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Commissioner Of Central Excise Raipur vs M/S Hindustan Steel Works Construction ... on 2 July, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION



                                  CIVIL APPEAL DIARY NO(S). 13797/2018



     COMMISSIONER OF CENTRAL EXCISE, RAIPUR                                  APPELLANT(s)

                                                     VERSUS

     M/S HINDUSTAN STEEL WORKS CONSTRUCTION LTD.                            RESPONDENT(s)



                                                  O R D E R

The issue involved in the present appeal is covered by the judgment passed in C.A. Nos. 1335-1358 of 2015 which was decided on 19.02.2018. In spite of the fact that the single issue raised by the Revenue in the present appeal has already been decided against it in February, 2018 vide above mentioned order, still it chose to file the present appeal in April, 2018. Accordingly, this appeal is dismissed on the ground of delay as well as on merits with cost of Rs.10,000/- (Rupees Ten Thousand only) which shall be paid to Supreme Court Legal Services Committee within two weeks from today.

......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;

JULY 02, 2018.

Digitally signed by
ASHWANI KUMAR
Date: 2018.07.04
15:18:45 IST
Reason:
ITEM NO.9                  COURT NO.5                 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). 13797/2018 (Arising out of impugned final judgment and order dated 30-10-2017 in STA No. 57556/2017 passed by the Custom Excise Service Tax Appellate Tribunal) COMMISSIONER OF CENTRAL EXCISE RAIPUR Petitioner(s) VERSUS M/S HINDUSTAN STEEL WORKS CONSTRUCTION LTD. Respondent(s) ( IA No.72465/2018-CONDONATION OF DELAY IN FILING ) Date : 02-07-2018 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Ms. Pinky Anand, ASG Ms. Tanisha Samanta, Adv.

Mr. Pawanshree Agrawal, Adv.

Mr. Rishab Jain, Adv.

Mr. Hemant Arya, Adv.

Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The present appeal is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.

(ASHWANI KUMAR)                                   (RAJINDER KAUR)
COURT MASTER (SH)                                  COURT MASTER

(Signed order is placed on file)