Supreme Court - Daily Orders
M/S Super Sales India Ltd. (Formerly ... vs Commissioner Of Central Excise ... on 28 March, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Diary No.6835/2018)
M/S SUPER SALES INDIA LTD.(FORMERLY
KNOWN AS M/S SUPER SALES AGENCIES LTD.) APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE,
COIMBATORE RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Heard the learned counsel for the appellant and perused the relevant material.
3. We are not inclined to interfere with the impugned Order passed by the learned Customs, Excise and Service Tax Appellate Tribunal. The civil appeals are, accordingly, dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(R. BANUMATHI)
NEW DELHI
MARCH 28, 2018
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.03.28
17:45:24 IST
Reason:
ITEM NO.16 COURT NO.3 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). 6835/2018 M/S SUPER SALES INDIA LTD.
(FORMERLY KNOWN AS M/S SUPER SALES AGENCIES LTD.) Petitioner(s) VERSUS COMMISSIONER OF CENTRAL EXCISE, COIMBATORE Respondent(s) ( IA No.39652/2018-CONDONATION OF DELAY IN FILING and IA No.39653/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 28-03-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. L. Badri Narayanan, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. Yogendera Aldak, 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 Delay condoned.
The appeals are dismissed in terms of the signed order.
Consequently, pending application(s) shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)