Supreme Court - Daily Orders
Commissioner Central Excise Customs ... vs M/S. Godawari Power And Ispat Ltd. on 4 December, 2017
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.27 COURT NO.3 SECTION IV-A
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). 34778/2017
(Arising out of impugned final judgment and order dated 08-05-2017
in TC No. 48/2016 passed by the High Court Of Chhatisgarh at
Bilaspur)
COMMISSIONER, CENTRAL EXCISE,
CUSTOMS AND SERVICE TAX, RAIPUR Petitioner(s)
VERSUS
M/S. GODAWARI POWER AND ISPAT LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.126635/2017-CONDONATION OF DELAY
IN FILING and IA No.126637/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-12-2017 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. K.Radhakrishnan, Sr.Adv.
Ms. Binu Tamta, Adv.
Mr. P.K.Mullick, Adv.
Mr. D.Subbaramaiah, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing certified copy of the impugned order is allowed.
Delay condoned.
We do not find any legal and valid ground for Signature Not Verified interference. The Special Leave Petition is dismissed.
Digitally signed by NEETU KHAJURIA Date: 2017.12.04 15:59:38 IST Reason: (NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER