Supreme Court - Daily Orders
Commissioner Of Central Excise & ... vs M/S. Mangalore Refinery & ... on 18 September, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.19 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
Civil Appeal Diary No(s). 13577/2015
COMMISSIONER OF CENTRAL EXCISE & CUSTOMS,
BANGALORE ETC. ETC. Appellant(s)
VERSUS
M/S. MANGALORE REFINERY & PETROCHEMICALS LTD. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal. and
office report)
Date : 18/09/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr.Ranjit Kumar, Sol.Genl.of India
Mr.A.K.Sanghi, Sr.Adv.
Ms.Nisha Bagchi, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr.M.P.Devanath, Adv.
Mr.Vivek Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with C.A.No.7082/2014.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.09.18 16:55:28 IST Reason: