Supreme Court - Daily Orders
M/S Cil Textile Pvt Ltd vs Union Of India, Through The ... on 18 July, 2014
\236 ITEM NO.19 COURT NO.8 SECTION III
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)....../2014
CC No(s). 10369/2014
(Arising out of impugned final judgment and order dated 17/12/2013
in WP No. 8199/2011 passed by the High Court Of M.P at Indore)
M/S CIL TEXTILE PVT LTD Petitioner(s)
VERSUS
UNION OF INDIA, THROUGH THE COMMISSIONER CUSTOM AND CENTRAL EXCISE,
MANIK BAGH PALACE, INDORE Respondent(s)
(with appln. for c/delay in filing SLP)
Date : 18/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Pawanshree Agrawal ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
The special leave petition is dismissed.
However, the question of law is kept open.
(USHA BHARDWAJ) (RENUKA SADANA) AR-CUM-PS (COURT MASTER) Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.07.18 17:35:16 IST Reason: