Supreme Court - Daily Orders
Harnik Food Industries vs Commr.Of Cen.Exc.Pune on 12 January, 2010
r CHAMBER MATTER SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P. (C) Nos.2315-2316/2009 in S.L.P. (C) Nos.28653-28654/2009
M/s. Harnik Food Industries Petitioner (s)
VERSUS
Commissioner of Central Excise and
Customs, Pune Respondent (s)
(With appln(s) for personal hearing before the Court)
Date : 12/01/2010 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE S.H. KAPADIA
HON’BLE MR. JUSTICE AFTAB ALAM
For Petitioner(s):
By Circulation
For Respondent(s):
UPON perusing the papers, the Court made the following
O R D E R
The review petitions are dismissed.
[ T.I. Rajput ] [ Madhu Saxena ] A.R.-cum-P.S. Court Master [Signed order is placed on the file] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS.2315-2316/2009 IN SPECIAL LEAVE PETITION (C) NOS.28653-28654 OF 2009 M/s. Harnik food Industries ...Petitioner(s) Versus Commnr.of Central Excise & Customs, Pune ...Respondent(s) O R D E R We have gone through the review petitions and the relevant documents. In our opinion, no case for review of our order is made out on merits and accordingly the review petitions are dismissed.
......................J. [S.H. KAPADIA] ......................J. [AFTAB ALAM] New Delhi, January 12, 2010.