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Commissioner Of Central Excise ... vs M/S Asea Brown Boveri Ltd. on 18 December, 2014

Bench: Anil R. Dave, Kurian Joseph

  ITEM NO.24                                    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).
  20751/2014

  (Arising out of impugned final judgment and order dated 18/10/2013
  in ON No. 26793/2013 passed by the Customs Excise And Service Tax
  Apellate Tribunal, South Zonal Bench, Bangalore)

  COMMISSIONER OF CENTRAL EXCISE BANGALORE                                    Petitioner(s)

                                                         VERSUS

  M/S ASEA BROWN BOVERI LTD.                                                  Respondent(s)

  (with appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP and office report)

  Date : 18/12/2014 This petition was called on for hearing today.

  CORAM :                   HON'BLE MR. JUSTICE ANIL R. DAVE
                            HON'BLE MR. JUSTICE KURIAN JOSEPH

  For Petitioner(s)                      Mr.   Ranjit Kumar, Solicitor General
                                         Ms.   Binu Tamta, Adv.
                                         Mr.   Tara Chand Sharma, Adv.
                                         For   Mr. B. Krishna Prasad, Adv.

  For Respondent(s)                      Mr. Prashanth S. Shivadass, Adv.

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

Delay condoned.

Issue notice.

Mr. Prashanth S. Shivadass, learned counsel, accepts notice on behalf of the sole respondent.

Tag with SLP (C) 25857 of 2011.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar