Supreme Court - Daily Orders
M/S. Krishna Screen Art And Ors. And Etc. vs Commissioner Of Central Excise on 1 April, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.62 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
Petitions for Special Leave to Appeal (C) Nos. 9697-9699/2015
(Arising out of impugned final judgment and order dated
11/12/2014 in TA No. 1295/2014, TA No. 1296/2014, TA No.
1297/2014 passed by the High Court Of Gujarat At Ahmedabad)
M/S. KRISHNA SCREEN ART AND ORS. AND ETC. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 01/04/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Ankur Saigal, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. E.C. Agrawala,Adv.
Mr. Vivek Jain, Adv.
Ms. Devika Mohan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.04.01 16:56:41 IST Reason: