Supreme Court - Daily Orders
Commissioner Of Central Excise, Maduai vs Rajshree Sugars And Chemicals Ltd on 24 November, 2014
Bench: Chief Justice, A.K. Sikri
ITEM NO.22 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
Petition for Special Leave to Appeal (C)......of 2014
CC Nos. 18592-18593/2014
(Arising out of impugned final judgment and order dated
13/06/2013 in CMA No. 2533/2005,13/06/2013 in CMP No.
13308/2005 passed by the High Court Of Madras)
COMMISSIONER OF CENTRAL EXCISE, MADUAI Petitioner(s)
VERSUS
RAJSHREE SUGARS AND CHEMICALS LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in
refiling slp)
Date : 24/11/2014 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Ranjit Kumar, S.G.
Ms. Sunita Rani Singh, Adv.
Mr. Abhay Kumar, 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.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified Court Master Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2014.11.24 17:18:20 IST Reason: