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Supreme Court - Daily Orders

Commissioner Of Central & Excise vs M/S. Sterling Gelatine on 18 September, 2014

Bench: Anil R. Dave, Uday Umesh Lalit

                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                     CIVIL APPEAL NOS.3035-3036 OF 2011


                         COMMISSIONER OF CENTRAL & EXCISE       ...APPELLANT

                                                    VS.

                         M/S. STERLING GELATINE                 ...RESPONDENT

                                                  WITH
                           CIVIL APPEAL NOS.5879/2011, 8327/2011 & 2104/2012,
                           CIVIL APPEAL NO.9227/2014 @ SLP(C)NO.20395/2011
                           & CIVIL APPEAL NOS.9228-9235/2014 @ SLP(C)NOS.
                           21206-21213/2013


                                                  O R D E R

Leave granted in all the Special Leave Petitions. At the time of hearing of these matters, the learned counsel appearing for the Appellants has fairly submitted that the issue involved in these appeals has already been decided by this Court in the case of Union of India & Ors. Vs. M/s. Hindustan Zinc Ltd. [(2014) 6 SCALE 750], against the Revenue.

In the circumstances, the appeals are dismissed with no order as to costs.

..............J. [ANIL R. DAVE] Signature Not Verified Digitally signed by Sarita Purohit ..............J. Date: 2014.09.27 13:10:35 IST Reason: [UDAY UMESH LALIT] New Delhi;

18th September, 2014.


                                                          1
ITEM NO.102(PH)               COURT NO.4                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.3035-3036/2011 COMMISSIONER OF CENTRAL & EXCISE Appellant(s) VERSUS M/S. STERLING GELATINE Respondent(s) (With office report) WITH C.A.Nos.5879/2011, 8327/2011, 2104/2012, 3948/2013, C.A.No.3947/2013 (With Office Report) SLP(C)No.20395/2011, (With prayer for interim relief and office report) SLP(C)No.17236/2013 (With Office Report) SLP(C)Nos.21206-21213/2013, 22378-22379/2013, 22380/2013, 22817/2013, 23028-23030/2013 (With Office Report) SLP(C)No.23659/2013 (With prayer for interim relief and office report) C.A.Nos.9332/2013, 10998/2013, 1231-1232/2014, 1237/2014 (With Office Report) SLP(C)Nos.3344/2014, 3342/2014, 3341/2014, (With Office Report) C.A.Nos.2761/2014, 2762/2014, 2763/2014 (With Office Report) SLP(C)No.6687/2014 (With Office Report) C.A.No.4488/2014 (With prayer for interim relief and office report) SLP(C)No.10273/2014 (With appln.(s) for permission to file additional documents and with prayer for interim relief) 2 SLP(C)No.11958/2014 (With prayer for interim relief) C.A.Nos.6814/2014, 6813/2014 C.A.No.3949/2013 (With appln.(s) for intervention and Office Report) SLP(C)No.3340/2014 (With Office Report) Date : 18/09/2014 These appeals were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. K. Radhakrishnan,Sr.Adv.
Mr. K. Swami,Adv.
Ms. B. Sunita Rao,Adv.
Ms. Sunita Rani Singh,Adv. Mr. B. Krishna Prasad,Adv. Mrs. Anil Katiyar,Adv.
For Respondent(s) Mr. S.K. Bagaria,Sr.Adv.
Mr. Praveen Kumar,Adv. Mr. Narinder Verma,Adv. Ms. Sunaina Kumar,Adv.
Mr. Rajeev Dutta,Sr.Adv. Mr. Sanjeev Kumar Singh,Adv. Mr. Ishaan Gaur,Adv.
For M/s. Karanjawala & Co.,Advs.
Mr. Devan Parikh,Sr.Adv. For M/s. Karanjawala & Co.,Advs.
Mr. Ranjit Raut,Adv.
Ms. Bina Gupta,Adv.(Not present) Mr. Rupesh Kumar,Adv.
Mr. Pravesh Bahuguna,Adv. Mr. Jatin,Adv.
Mr. Rahul Chandra,Adv. For M/s. Khaitan & Co.,Advs.
Mr. Alok Yadav,Adv.
Mr. M. P. Devanath,Adv.
Mr. Manish K. Bishnoi,Adv.
3
Mr. Rajesh Kumar,Adv.
Mr. Vinay Garg,Adv.
Dr. Sushil Balwada,Adv.
UPON hearing the counsel the Court made the following O R D E R Civil Appeal Nos.3035-3036 of 2011, 5879/2011, 8327/2011, 2104/2012 AND SLP(C)NOS.20395/2011 & 21206-21213/2013 :
Leave granted in all the Special Leave Petitions. The appeals are dismissed with no order as to costs in terms of the signed order.
Civil Appeal Nos.3948/2013, 3947/2013, 9332/2013, 10998/2013, 1231-1232/2014, 1237/2014, 2761/2014, 2762/ 2014, 2763/2014, 4488/2014, 6814/2014, 6813/2014, 3949/ 2013 & SLP(C)Nos.17236/2013, 22378-22379/2013, 22380/ 2013, 22817/2013, 23028- 23030/2013, 23659/2013, 3344/ 2014, 3342/2014, 3341/2014, 6687/2014, 10273/2014, 11958/ 2014 & 3340/2014 :
Released from part-heard.
Issue fresh notice to all the unserved respondents, returnable on 11th November, 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order in Civil Appeal Nos.3035-3036/2011, 5879/2011, 8327/2011, 2104/2012 & SLP(C)NOS.20395/ 2011 & 21206-21213/2013 is placed on the file) 4