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M/S. Kusum Ingots And Alloys Ltd. vs Central Excise And Customs Hqrs. Indore on 16 August, 2016

Bench: S.A. Bobde, Ashok Bhushan

               ITEM NO.18                      COURT NO.11        SECTION IIA

                                 S U P R E M E     C O U R T O F I N D I A
                                                 RECORD OF PROCEEDINGS

                Petition for Special Leave to Appeal (Crl.)...... of 2016
                                              CRLMP No(s). 13001/2016

                (Arising out of impugned final judgment and order dated
                17.03.2016 and 02/05/2016 in MCRC No. 8362/2015 and MCRC
                No. 3296 of 2016 passed by the High Court Of M.P At
                Indore)

                 M/S. KUSUM INGOTS AND ALLOYS LTD. AND ORS. ETC.       Petitioner(s)

                                                         VERSUS

               CENTRAL EXCISE AND CUSTOMS HQRS. INDORE ETC.            Respondent(s)

                (With appln.(s) for c/delay in filing SLP, exemption
                from filing O.T.and office report)

                Date :16/08/2016 This petition was called on for hearing today.

                CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN

                For Petitioner(s)        Mr. Amarendra Sharan, Sr. Adv.
                                         Mr. Somesh Chandra Jha, Adv.
                                         Mr. Rupesh Kumar,AOR

                For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                               O R D E R

Application for exemption from filing O.T. is allowed.

Delay condoned.

Issue notice.

No. 10/1998 pending before the Special Judicial Date: 2016.08.17 17:38:15 IST Reason: Magistrate (CBI & Economic Offence), Indore shall remain stayed.

[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master