Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs M/S Kerala State Beverages ... on 19 September, 2014
Bench: H.L. Dattu, S.A. Bobde
ITEM NO.38 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
Civil Appeal Diary No(s). 25717/2014
COMMISSIONER OF CENTRAL EXCISE CUSTOMS
AND SERVICE TAX, THIRUVANTHAPURAM Appellant(s)
VERSUS
M/S KERALA STATE BEVERAGES (MANUFACTURING
AND MARKETING) CORP. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal and
office report)
Date : 19/09/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE S.A. BOBDE
For Appellant(s) Ms.Pinky Anand, ASG
Mr.Rupesh Kumar, Adv.
Ms.Sunita Rani Singh, Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice on the appeal.
Tag with S.L.P.(C)No.640 of 2012.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.09.19 16:31:26 IST Reason: