Supreme Court - Daily Orders
M/S. Goodyear India Ltd. vs Commissioner, Central Excise, Delhi - ... on 13 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.2 COURT NO.4 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). 2944/2016
(Arising out of impugned final judgment and order dated 27/08/2015
in CEA No. 36/2015 passed by the High Court of Punjab & Haryana at
Chandigarh)
M/S. GOODYEAR INDIA LTD. Petitioner(s)
VERSUS
COMMISSIONER, CENTRAL EXCISE, DELHI - IV Respondent(s)
(with interim relief and office report)
Date : 13/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. V. Lakshmi Kumar, Adv.
Mr. M.P. Devanath, AOR
Mr. Hemant Bajaj, Adv.
Mr. Anandh K., Adv.
Ms. L. Charnaya, Adv.
Mr. Aditya Bhattacharya, Adv.
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Movita, Adv.
Ms. Nisha Bagchi, Adv.
Ms. Akhila J., Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing be expedited.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.04.13 16:40:48 IST Reason: