Supreme Court - Daily Orders
Commissioner Of Customs Vijayawada vs Lewek Altair Shipping Pvt Ltd on 5 July, 2019
Bench: S.A. Bobde, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. OF 2019
[Diary No.19639/2019]
COMMISSIONER OF CUSTOMS VIJAYAWADA APPELLANT(S)
VERSUS
LEWEK ALTAIR SHIPPING PVT LTD RESPONDENT(S)
O R D E R
Delay condoned.
These appeals are directed against the impugned judgment and order No.A/30053-30056/2019 dated 09.01.2019 passed by the Customs, Excise & Service Tax Appellate Tribunal, Regional Bench at Hyderabad in Appeal No.C/30608-30609/2017 and Appeal Nos.C/30230 & 30234/2016.
We have heard learned counsel appearing for the appellant and perused the record.
In our considered view, there is no legal infirmity in the impugned judgment and order warranting our interference under Section 130-E(b) of the Customs Act, 1962.
The appeals are dismissed accordingly.
.....................J Signature Not Verified [S.A. BOBDE] Digitally signed by SANJAY KUMAR Date: 2019.07.06 12:56:05 IST Reason: .....................J [B.R. GAVAI] NEW DELHI;
JULY 05, 2019.
ITEM NO.15 COURT NO.2 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). 19639/2019 COMMISSIONER OF CUSTOMS VIJAYAWADA Appellant(s) VERSUS LEWEK ALTAIR SHIPPING PVT LTD Respondent(s) (With IA No.92364/2019-CONDONATION OF DELAY IN FILING/s and IA No.92363/2019-EX-PARTE STAY) Date : 05-07-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE B.R. GAVAI For Appellant(s) Mr. Sanjay Jain, ASG Mr. Rupesh Kumar, Adv.
Mr. Kumar Anurag Singh, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)