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Thecommissioner Of Central Excise And ... vs M/S Fosroc Chemicals (India) Pvt. Ltd. on 20 April, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.29                             COURT NO.5                 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)......CC 7016-7017/2015

  (Arising out of impugned final judgment and order dated 30/07/2014
  in CEA No. 29/2012,30/07/2014 in CEA No. 59/2012 passed by the
  High Court of Karnataka at Bangalore)

  COMMISSIONER OF CENTRAL EXCISE AND                                  Petitioner(s)
  SERVICE TAX, LTU, BANGALORE

                                                VERSUS

  M/S. FOSROC CHEMICALS (INDIA) PVT. LTD.                            Respondent(s)

  (With appln. (s) for c/delay in filing SLP and office report)


  Date: 20/04/2015 These petitions were called on for hearing today.

  CORAM :
                             HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE PRAFULLA C. PANT


  For Petitioner(s)               Mr.   Tushar Mehta, ASG
                                  Mr.   K.L. Janjani, Adv.
                                  Mr.   H.K. Nayak, Adv.
                                  Mr.   B. Krishna Prasad, AOR


  For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Issue notice.

Tag with S.L.P.(C) No.36099 of 2013.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master