Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs Tirupathi Fuels Pvt. Ltd. on 17 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.22 COURT NO.6 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 31976/2017
(Arising out of impugned final judgment and order dated 13-03-2017
in CEA No. 24/2017 passed by the High Court of Judicature at
Hyderabad for the State of Telangana and the State of Andhra
Pradesh)
COMMISSIONER OF CENTRAL EXCISE
KAKINADA COMMISSIONERATE Petitioner(s)
VERSUS
TIRUPATHI FUELS PVT. LTD. Respondent(s)
(With IA No.114956/2017-CONDONATION OF DELAY IN FILING and IA
No.114959/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 17-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Gurukrishna Kumar, Sr. Adv.
Ms. Binu Tamta, Adv.
Ms. Sunita Rani 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.
In the peculiar facts of this case, we find that the view taken by the High Court is without blemish.
Leaving the question of law open, the special leave petition is dismissed.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.11.21 15:35:50 IST Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER