Supreme Court - Daily Orders
Commissioner Of Customs, Central ... vs Reliance Industries Ltd on 30 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
ITEM NO.11 COURT NO.3 SECTION IIIB
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). NO(S). 42336/2016
COMMISSIONER OF CENTRAL EXCISE AND
SERVICE TAX, LTU, MUMBAI APPELLANT(S)
VERSUS
RELIANCE INDUSTRIES LTD. RESPONDENT(S)
(WITH APPLN. (S) FOR CONDONATION OF DELAY IN FILING APPEAL.)
Date : 30/01/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. Ranjit Kumar, SG
Mr. P.K. Pullick, Adv.
Mr. Wasim A. Quadri, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Vipin Jain, Adv.
Ms. Shilpa Badani, Adv.
Mr. Somiran Sharma, Adv.
Ms. Manya Bhardwaj, Adv.
Mr. K.R. Sasiprabhu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Appeal(s) admitted.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.01.31 14:11:13 IST Reason: