Supreme Court - Daily Orders
Commissioner Of Custom And Central ... vs M/S Ultra Tech Cement Ltd on 27 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.43 COURT NO.1 SECTION XIIA
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 No(s).3828/2015
(Arising out of impugned final judgment and order dated 03/06/2014
in CEA No. 56/2014 passed by the High Court of A.P. at Hyderabad)
COMMISSIONER OF CUSTOM AND CENTRAL EXCISE Petitioner(s)
VERSUS
M/S ULTRA TECH CEMENT LTD Respondent(s)
(With appln. (s) for c/delay in filing and refiling SLP and office
report)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. T.C. Sharma, Adv.
Mr. Subas C. Acharya, Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. M.P. Devanath, Adv.
Mr. Vivek Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with special leave petition (C) No.36099 of 2013.
(Neetu Khajuria) (Vinod Kulvi) Signature Not Verified Sr.P.A. Assistant Registrar Digitally signed by NEETU KHAJURIA Date: 2015.02.28 11:53:20 IST Reason: