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Commissioner Of Central Excise vs M/S Lotus Power Gears(P) Ltd on 7 October, 2016

Bench: Dipak Misra, Uday Umesh Lalit

     ITEM NO.46                        COURT NO.4                  SECTION III B

                              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.28832/2016

     (Arising out of impugned final judgment and order dated 10/06/2016
     in CEA No. 16/2016 passed by the High Court of Karnataka at
     Bangalore)


     COMMISSIONER OF CENTRAL EXCISE, BANGALORE - III                Petitioner(s)

                                               VERSUS

     M/S. LOTUS POWER GEARS (P) LTD.                                Respondent(s)

     (With appln. (s) for exemption from filing c/c of the impugned
     judgment and interim relief and office report)


     Date : 07/10/2016 This petition was called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)            Mr. Atmaram N.S. Nadkarni, ASG
                                  Mr. Vijay Prakash, Adv.
                                  Mr. Ajay Sharma, Adv.
                                  Mr. B. Krishna Prasad, AOR
                                  S.S. Rebella, Adv.
                                  Ms. Prachi Sawant, Adv.

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Issue notice.

Tag with S.L.P.(C) No.2459 of 2014.

Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master