Supreme Court - Daily Orders
Commissioner Of Central Excise Service ... vs M/S Delhi Gymkhana Club Ltd. on 12 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
REVISED
ITEM NO.35 COURT NO.13 SECTION III
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). 27791/2015
COMMISSIONER OF CENTRAL EXCISE
SERVICE TAX, DELHI I Appellant(s)
VERSUS
M/S DELHI GYMKHANA CLUB LTD. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal. and
office report)
Date : 12/10/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Ms. Sushma Manchanda, Adv.
Mr. Rupesh Kumar, 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.
Appeal admitted.
To be listed along with Civil Appeal No. 4377-4380 of 2015.
(Ashwani Thakur) (Renu Diwan)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2015.10.13
13:49:40 IST
Reason:
ITEM NO.35 COURT NO.13 SECTION III
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). 27791/2015
COMMISSIONER OF CENTRAL EXCISE SERVICE TAX, DELHI I Appellant(s) VERSUS M/S DELHI GYMKHANA CLUB LTD. Respondent(s) (with appln. (s) for condonation of delay in filing appeal. and office report) Date : 12/10/2015 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Ms. Sushma Manchanda, Adv.
Mr. Rupesh Kumar, 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.
Leave granted.
To be listed along with Civil Appeal No. 4377-4380 of 2015.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER