Supreme Court - Daily Orders
M/S Kores India Ltd vs Commissioner Central Excise And ... on 11 August, 2014
ü ITEM NO.22 COURT NO.2 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(s). 20311/2014
(Arising out of impugned final judgment and order dated 17/02/2014
in CEA No.58/2011 passed by the High Court Of M.P. at Indore)
M/S KORES INDIA LTD Petitioner(s)
VERSUS
COMM.OF CENT. EX. INDORE (M.P.) & UNION OF INDIA Respondent(s)
(With prayer for interim relief and office report)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
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
Tag with SLP(C)No.16679 of 2014.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.08.13 16:25:44 IST Reason: