Supreme Court - Daily Orders
Commissioner Of Scentral Excise ... vs M/S Mohinder Iron And Steel Industries ... on 19 January, 2015
Bench: Chief Justice, A.K. Sikri, R.K. Agrawal
ITEM NO.21 COURT NO.1 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)......of 2015
CC No(s). 21487/2014
(Arising out of impugned final judgment and order dated
23/05/2014 in CEA No. 4/2014 passed by the High Court Of Punjab
& Haryana At Chandigarh)
COMMISSIONER OF SCENTRAL EXCISE CHANDDIGARH-I Petitioner(s)
VERSUS
M/S MOHINDER IRON AND STEEL INDUSTRIES PUNJAB Respondent(s)
I.A. 1/2014(with c/delay in filing SLP and office report)
Date : 19/01/2015 This application was called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Ranjit Kumar, S.G.
Ms. Sunita Rani Singh, Adv.
Mr. Vikramjeet Banerjee, 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.
Notice.
Tag with SLP(C) No. 11030 of 2010.
Signature Not Verified[ Charanjeet Kaur ] [ Vinod Kulvi ] Digitally signed by Court Master Asstt. Registrar Charanjeet Kaur Date: 2015.01.19 17:03:20 IST Reason: