Supreme Court - Daily Orders
M/S Olam Enterprises India Private ... vs Commissioner Of Central Excise Delhi Ii on 19 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.17 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 10878-10879/2018
M/S OLAM ENTERPRISES INDIA PRIVATE LIMITED
(FORMERLY KNOWN AS OLAM AGRO INDIA LIMITED) Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE DELHI II Respondent(s)
(FOR ADMISSION and IA No.159209/2018-EX-PARTE STAY)
Date : 19-11-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s) Mr. V. Lakshmi Kumaran, Adv.
Mr. L.Badri Narayanan, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Manish Rastogi, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Victor Das, Adv.
Mr. Shrey Ashat, Adv.
Mr. Punit Dutt Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Admit.
Application for ad-interim ex-parte stay is dismissed.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.11.20 17:12:03 IST Reason: