Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs M/S Philips Electronics India Ltd. on 19 February, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.8 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). 3939/2018
(Arising out of impugned final judgment and order dated 24-08-2017
in TA No. 602/2017 passed by the High Court Of Gujarat At
Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS,
SERVICE TAX, VADODARA Petitioner(s)
VERSUS
M/S PHILIPS ELECTRONICS INDIA LTD. Respondent(s)
Date : 19-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. K. Radhakrishnan,Sr.Adv.
Ms. Sunita Rani Singh,Adv.
Mr. Bhuvan Mishra,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.
Leave granted.
Tag with Civil Appeal No.10623/2013.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by OM PRAKASH SHARMA Date: 2018.02.20 00:52:48 IST Reason: