Supreme Court - Daily Orders
M/S. Rukhmini Chemical Industries vs The Commissioner Of Central Excise on 6 January, 2014
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ITEM NO.50 & 56 COURT NO.11 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 (Civil)....../2013
CC 20152/2013
(From the judgement and order dated 16/03/2012 in CEA No.4/2012, of The
HIGH COURT OF BOMBAY AT NAGPUR)
M/S. RUKHMINI CHEMICAL INDUSTRIES Petitioner(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP and office
report )
WITH S.L.P.(C)...CC NO. 22866 of 2013
(With office report)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s)
Petitioner-In-Person,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petitions are dismissed.
|(Sushma Bajaj) | |(Sneh Bala Mehra) | |Sr.P.A. | |Assistant Registrar |