Supreme Court - Daily Orders
Union Of India vs Pooja Tex Prints Private Ltd. on 9 July, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.18 COURT NO.2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21637/2018
(Arising out of impugned final judgment and order dated 04-12-2017
in SCA No. 9301/2017 passed by the High Court Of Gujarat At
Ahmedabad)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
POOJA TEX PRINTS PRIVATE LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.84179/2018-CONDONATION OF DELAY
IN FILING )
Date : 09-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sandeep Sethi, ASG
Ms. B. Sunita Rao, Adv.
Mr. T.C. Sharma, Adv.
Ms. Neelam Chand, Adv.
Mr. Anurag, Adv.
Mr. Ranjeet Kumar, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice limited to the question as to whether Circular No.162/73/95-CX dated 14th December, 1995 issued by the Central Board of Excise and Customs, Department of Revenue, Ministry of Finance, Government of India is in conformity/authorized by the provisions of Section 37B of Signature Not Verified the Central Excise Act, 1944 read with the relevant Digitally signed by NEETU KHAJURIA Date: 2018.07.09 17:23:24 IST provisions of the Central Excise Rules.
Reason:Tag with Special Leave Petition (C)No.18214 of 2017.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER