Supreme Court - Daily Orders
Bharti Airtel Ltd. vs The Commissioner Of Central Excise, ... on 28 November, 2014
Bench: Chief Justice, A.K. Sikri, N.V. Ramana
ITEM NO.12 COURT NO.1 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 10409-10410/2014
BHARTI AIRTEL LTD. Appellant(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE, PUNE Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and stay)
Date : 28/11/2014 These appeals were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Appellant(s) Mr. Harish N Salve, Sr. Adv.
Mr. S.K.Bagaria, Sr. Adv.
Mr. Tarun Gulati, Adv.
Mr.Anupam Mishra, Adv.
Ms. Rachana Yadav, Adv.
Mr. Tushal Gupta, Adv.
Mr. R. Chandrachud,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice.
Tag with C.A. Nos. 5698-5699 of 2012 arising out of SLP(C) Nos. 22864-22865 of 2011.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.11.28 17:42:53 IST Reason: