Supreme Court - Daily Orders
M/S Savera Industries vs The Deputy Commissioner Of Central ... on 11 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
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ITEM NO.24 COURT NO.17 SECTION II-C
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 (Crl.) No(s). 3483/2022
(Arising out of impugned final judgment and order dated 04-10-2021
in CRLRC No. 492/2017 passed by the High Court Of Judicature At
Madras)
M/S SAVERA INDUSTRIES & ANR. Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER OF CENTRAL EXCISE
(PROSECUTION) CHENNAI II Respondent(s)
(FOR ADMISSION and I.R.; IA No. 54533/2022 - EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(Crl) No. 1776/2022 (II-C)
(FOR ADMISSION and I.R. and IA No.27722/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. M.P. Parthiban, AOR
Ms. Priyaranjani Nagamuthu, Adv.
Mr. A.S.Vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Mr. Amod Bidhuri, Adv.
Ms. Shalini Mishra, Adv.
Mr. T.Hari Hara Sudhan, Adv.
Mr. G.R.Vikash, Adv.
Mr. Bilal Mansoor, Adv.
Mr. K.Deivendran, Adv.
Mr. D. Alagendren, Adv.
Mr. M.A. Aruneshe, Adv.
For Respondent(s) Mr. N. Venkatraman, A.S.G.
Signature Not Verified
Mr. Arijit Prasad, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Digitally signed by
Indu Marwah
Date: 2023.04.18
17:34:24 IST
Reason: Mr. A.k. Kaul, Adv.
Mr. H.R. Rao, Adv.
Mr. Anmol Chandan, Adv.
Mr. Merusagar Samantaray, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
In terms of letter circulated by the learned counsel appearing for the petitioner(s), the matters are adjourned for four weeks.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)