Supreme Court - Daily Orders
Mmtc Limited vs Commissioner Of Central Excise Delhi I on 18 January, 2019
Author: Chief Justice
Bench: Chief Justice, L. Nageswara Rao, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. OF 2019
(D. No.47834/2018)
MMTC Limited and others Appellant(s)
Versus
Commissioner of Central Excise, Delhi-I Respondent(s)
O R D E R
Heard learned counsel for the appellants and perused the relevant material.
Delay condoned.
We are not inclined to interfere with the order impugned in the civil appeals. The same are, accordingly, dismissed.
However, liberty is granted to the appellants to seek impleadment in Civil Appeal No.6014 of 2018 and to challenge the order of personal penalty imposed by the order impugned in the said appeal.
..................CJI.
[Ranjan Gogoi] ....................J. [L. Nageswara Rao] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.01.21 17:00:20 IST Reason: ....................J. [Dinesh Maheshwari] New Delhi January 18, 2019.
ITEM NO.26 COURT NO.1 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.47834/2018 (Arising out of impugned final judgment and order dated 10-08-2018 in EROM No. 50488/2018 10-08-2018 in EROM No. 50489/2018 10-08-2018 in EROM No. 50490/2018 10-08-2018 in EROM No. 50491/2018 10-08-2018 in EROM No. 50492/2018 passed by the Custom Excise Service Tax Appellate Tribunal) MMTC LIMITED & ORS. Petitioner(s) VERSUS COMMISSIONER OF CENTRAL EXCISE DELHI I Respondent(s) (With appln.(s) for ex-parte stay and c/delay in filing appeal) Date : 18-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE DINESH MAHESHWARI For Petitioner(s) Mr. L. Badri Narayanan, Adv.
Mr. Aaditya Bhattacharya, Adv. Mr. Manish Rastogi, Adv. Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv. Mr. Punit Dutt Tyagi, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)