Supreme Court - Daily Orders
Mahindra & Mahindra Ltd. Etc. vs Commissioner Of Central Excise ... on 10 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 5861-5862 OF 2015
MAHINDRA & MAHINDRA LTD. ETC. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE MUMBAI-V ETC. Respondent(s)
O R D E R
We are not inclined to entertain these appeals.
The civil appeals are accordingly dismissed.
However, we make it clear that the adjudicating authority will decide the issues without being influenced by observations made by the Tribunal. All issues are kept open.
…....................J. [Madan B. Lokur] …....................J. [S.A. Bobde] NEW DELHI AUGUST 10, 2015 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.08.13 06:08:54 IST Reason: 1 ITEM NO.15 COURT NO.9 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(s). 5861-5862/2015 MAHINDRA & MAHINDRA LTD. ETC. Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE MUMBAI-V ETC. Respondent(s) (With appln. (s) for ex-parte stay and office report) Date : 10/08/2015 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Mr. H.N. Salve, Sr. Adv.
Mr. Anil R. Vani, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Vivek Jain, Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) COURT MASTER COURT MASTER
[Signed Order is placed on the file] 2