Supreme Court - Daily Orders
M/S Bharat Heavy Electricals Ltd. vs Commissioner Customs And Central ... on 9 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.54 COURT NO.4 SECTION XI
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) No(s). 31488/2015
(Arising out of impugned final judgment and order dated 21-08-2015
in CEA No. 26/2015 passed by the High Court Of Judicature At
Allahabad)
M/S BHARAT HEAVY ELECTRICALS LTD. Petitioner(s)
VERSUS
COMMISSIONER CUSTOMS AND CENTRAL EXCISE KANPUR Respondent(s)
Date : 09-04-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Santosh Kumar Bagaria, Sr. Adv.
Mr. Z.U. Alvi, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Shruti Jose, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
Ms. B. Sunita Rao, Adv.
Mr. Ranjeet Kumar, Adv.
Mr. Anurag, Adv.
Mr. Shashank Kumar, Adv.
Ms. Neelam Chand, Adv.
Mr. T.M. Singh, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of order passed in Steel Authority of India Ltd. v. Commissioner of Central Excise, Raipur [(2015) 16 SCC 107], the matter is referred to 3 Judges' Bench subject to orders of Hon'ble the Chief Justice.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.04.10 17:12:38 IST Reason: (MEENAKSHI KOHLI) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER