Supreme Court - Daily Orders
Commnr. Of Central Excise Ahmadabad-Ii vs M/S. Cadila Healthcare Ltd. on 15 April, 2014
ìITEM NO.48 COURT NO.14 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 (Civil)....../2014
CC 2205/2014
(From the judgement and order dated 07/11/2012 in TA No.579/2010,
of The HIGH COURT OF GUJARAT AT AHMEDABAD)
COMMNR. OF CENTRAL EXCISE AHMADABAD-II Petitioner(s)
VERSUS
M/S. CADILA HEALTHCARE LTD. Respondent(s)
(Office report on default)
Date: 15/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
(In chambers)
For Petitioner(s)
Ms. Kiran Bhardwaj, Adv.
for Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner had given an undertaking dated 28.1.2014 to file the copy of order dated 7.11.2012 as additional documents . However, the needful has not been done till date.
As prayed for, six weeks’ time is granted to do the needful, failing which the matter shall be posted before the appropriate Bench for hearing.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master