Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs M/S Pepsi Food Pvt. Ltd. on 29 October, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.6 COURT NO.5 SECTION IV-B
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).27534/2018
(Arising out of impugned final judgment and order dated 17-02-2018
in CEA No. 56/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER OF CENTRAL EXCISE LUDHIANA Petitioner(s)
VERSUS
M/S PEPSI FOOD PVT. LTD. Respondent(s)
Date : 29-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Rana Mukherjee, Sr. Adv.
Mr. Rajiv Nanda, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. L. Badri Narayanan, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Victor Das, Adv.
Mr. Manish Rastogi, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Shrey Ashat, Adv.
Mr. Punit Dutt Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Civil Appeal No.6032 of 2012. (SANJAY KUMAR-II) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Digitally signed by SANJAY KUMAR Date: 2018.10.29 ASSISTANT REGISTRAR 16:04:32 IST Reason: