Bombay High Court
S Radhakrishnan, Finance Head Of Cipla ... vs Commissioner Of Central Excise Raigad on 11 September, 2018
Bench: M.S. Sanklecha, Riyaz Iqbal Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 165 OF 2017
Jivan C. Patil ....Petitioner
V/S
Commissioner Of Central Excise, Mumbai - Iii ....Respondent
WITH CENTRAL EXCISE APPEAL NO. 159 OF 2017 S. Radhakrishnan ....Petitioner V/S Commissioner Of Central Excise, Mumbai-iii ....Respondent WITH CENTRAL EXCISE APPEAL NO. 170 OF 2017 S Radhakrishnan, Finance Head Of Cipla Ltd ....Petitioner V/S Commissioner Of Central Excise Raigad ....Respondent WITH CENTRAL EXCISE APPEAL NO. 171 OF 2017 Jivan C. Patil ....Petitioner V/S Commissioner Of Central Excise, Raigad ....Respondent WITH CENTRAL EXCISE APPEAL NO. 216 OF 2017 Cipla Ltd. ....Petitioner V/S Page 1/3 ::: Uploaded on - 11/09/2018 ::: Downloaded on - 12/09/2018 02:15:32 ::: Commissioner Of Central Excise, Raigad ....Respondent WITH CENTRAL EXCISE APPEAL NO. 217 OF 2017 Vipul Navinchandra Mehta ....Petitioner V/S The Commissioner Of Central Excise, Thane-ii ....Respondent Gajendra Jain a/w. Jas Sanghvi i/b. PDS Legal for Appellants in CEXA/159/2017, CEXA/165/2017, CEXA/170/2017, CEXA/171/2017 & CEXA/216/2017 Priyanka Vegad for Appellant in CEXA/217/2017 Pradeep S Jetley and J B Mishra for Respondents in CEXA/15/2017 & CEXA/165/2017 Ruju Thakker for Respondent in CEXA/170/2017, CEXA/171/2017 & CEXA/216/2017.
CORAM : M.S. SANKLECHA &
RIYAZ IQBAL CHAGLA, JJ
DATE : 11th September, 2018
Page 2/3
::: Uploaded on - 11/09/2018 ::: Downloaded on - 12/09/2018 02:15:32 :::
P.C. :
Ms. Vegad submits that her Appeal is wrongly tagged in the group of these Appeals. Mr. Jain states that instead the said matter, Central Excise Appeal No. 215 of 2017 ought to have been tagged. Registry is directed to remove from board Appeal No. 217 of 2017 and tag Central Excise Appeal No.215 of 2017.
Ms. Thakker states that Mr. Bangur is appointed for appearing in her Appeals, is unwell and prays for time. Mr. Jately requests to adjourn all the matters as question of law is same in all these appeals. Stand over till 18/09/2018.
( ASSOCIATE ) Page 3/3 ::: Uploaded on - 11/09/2018 ::: Downloaded on - 12/09/2018 02:15:32 :::