Supreme Court - Daily Orders
M/S Laxmi Tyres vs Commissioner Of Central Excise, Pune on 8 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.6 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
I.A.Nos.1-2 in Civil Appeal Nos.6062-6063/2013
M/S LAXMI TYRES Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, PUNE Respondent(s)
(For stay and office report)
Date : 08/01/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s) Mr. Sandeep Narain,Adv.
For M/s. S. Narain & Co.,Advs.
For Respondent(s) Mr. Arijit Prasad,Adv.
Mr. Bhuvan Mishra,Adv.
For Mr. B.K. Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit may be filed within three weeks from today.
Rejoinder affidavit, if any, may be filed within three weeks thereafter.
List on 13th March, 2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.01.10 13:22:44 IST Reason: