Supreme Court - Daily Orders
Excise Commissioner Orissa vs M/S Skol Breweries Ltd. on 19 June, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
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ITEM NO.11 Virtual Court 3 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 12603/2020
(Arising out of impugned final judgment and order dated 03-01-2020
in WP(C) No. 2267/2010 passed by the High Court Of Orissa At
Cuttack)
EXCISE COMMISSIONER, ORISSA & ORS. Petitioner(s)
VERSUS
M/S SKOL BREWERIES LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.54032/2020-CONDONATION OF DELAY
IN FILING and IA No.54035/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 19-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Ravi Prakash Mehrotra, AOR
Mr. Ankit Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
Issue notice.
Dasti, in addition, is permitted. Signature Not Verified Tag with Special Leave Petition (C) No.27776 Digitally signed by DEEPAK SINGH Date: 2020.06.19 of 2019.
17:38:58 IST Reason:
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In the meantime, there shall be stay of operation of the impugned judgment and order dated 03.01.2020 passed by the High Court of Orissa at Cuttack in Writ Petition (Civil) No.2267/2010 (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER