Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs M/S. International Shippers And ... on 29 August, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.41 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
Civil Appeal Diary No(s). 24905/2016
COMMISSIONER OF CENTRAL EXCISE
CUSTOMS AND SERVICE TAX Appellant(s)
VERSUS
M/S. INTERNATIONAL SHIPPERS AND TRADERS PVT. LTD. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal. and
office report)
Date : 29/08/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Appellant(s) Mr. N.K. Kaul, ASG
Mr. Kapil Rastogi, Adv.
Mr. Deepak Joshi, Adv.
Ms. Binu Tamta, Adv.
Mr. Rajiv Singh, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Appeal admitted.
To be heard along with Civil Appeal No. 2013 of 2014.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.08.30 12:16:35 IST Reason: