Supreme Court - Daily Orders
Commissioner Of Central Excise, Noida vs M/S Accurate Chemical Industries on 29 August, 2014
Bench: Dipak Misra, Vikramajit Sen
ITEM NO.17 COURT NO.8 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)....../2014
CC No.13686/2014
(Arising out of impugned final judgment and order dated 03/02/2014
in CEA No. 34/2014 passed by the High Court Of Judicature at
Allahabad)
COMMISSIONER OF CENTRAL EXCISE, NOIDA Petitioner(s)
VERSUS
M/S ACCURATE CHEMICAL INDUSTRIES Respondent(s)
(with appln. for c/delay in filing SLP)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Abhay Kumar, Adv.
Mr. Rahul Kaushik, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
The question of law is kept open.
(USHA BHARDWAJ) (RENUKA SADANA) AR-CUM-PS Signature Not Verified (COURT MASTER) Digitally signed by Usha Rani Bhardwaj Date: 2014.08.29 17:05:44 IST Reason: