Supreme Court - Daily Orders
Anil Products Ltd. vs Commissioner Of Central Excise on 16 February, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.2 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. 4-6/2015 in Civil Appeal No(s). 9800-9802/2011
ANIL PRODUCTS LTD. Appellant(s)
VERSUS
COMMR.OF CEN.EXC.AHMEBAD-II Respondent(s)
(for stay and office report)
Date : 16/02/2015 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. Deven Parikh, Sr. Adv.
Mrs. Nandini Gore, Adv.
Mr. Abhishek Roy, Adv.
Mrs. Manik Karanjawala, Adv.
For M/s. Karanjawala & Co.
For Respondent(s) Mr. N.K. Kaul, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Sunita Rao, Adv.
Mr. Sanyat Lodha, Adv.
Mr. B.K.Prasad, Adv.
UPON hearing counsel the Court made the following
O R D E R
Issue notice on the applications.
Mr. B. K. Prasad, learned counsel, accepts notice on behalf of the respondent.
The learned ASG appearing for the respondent prays for time for filing reply to the applications.
As requested, reply be filed on or before 17.03.2015. Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.02.19 15:47:14 IST List on 23.03.2015.
Reason:
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar