Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

M/S Huawei Technologies Co. Ltd. vs Designated Authority Directorate ... on 1 July, 2016

Bench: Dipak Misra, C. Nagappan

     ITEM NO.48+64                          COURT NO.4                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) No.15280/2016

     (Arising out of impugned final judgment and order dated 24/02/2016
     in FO No. 50853/2016 24/02/2016 in APN No.13/2012 passed by the
     Central Excise Service Tax Appellate Tribunal)

     M/S HUAWEI TECHNOLOGIES CO. LTD.                              Petitioner(s)
                                                  VERSUS

     DESIGNATED AUTHORITY DIRECTORATE GENERAL          Respondent(s)
     OF ANTI-DUMPING AND ALLIED DUTIES
     (With appln. (s) for permission to file addl. documents and office
     report)

     WITH S.L.P.(C) No.15922/2016
     (With appln.(s) for permission to file additional documents and
     interim relief and office report)

     Date: 01/07/2016 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)            Mr.   Dushyant Dave, Sr. Adv.
                                  Mr.   Gopal Jain, Sr. Adv.
                                  Mr.   Devashish Bharuka, AOR
                                  Ms.   Jaya Bharukha, Adv.
                                  Ms.   Arpita Bishnoi, Adv.
                                  Mr.   Vaibhav Niti, Adv.

     SLP 15922/2016               Mr. A.R. Madhav Rao, Adv.
                                  Ms. Pragya Awasthi, Adv.
                                  Mr. Pawanshree Agrawal, Adv.

     For Respondent(s)            Ms. Reena Khair, Adv.
                                  Mr. Rajesh Sharma, Adv.
                                  Ms. Praveena Gautam, AOR

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

Leave granted.

Signature Not Verified

Tag with Civil Appeal No.6297 of 2012.

Digitally signed by CHETAN KUMAR Date: 2016.07.01 17:30:48 IST Reason:

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