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M/S Rayalaseema Concrete Sleepers Pvt. ... vs Commissioner Of Central Exise And ... on 27 January, 2017

Bench: Madan B. Lokur, Prafulla C. Pant

  ITEM NO.34                                 COURT NO.4                SECTION IIIB

                                  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) No(s).2206/2017

  (Arising out of impugned final judgment and order dated 24/10/2016
  in TC No. 58/2016 passed by the High Court of Chhatisgarh at
  Bilaspur)

  M/S RAYALASEEMA CONCRETE SLEEPERS PVT LTD.
  (NOW KNOWN AS PATIL RAIL INFRASTRUCTURE PVT. LTD.)                       Petitioner(s)

                                                     VERSUS

  COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS,
  RAIPUR (CHHATTISGARH)                                                    Respondent(s)

  (with interim relief and office report)

  Date : 27/01/2017 This petition was called on for hearing today.

  CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Petitioner(s)                   Mr. Rupesh Kumar, AOR
                                      Ms. Pankhuri Shrivastava, Adv.
                                      Mr. Amarjeet Singh, Adv.

  For Respondent(s)

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

Learned counsel for the petitioner would like to look at the recent case laws, particularly, the decision of this Court in M/s. Patel Brothers Vs. State of Assam [2017 SCC Online SC 19 : 2017 (1) SCALE 302].

Digitally signed by SANJAY KUMAR Date: 2017.01.27 List after four weeks.

16:52:25 IST
Reason:




                          (SANJAY KUMAR-I)                         (JASWINDER KAUR)
                             AR-CUM-PS                               COURT MASTER