Supreme Court - Daily Orders
Commissioner Of Customs Central ... vs M/S. Fairway Trading Company Pvt. Ltd. on 17 August, 2015
Bench: Anil R. Dave, C. Nagappan
ITEM NO.16 COURT NO.3 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)No........../2015
(CC No(s).14674/2015)
(Arising out of impugned final judgment and order dated 03/09/2014
in CEA No.98/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
COMMISSIONER OF CUSTOMS CENTRAL EXCISE, AND SERVICE TAX,
GUNTURPetitioner(s)
VERSUS
M/S. FAIRWAY TRADING COMPANY PVT. LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. P.S. Narsimha,ASG
Ms. Sunita Rani Singh,Adv.
Ms. Shirin Khajuria,Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing O.T. is allowed.
Issue notice by Speed Post. Tag with SLP(C)Nos.876-878 of 2014.
Signature Not Verified(Sarita Purohit) Digitally signed by (Sneh Bala Mehra) Sarita Purohit Date: 2015.08.17 16:21:24 IST Court Master Assistant Registrar Reason: