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Commissioner Of Central Excise Jaipur ... vs M/S Shree Cement Ltd on 2 April, 2018

Bench: J. Chelameswar, Sanjay Kishan Kaul

                                                      1

     ITEM NO.21+59                               COURT NO.2                 SECTION XV

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 6064/2018

     (Arising out of impugned final judgment and order dated 04-10-2017
     in DBCEA No. 16/2016 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     COMMISSIONER OF CENTRAL EXCISE JAIPUR II
     (PRESENTLY C.C.E JAIPUR I)                                           Petitioner(s)

                                                     VERSUS

     M/S SHREE CEMENT LTD                                                 Respondent(s)

     (IA No.36484/2018-CONDONATION OF DELAY IN FILING SLP)

     WITH SLP(Civil) Diary No. 7035/2018
     (With CONDONATION OF DELAY IN FILING SLP)

     Date : 02-04-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)                 Mr.   Atmaram N.S. Nadkarni, ASG
                                       Ms.   Ruksana Choudhury, Adv.
                                       Ms.   Sunita Rani Singh, Adv.
                                       Mr.   Merusagar Samantray, Adv.
                                       Ms.   Lhingneivah, Adv.
                                       Mr.   B. Krishna Prasad, AOR

     For Respondent(s)                 Mr.   M. P. Devanath, AOR
                                       Mr.   Abhishek Anand, Adv.
                                       Mr.   Vivek Sharma, Adv.
                                       Mr.   Udit Jain, Adv.
                                       Ms.   Ashwini Chandrasekaran, Adv.

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

SLP(Civil) Diary No(s). 6064/2018 Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2018.04.02 16:56:31 IST Reason: Delay condoned.

The special leave petition is dismissed in terms of the order passed in Civil Appeal No. 11710/2016.

SLP(Civil) Diary No(s). 7035/2018 Delay condoned.

Leave granted.

Tag with Civil Appeal No. 10623/2013.

(DEEPAK MANSUKHANI)                         (RAJINDER KAUR)
AR CUM PS                                    COURT MASTER