Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Havells India Ltd. on 4 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.33 COURT NO.4 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).16062/2017
(Arising out of impugned final judgment and order dated 13-02-2017
in CEAC No. 5/2017 passed by the High Court of Delhi at New Delhi)
COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX-LTU, DELHI Petitioner(s)
VERSUS
HAVELLS INDIA LTD. Respondent(s)
Date : 04-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Mr. Ajay Sharma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. L. Badri Narayan, Adv.
Mr. Abhinav Jagnathan, Adv.
Mr. Punit Dutt Tyagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Leave granted.
Tag with Civil Appeal No.4986 of 2012. (NEETU KHAJURIA) (ASHA SONI) Signature Not Verified COURT MASTER BRANCH OFFICER Digitally signed by NEETU KHAJURIA Date: 2017.07.07 09:54:20 IST Reason: