Supreme Court - Daily Orders
Commissioner Of Central Excise Delhi Ii vs Bausch And Lomb Eyecare India Pvt.Ltd. on 9 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO.314 OF 2018
IN
CIVIL APPEAL NO.20018 OF 2017
COMMISSIONER OF CENTRAL EXCISE
DELHI II APPLICANT(S)/
APPELLANT(S)
VERSUS
BAUSCH AND LOMB
EYECARE INDIA PVT.LTD. RESPONDENT(S)
O R D E R
For the reasons stated, application to amend the cause-title for bringing on record the correct name of the appellant as 'Commissioner of Customs, Delhi' is allowed.
....................,J.
(RANJAN GOGOI) ....................,J.
(R. BANUMATHI)
NEW DELHI
FEBRUARY 09, 2018
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.02.09
17:27:30 IST
Reason:
ITEM NO.26 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NO.314 OF 2018 IN CIVIL APPEAL NO.20018 OF 2017 COMMISSIONER OF CENTRAL EXCISE, DELHI II Applicant(s)/ Appellant(s) VERSUS BAUSCH AND LOMB EYECARE INDIA PVT.LTD. Respondent(s) (FOR ADMISSION and IA No.16161/2018-AMENDMENT IN CAUSE TITLE) Date : 09-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. H. Raghavendra Rao, Adv.
Mr. T.M. Singh, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R For the reasons stated, application to amend the cause-title for bringing on record the correct name of the appellant as 'Commissioner of Customs, Delhi' is allowed.
(NEETU KHAJURIA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)