Madhya Pradesh High Court
Commissioner Central Excise And ... vs M/S Institute Of Aeronautics And ... on 5 February, 2015
C.E.A.No.05/2014 Commissioner Central Excise & Service Tax Vs. M/s Institute of Aeronautics of Engineering Bhopal 05/02/2015 As the order passed by the Delhi High Court in W.P.No.3513/2012, based on which, the appeal has been decided by the appellate tribunal, still pending consideration before the Supreme Court in Special Leave to Appeal Civil Case No.2928/2014 and as there is a stay of the judgment passed by the Delhi High Court in the said Special Leave Petition, hearing in this matter is adjourned for eight weeks.
List the matter after eight weeks.
In the meanwhile, Shri Sushrut Dharmadhikari, learned counsel to inform this Court with regard to any order that may be passed by the Hon'ble Supreme Court in the pending Special Leave Petition.
List for analogous hearing along with C.E.A.No.11/2014.
(Rajendra Menon) (C.V.Sirpurkar)
Judge Judge
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