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Lanco Kondapalli Power Ltd vs Commissioner Of Central Excise Service ... on 7 August, 2015

Bench: Chief Justice, Arun Mishra, Amitava Roy

                ITEM NO.6                      COURT NO.1                     SECTION III

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

                I.A. 1/2014 in Civil Appeal            No.    5789/2014

                LANCO KONDAPALLI POWER LTD                                      Appellant(s)

                                                             VERSUS

                CC E VISHAKAPATNAM -II                                         Respondent(s)
                (For stay and office report)

                Date : 07/08/2015 This application was called on
                                     for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE ARUN MISHRA
                              HON'BLE MR. JUSTICE AMITAVA ROY

                For Appellant(s)             Mr.   Arvind Datar, Sr. Adv.
                                             Mr.   Yogesh, Adv.
                                             Ms.   Reshma Khan, Adv.
                                             Mr.   Saswat Patnaik, Adv.
                                             Mr.   S. Suri, Adv.
                                             Mr.   Shiv Kumar Suri,Adv.

                For Respondent(s)            Mr.   Mukul Rohatgi, A.G.
                                             Ms.   Pinki Anand, ASG
                                             Mr.   Subas C. Acharya, Adv.
                                             Ms.   Nisha Bagchi, Adv.
                                             Mr.   B. Krishna Prasad,Adv.

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

We direct the appellant/applicant to pay Rs.20,00,00,000/- (Rupees Twenty Crores) before the appropriate authority within ten weeks' time from today, in addition, to the amount already deposited Signature Not Verified Digitally signed by by the appellant/applicant.

                         [ Charanjeet Kaur ]                          [ Vinod Kulvi ]
                            A.R.-cum-P.S.                             Asstt. Registrar