Supreme Court - Daily Orders
M/S. Nirlep Appliances Ltd. vs Commissioner Central Excise And ... on 18 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). /2016
(Arising out of Civil Appeal Diary No(s). 18589/2016)
M/S. NIRLEP APPLIANCES LTD. APPELLANT(S)
VERSUS
COMMISSIONER CENTRAL EXCISE AND
CUSTOMS, AURANGABAD RESPONDENT(S)
O R D E R
Delay condoned.
Since the tax effect is low, we are not inclined to entertain this appeal.
The appeal is dismissed on this ground alone.
......................J. [A.K. SIKRI] ......................J. [N.V. RAMANA] NEW DELHI;
JULY 18, 2016.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.07.20 16:42:20 IST Reason: ITEM NO.41 COURT NO.12 SECTION III 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). 18589/2016 M/S. NIRLEP APPLIANCES LTD. Appellant(s) VERSUS COMMISSIONER CENTRAL EXCISE AND CUSTOMS, AURANGABAD Respondent(s) (with appln. (s) for condonation of delay in filing appeal. and office report) Date : 18/07/2016 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Rajiv Shankar Dvivedi,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The Civil Appeal is dismissed in terms of the signed order. Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER (Signed order is placed on the file)