Supreme Court - Daily Orders
Commissioner Of Customs And Central ... vs M/S Ultratech Cement Ltd on 21 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.31 COURT NO.4 SECTION XIV
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........ OF 2017
DIARY NO(S). 17139/2017
COMMISSIONER OF CENTRAL EXCISE
& CUSTOM, RAIPUR APPELLANT (S)
VERSUS
ULTRATECH CEMENT LTD. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.49867/2017-CONDONATION OF DELAY
IN FILING AND IA NO.49872/2017-STAY APPLICATION)
Date : 21-07-2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant (s) Mr. A.N.S. Nadkarni, ASG
Mr. D.L. Chidananda, Adv.
Mr. Asha G. Nair, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. V. Lakshmikumaran, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the appellant and perused the relevant material.
Delay condoned.
Issue notice.
Tag with Civil Appeal Nos. 8974-8975 of 2017 (@ D.No 16800/2017] Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.07.22 [VINOD LAKHINA] [ASHA SONI] 11:11:34 IST Reason: AR-cum-PS BRANCH OFFICER