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M/S. Enpro Oil (P) Ltd. vs Commissioner Of Central Excise, Noida on 20 March, 2015

Bench: Chief Justice, Arun Mishra, Amitava Roy

  ITEM NO.16                               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

  Civil Appeal                No(s).    2469/2015

  M/S. ENPRO OIL (P) LTD.                                              Appellant(s)

                                                    VERSUS

  COMMISSIONER OF CENTRAL EXCISE, NOIDA                                Respondent(s)

  (with appln. (s) for exemption from filing legible copies of dim
  annexures and permission to file additional documents and office
  report)


  Date : 20/03/2015 This appeal was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE AMITAVA ROY


  For Appellant(s)                     Mr.V.Lakshmikumaran, Adv.
                                       Mr. M. P. Devanath,Adv.
                                       Mr.Vivek Sharma, Adv.
                                       Mr.Aman Jaganathan,adv.
                                       Mr.Aditya Bhattacharya, Adv.
                                       Mr.Aman D., Adv.
                                       Mr.R.Ramachandran, Adv.

  For Respondent(s)


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

Notice.

Tag with C.A.D.No.41287/2014.

(G.V.Ramana) Digitally signed by (Vinod Kulvi) Court Master Ramana Venkata Ganti Date: 2015.03.20 17:05:32 IST Asstt.Registrar Reason: