Supreme Court - Daily Orders
Greater Noida Industrial Development ... vs Commissioner Of Customs, Central ... on 22 November, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.15 COURT NO.6 SECTION IIIB
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(s). 23728/2015
(Arising out of impugned final judgment and order dated 30/03/2015
in CEA No. 54/2015 passed by the High Court of Judicature at
Allahabad)
GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS,
CENTRAL EXCISE AND SERVICE TAX, NOIDA Respondent(s)
(With appln. (s) for placing addl. facts and documents on record
and interim relief and office report)
WITH
SLP(C) No. 2502/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief)
Date : 22/11/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Jasmeet Singh, Adv.
Ms. Pragya Baghel,Adv.
Ms. S. Doma, Adv.
For Respondent(s) Mr. A.K. Panda, Sr. Adv.
Ms. Sunita Rani Singh, Adv.
Ms. Liz Mathew, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
There seems to be a large number of matters pertaining to the same issue.
Learned counsel for the respondent says that he will make out a list of these matters and provide it to the Registry so that the Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2016.11.24 matters can be taken up altogether. 10:31:24 IST Reason:
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master