Mr. Jay Savla, Adv.
Ms. Renuka Sahu, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed on the ground of delay as well as on merits in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Revised signed order is placed on the file.] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2016 (DIARY NO. 12576 OF 2016) COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD-1 ... Appellant VERSUS M/S. ARVIND PRODUCTS LTD. ETC. ... Respondents O R D E R There is a delay of 469 days in filing this appeal for which no satisfactory explanation is given.
Even otherwise on merits, the instant appeal is covered by the judgment dated March 04, 2016, of this Court in Civil Appeal No. 1288 of 2005 titled as 'M/s. Sports & Leisure Apparel Ltd. v. Commissioner of Central Excise, Noida'.
The appeal is, thus, dismissed on the ground of delay as well as on merits.
........................, J. [ A.K. SIKRI ] ........................, J. [ N.V. RAMANA ] New Delhi;
July 15, 2016.
ITEM NO.31 COURT NO.12 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 No........... of 2016 (Diary No. 12576/2016) COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD-1 Appellant(s) VERSUS M/S. ARVIND PRODUCTS LTD. ETC. Respondent(s) (With appln. (s) for condonation of delay in filing appeal and office report) Date : 15/07/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Ms. Nisha Bagchi, Adv.
Mr. Saurabh Kirpal, Adv. Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Prakash Shah, Adv.
Mr. Jay Savla, Adv.
Ms. Renuka Sahu, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed on the ground of delay as well as on merits in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]