Supreme Court - Daily Orders
The Commissioner Of Central Excise ... vs Rajasthan State Beverage Corporation ... on 16 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.35 COURT NO.9 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21662/2018
(Arising out of impugned final judgment and order dated 12-10-2017
in DBCEA No. 12/2013 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
THE COMMISSIONER OF CENTRAL EXCISE JAIPUR I Petitioner(s)
VERSUS
RAJASTHAN STATE BEVERAGES CORPORATION LTD. Respondent(s)
( IA No.87300/2018-CONDONATION OF DELAY IN FILING)
Date : 16-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Devashish Bharuka, Adv.
Mr. Shekhar V., Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.16 16:45:19 IST Reason: