Supreme Court - Daily Orders
Commissioner Of Central Excise, And ... vs M/S India Cements Ltd. Through Director on 27 July, 2015
ò ITEM NO.85 REGISTRAR COURT. 2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR.SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 5420/2015
COMMISSIONER OF CENTRAL EXCISE, TIRUCHIRAPALLI Petitioner(s)
VERSUS
M/S INDIA CEMENTS LTD. Respondent(s)
(with interim relief and office report)
Date : 27/07/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Bipin B.Singh,adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite service, no one has put appearance on behalf of the sole respondent.
Ld.counsel appearing on behalf of the petitioner submits that the Hon’ble Court vide order dated 9.02.2015 tagged this matter along with SLP(C) No.9952/2014. As per the office report this SLP number is incorrect. Hence, Ld.counsel for the petitioner to furnish the correct number of SLP.
List again on 31.07.2015.
(SURAJIT DEY) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.07.29 15:55:36 IST Reason: