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Commissioner Of Central Excise And ... vs M/S. Saheli Synthetics Pvt. Ltd. on 24 July, 2015

Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi

         ITEM NO.18                                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

         Petition(s) for Special Leave to Appeal (C)...... of 2015
                                            CC No(s). 13048/2015

         (Arising out of impugned final judgment and order dated 08/01/2015
         in TA No. 859/2006 passed by the High Court Of Gujarat At
         Ahmedabad)

         COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS,
         SURAT-I                                                               Petitioner(s)
                                         VERSUS

         M/S. SAHELI SYNTHETICS PVT. LTD.                                       Respondent(s)

         (with appln. (s) for c/delay in filing SLP and office report)

         Date : 24/07/2015 This petition was called on for hearing today.

         CORAM :
                               HON'BLE MR. JUSTICE T.S. THAKUR
                               HON'BLE MR. JUSTICE V. GOPALA GOWDA
                               HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)                 Mr.   Maninder Singh,ASG
                                           Ms.   Aishwarya Bhati,Adv.
                                           Mr.   T.N. Singh,Adv.
                                           Mr.   A.K. Kaul,Adv.
                                           Mr.   B. Krishna Prasad,Adv.

         For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                           O R D E R

Heard.

Delay condoned.

Issue notice.

Tag along with SLP(C)No.19979 of 2011 and connected matters.

(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER