Supreme Court - Daily Orders
M/S. A.B. Tools Ltd vs Commissioner Of Central Excise ... on 8 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.22 COURT NO.2 SECTION XIV
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) No(s).
22420-22421/2017
(Arising out of impugned final judgment and order dated 01-05-2017
in RP No. 23/2017 03-07-2013 in CWP No. 358/2008 passed by the High
Court Of Himachal Pradesh At Shimla)
M/S. A.B. TOOLS LTD Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE (CHANDIGARH I) & ORS.Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
judgment)
Date : 08-09-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Arshad Hidayatullah, Sr. Adv.
Mr. Sumit K. Batra, Adv.
Mr. Mohinder Jit Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.09.08
17:34:16 IST
Reason: