Supreme Court - Daily Orders
M/S Patanjali Yogpeeth Trust vs Commissioner Of Central Excise Meerut on 26 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). /2018
(CIVIL APPEAL Diary No(s). 38626/2018)
M/S PATANJALI YOGPEETH TRUST APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE MEERUT RESPONDENT(S)
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order.
The appeal is accordingly dismissed.
......................J. [A.K. SIKRI] ......................J. [S. ABDUL NAZEER] NEW DELHI;
NOVEMBER 26, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.11.29 15:56:02 IST Reason: ITEM NO.14 COURT NO.4 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). 38626/2018 (Arising out of impugned final judgment and order dated 23-07-2018 in AN No. 50998/2014 passed by the Custom Excise Service Tax Appellate Tribunal) M/S PATANJALI YOGPEETH TRUST Petitioner(s) VERSUS COMMISSIONER OF CENTRAL EXCISE MEERUT Respondent(s) ( IA No.159726/2018-CONDONATION OF DELAY IN FILING and IA No.159728/2018-STAY APPLICATION ) Date : 26-11-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. V. Lakshmikumaran, Adv.
Mr. L. Badri Narayanan, Adv. Mr. Aaditya Bhattacharya, Adv. Mr. Manisha Rastogi, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Victor Das, Adv.
Mr. Shrey Ashat, Adv.
Mr. Punit Dutt Tyagi, AOR Mr. Yogendra A., Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)