Supreme Court - Daily Orders
M/S Hpl Electric And Power Ltd. vs Commissioner Of Central Excise Delhi on 2 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 869/2018
M/S HPL ELECTRIC AND POWER LTD. ...APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE
& S.T., LTU, DELHI ...RESPONDENT(S)
ORDER
Heard the learned counsel for the appellant and perused the relevant material.
We find no merit in this appeal. The appeal is accordingly dismissed. Consequently, application for stay is also dismissed.
....................,J.
(RANJAN GOGOI) ...................,J.
(R. BANUMATHI)
NEW DELHI
FEBRUARY 02, 2018
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.02.02
17:07:57 IST
Reason:
ITEM NO.34 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 NO(S). 869/2018
M/S HPL ELECTRIC AND POWER LTD. APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, & S.T., LTU DELHI RESPONDENT(S) (FOR ADMISSION AND IA NO.13163/2018-STAY APPLICATION) Date : 02-02-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. V. Lakshmikumaran, Adv.
Mr. L. Badri Narayanan, Adv. Mr. Aditya Bhattacharya, Adv. Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Yogendra Aldak, Adv.
Mr. Punit Dutt Tyagi, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard the learned counsel for the appellant and perused the relevant material.
We find no merit in this appeal. The appeal is accordingly dismissed. Consequently, application for stay is also dismissed.
[VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]