Supreme Court - Daily Orders
M/S Himgiri Plastics vs Commissioner Of Central Excise Delhi Ii on 18 September, 2017
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. …......../2017
(@ Diary No(s). 27459/2017)
M/S HIMGIRI PLASTICS Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE DELHI II Respondent(s)
WITH
Civil Appeal No. …......../2017
(@ Diary No(s). 27895/2017)
WITH
Civil Appeal No. …......../2017
(@ Diary No(s). 27881/2017)
WITH
Civil Appeal No. …......../2017
(@ Diary No(s). 27886/2017)
WITH
Civil Appeal No. …......../2017
(@ Diary No(s). 27887/2017)
WITH
Civil Appeal No. …......../2017
(@ Diary No(s). 27890/2017)
Civil Appeal No. …......../2017
(@ Diary No(s). 27893/2017)
O R D E R
Delay condoned.
We have heard learned counsel for the appellant(s).
We find no reason to interfere with the impugned orders passed by the Customs, Excise and Service Tax Appellate Tribunal.
The civil appeals are accordingly dismissed.
…....................J. [MADAN B. LOKUR] Signature Not Verified …....................J. Digitally signed by MEENAKSHI KOHLI Date: 2017.09.21 [DEEPAK GUPTA] 17:01:09 IST Reason: NEW DELHI;
SEPTEMBER 18, 2017.
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ITEM NO.47+63 COURT NO.4 SECTION XIV
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. …......../2017 (@ Diary No(s). 27459/2017) (Arising out of impugned final judgment and order dated 21-10-2016 in FON No. 54425/2016 passed by the Customs Excise Service Tax Appellate Tribunal) M/S HIMGIRI PLASTICS Petitioner(s) VERSUS COMMISSIONER OF CENTRAL EXCISE DELHI II Respondent(s) (IA No.87626/2017-CONDONATION OF DELAY IN FILING and IA No.87630/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.87634/2017-APPLICATION FOR STAY OF IMPUGNED ORDER) WITH Civil Appeal No. …......../2017 (@ Diary No(s). 27895/2017) WITH Civil Appeal No. …......../2017 (@ Diary No(s). 27881/2017) WITH Civil Appeal No. …......../2017 (@ Diary No(s). 27886/2017) WITH Civil Appeal No. …......../2017 (@ Diary No(s). 27887/2017) WITH Civil Appeal No. …......../2017 (@ Diary No(s). 27890/2017) Civil Appeal No. …......../2017 (@ Diary No(s). 27893/2017) Date : 18-09-2017 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. G.K. Sarkar, Adv.
Mr. Malabika Sarkar, Adv. Mr. Prashant Srivastava, Adv. Mr. Nikhil Jain, AOR For Respondent(s) 2 UPON perusing papers the Court made the following O R D E R Delay condoned.
The civil appeals are dismissed in terms of the signed order.
Pending applications are disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 3