Supreme Court - Daily Orders
Commissioner Of Customs And Central ... vs M/S Hindalco Industries Ltd on 19 August, 2014
J ITEM NO.19 COURT NO.8 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).
12353/2014
(Arising out of impugned final judgment and order dated 23/07/2013
in CEAD No. 13/2013 passed by the High Court Of Judicature At
Allahabad)
COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE, ALLAHABADPetitioner(s)
VERSUS
M/S HINDALCO INDUSTRIES LTD Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date : 19/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. B. Krishna Prasad, Adv.
Mr. S.A. Haseeb, Adv.
Mr. T.M. Singh, Adv.
For Respondent(s) Mrs. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Mohit Abraham, Adv.
Mr. Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(NAVEEN KUMAR) (RENUKA SADANA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Naveen Kumar Date: 2014.08.20 12:26:13 IST Reason: