Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs M/S Phillips Carbon Black Ltd. on 22 January, 2015
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.18 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
Petition(s) for Special Leave to Appeal (C)No.........../2014
(CC No(s).802/2015)
(Arising out of impugned final judgment and order dated 11/12/2013
in TA No.1018/2013 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE & CUSTOMS VADODARA-II Petitioner(s)
VERSUS
M/S PHILLIPS CARBON BLACK LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. P.S. Patwalia,ASG
Mr. Tushar Bakshi,Adv.
Ms. Binu Tamta,Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C)No.25857 of 2011.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.01.24 13:38:56 IST Reason: