Supreme Court - Daily Orders
Dy.Commr.Of Income Tax vs Kerala State Electricity Board on 8 May, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.13 COURT NO.1 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. 153/2015
COMMISSIONER OF CENTRAL EXCISE NAGPUR Appellant(s)
VERSUS
M/S. GAMMON INDIA LTD. Respondent(s)
(With appln. (s) for c/delay in re-filing appeal and
condonation of delay in filing appeal)
Date : 08/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr. K. Radhakrishna, Sr.Adv.
Ms. Nisha Baghi, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Pooja Sharma, 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.
Notice.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.05.08 18:17:34 IST Reason: