Supreme Court - Daily Orders
The State Of Andhra Pradesh Central ... vs M/S Hindustan Coca Cola Beverages Pvt. ... on 19 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.21 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
680/2015
(Arising out of impugned final judgment and order dated 20/06/2014
in CEA No. 70/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS &
SERVICE TAX, HYDERABAD-1 Petitioner(s)
VERSUS
M/S HINDUSTAN COCA COLA BEVERAGES PVT. LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 19/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. P. S. Patwalia, ASG
Mr. Tara Chandra Sharma, Adv.
Mr. B. V. Niren, Adv.
Mr. T. C. Sharma, Adv.
Mr. Prasouk Jain, Adv.
For Mr. B. Krishna Prasad, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) 39230 of 2013.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.01.22 16:06:31 IST(Jayant Kumar Arora) (Sneh Bala Mehra) Reason: Sr. P.A. Assistant Registrar