Supreme Court - Daily Orders
Lanco Infratech Ltd. vs Commissioner Of Customs, Central ... on 12 December, 2014
Bench: Chief Justice, A.K. Sikri, R.K. Agrawal
ITEM NO.102 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.33094-33095/2014
(Arising out of impugned final judgment and order dated
25/06/2014 in CEA No. 57/2014,28/07/2014 in AN No. 2549/2011
passed by the Customs Excise And Service Tax Apellate Tribunal,
South Zonal Bench, Bangalore)
LANCO INFRATECH LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND
SERVICE TAX, HYDERABAD - II, COMMISSIONERATE Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and office report)
Date : 15/12/2014 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Somiran Sharma, Adv.
Ms. Shruti Srivastava, Adv.
Mr. K.R. Sasiprabhu,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
However, eight weeks' time is granted to the petitioner to deposit the amount.
Signature Not Verified[ Charanjeet Kaur ] [ Vinod Kulvi ] Digitally signed by Court Master Asstt. Registrar Charanjeet Kaur Date: 2014.12.15 17:47:19 IST Reason: