Supreme Court - Daily Orders
Vodafone India Limited vs The Commissioner Of Central Excise, ... on 16 November, 2015
Author: Chief Justice
Bench: Chief Justice
n ITEM NO.10 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. in Civil Appeal No(s). 7119/2015
VODAFONE INDIA LIMITED Appellant(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE,
MUMBAI -II Respondent(s)
WITH
I.A. No. 4 in Civil Appeal No. 7179/2015
(With appln.(s) for directions and Office Report)
Date : 16/11/2015 This appeal was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
HON’BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Tushar Jarwal, Adv.
Ms. Ekta Kapil, Adv.
Mr. Rahul Sateja, Adv.
Ms. B. Vijayalakshmi Menon,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Post after service of notice on all the respondents is complete.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.16 17:18:25 IST Reason: