Supreme Court - Daily Orders
Commissioner Centre Excise, Delhi vs Frankfinn Aviation Service Pvt. Ltd. on 23 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Diary No.21341 OF 2018)
C.C.E, DELHI-II ETC. ...APPELLANT(S)
VERSUS
FRANKFINN AVIATION SERVICE PVT LTD. ...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 find no merit in these appeals. Admission is refused and the civil appeals are, accordingly, dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(R. BANUMATHI)
NEW DELHI
JULY 23, 2018
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.07.23
17:27:41 IST
Reason:
ITEM NO.6 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 Diary No(s). 21341/2018 (Arising out of impugned final judgment and order dated 20-03-2017 in STA Nos. 331/2011, 401/2011, 402/2011, 2630/2012, 2631/2012, 350/2011, 2653/2012, 336/2012 passed by the Central Excise Service Tax Appellate Tribunal) C.C.E., DELHI-II ETC. Petitioner(s) VERSUS FRANKFINN AVIATION SERVICE PVT. LTD. Respondent(s) ( IA No.92344/2018-CONDONATION OF DELAY IN FILING and IA No.92345/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 23-07-2018 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Maninder Singh, ASG Mr. Nalin Kohli, Adv.
Mr. Rajiv Nanda, Adv.
Mr. Ankit Roy, Adv.
Mr. Indrajeet Singh, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
The appeals are dismissed in terms of the signed order.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)