Supreme Court - Daily Orders
Idl Explosives Ltd vs Union Of India on 6 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.25 COURT NO.4 SECTION XVII
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).19897/2018
(Arising out of impugned final judgment and order dated 16-03-2018
in ADA No. 51866/2017 passed by the Custom Excise Service Tax
Appelate Tribunal)
IDL EXPLOSIVES LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. V.Lakshmikumaran,Adv.
Mr. Ankur Sharma,Adv.
Ms. Jreetika Franchis,Adv.
Mr. Punit Dutt Tyagi, AOR
For Respondent(s) Mr. B.Prabhu Patiol,Adv.
Ms. Reena Asthana Khair,Adv.
Mr. Rajesh Sharma,Adv.
Ms. Praveena Gautam, AOR
Ms. Rita Jha,Adv.
Ms. Shreya Dahiya,Adv.
Mr. Pawan Shukla,Adv.
Mr. Jitesh P.Gupta,Adv.
Mr. Raja Ram,Adv.
Ms. Astha Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
Pending application (s), if any, shall stand Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.08.08 disposed of.
10:30:57 IST Reason:(B.PARVATHI) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER