Supreme Court - Daily Orders
Commissioner Of Central Excise vs M/S Hindustan Academy Of Aircraft ... on 18 July, 2014
f ITEM NO.21 COURT NO.4 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)......CC No(s).
10139/2014
(Arising out of impugned final judgment and order dated 20/01/2014
in CEA No. 5/2014 passed by the High Court Of Judicature At
Allahabad)
COMMISSIONER OF CENTRAL EXCISE LUCKNOW Petitioner(s)
VERSUS
M/S HINDUSTAN ACADEMY OF A.M.E.L.U.P. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. L. N. Rao, ASG
Mr. Rajiv Nanda, Adv.
For Mr. B. Krishna Prasad, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) 6083 of 2014.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.07.21 12:43:17 IST Reason: