Supreme Court - Daily Orders
M/S. Gangeshwar Ltd. (Now Triveni Engg. ... vs Commissioner Of Central Excise ... on 20 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.43 COURT NO.1 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). 19620/2015
(Arising out of impugned final judgment and order dated 19/03/2015
in CER No. 8/2009 passed by the High Court of Judicature at
Allahabad)
M/S. GANGESHWAR LTD.
(NOW TRIVENI ENGG. INDS LTD.) Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE ALLAHABAD, U.P. Respondent(s)
(With prayer for interim relief)
Date : 20/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Pawanshree Agrawal,Adv.
Mr. Siddharth Jain, Adv.
Mr. Anish Mittal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Counsel for the petitioner has circulated a letter praying for adjournment on the ground of the personal difficulty of the arguing counsel.
As prayed, list the matter after one week. Signature Not Verified (Neetu Khajuria) (Vinod Kulvi) Digitally signed by NEETU KHAJURIA
Sr.P.A. Assistant Registrar Date: 2015.07.22 17:01:10 IST Reason: