Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs Mormugao Port Trust on 5 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D. NO. 33259 OF 2018
COMMISSIONER OF CUSTOMS,
CENTRAL EXCISE AND SERVICE TAX APPELLANT(S)
VERSUS
MORMUGAO PORT TRUST RESPONDENT(S)
O R D E R
Apart from the fact that there is a delay of 639 days in filing the appeal for which no satisfactory explanation is given, we do not see any merits in this appeal.
The Civil Appeal is dismissed both on the ground of delay as well as on merits.
…...…................J. (A.K. SIKRI) …...…................J. (ASHOK BHUSHAN) NEW DELHI, OCTOBER 5, 2018 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.10.08 18:15:56 IST Reason: ITEM NO.28 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). 33259/2018 (Arising out of impugned final judgment and order dated 07-10-2016 in AN No. 86337/2015 passed by the Custom Excise Service Tax Apellate Tribunal, West Zonal Bench at Mumbai) COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAX Appellant(s) VERSUS MORMUGAO PORT TRUST Respondent(s) (IA No.138656/2018-CONDONATION OF DELAY IN FILING and IA No.138662/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.138658/2018-EX-PARTE STAY) Date : 05-10-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. P.S. Narasimha, ASG Mr. Ashok Kumar Panda, Sr. Adv. Ms. Nisha Bagchi, Adv.
Mr. Rajiv Nanda, Adv.
Mrs. Sunita Rani Singh, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Rupesh Kumar, AOR Ms. Pankhuri Shrivastava, Adv. Ms. Tuhina Sinha, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
(Signed order is placed on the file.)