Supreme Court - Daily Orders
National Insurance Co. Ltd. vs M/S. Amira Foods (India) Ltd, on 24 April, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2015
(Arising out of Civil Appeal Diary No.3845 of 2015)
COMMISSIONER OF SERVICE TAX,
NEW DELHI ...APPELLANT(S)
VERSUS
M/S INTEROCEAN SHIPPING COMPANY ...RESPONDENT(S)
O R D E R
1. Shri Ranjit Kumar, learned Solicitor General appearing for the appellant, seeks permission of this Court to withdraw these civil appeals with liberty to file appropriate appeal(s) as provided under Section 35G of the Central Excise Act, 1944.
2. Permission sought for is granted.
3. The civil appeals are disposed of as withdrawn with liberty to the appellant to file appropriate appeal(s) as provided under Section 35G of the Central Excise Act, 1944, within a month's time from today.
.............CJI.
(H.L. DATTU) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.04.25 12:41:19 IST Reason: ...............J. (ARUN MISHRA) NEW DELHI, APRIL 24, 2015.
ITEM NO.58 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 Diary No(s). 3845/2015 COMMISSIONER OF SERVICE TAX, NEW DELHI Appellant(s) VERSUS M/S INTEROCEAN SHIPPING COMPANY Respondent(s) (With appln. (s) for condonation of delay in filing appeal and office report) Date : 24/04/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr. Ranjit Kumar, SG Ms. Nisha Bagchi,Adv.
Mr. P.K. Mullick, Adv.
Mr. Vikramjeet Banerjee, Adv. Ms. Pooja Sharma, Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Ms. Radhika Gautam, adv.
Ms. Parul Shukla, Adv.
For Mr. E. C. Agrawala,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeals are disposed of in terms of the signed order (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)