Supreme Court - Daily Orders
Commissioner Central Excise And ... vs M/S Transpek Industry Ltd. on 8 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.28 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(s). 35283/2017
(Arising out of impugned final judgment and order dated 28-09-2017
in TA No. 743/2017 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER CENTRAL EXCISE AND
SERVICE TAX, VADODARA I Petitioner(s)
VERSUS
M/S TRANSPEK INDUSTRY LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 08-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Ms. B. Sunita Rao, Adv.
Mr. Anurag, Adv.
Mr. S.S. Ray, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil appeal No.10623 of 2013.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.01.08 17:12:12 IST Reason: