Supreme Court - Daily Orders
M/S Bajaj Hindusthan Ltd vs Union Of India Department Of Revenue ... on 25 July, 2014
º ITEM NO.3 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
I.A.Nos.16-21/2013 in Civil Appeal No(s).11112-11117/2013
M/S BAJAJ HINDUSTHAN LTD Appellant(s)
VERSUS
U.O.I & ORS Respondent(s
)
(For stay and office report)
Date :25/07/2014 These matters were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Appellant(s) Mr. S.K. Bagaria,Sr.Adv.
Mr. Sanjeev Kumar Singh,Adv.
Ms. Ruby Singh Ahuja,Adv.
Mr. Ishaan Gaur,Adv.
Ms. Manik Karanjawala,Adv.
For M/s. Karanjawala & Co.,Advs.
For Respondent(s) Mr. P.S. Patwalia,ASG
Ms. Binu Tamta,Adv.
Mr. Kumar Ajit Singh,Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications be heard along with the main matter. Looking at the facts of the case, the appeal be notified for final disposal in the month of January, 2015.
In the meantime, no coercive action shall be taken for recovery of the penalty to the CENVAT Credit payable.
CENVAT Credit shall be paid within three months from today.
Signature Not Verified(Sarita Purohit) Digitally signed by Sarita Purohit Date: 2014.07.31 (Sneh Bala Mehra) 16:45:52 IST Reason: Court Master Assistant Registrar