Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs Sakeen Alloys Pvt Ltd on 1 December, 2014
Bench: Chief Justice, A.K. Sikri
ITEM NO.37 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)......CC No(s).
19304-19307/2014
(Arising out of impugned final judgment and order dated 06/03/2014
in TA No. 144/2014,06/03/2014 in TA No. 145/2014,06/03/2014 in TA
No. 146/2014,06/03/2014 in TA No. 143/2014 passed by the High
Court Of Gujarat at Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE AHMEDABAD III Petitioner(s)
VERSUS
SAKEEN ALLOYS PVT LTD AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 01/12/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr.Ranjit Kumar, Sol.Genl.of India
Mr. B. Krishna Prasad,Adv.
Ms.Binu Tamta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(G.V.Ramana) (Vinod Kulvi) Signature Not Verified Court Master Digitally signed by Asstt.Registrar Ramana Venkata Ganti Date: 2014.12.01 16:32:10 IST Reason: