Supreme Court - Daily Orders
Hindustan Petroleum Corp.Ltd vs Commr.Of Cen.Exc.Mumbai Ii on 18 July, 2014
® IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.2764-2765 OF2014
HINDUSTAN PETROLEUM CORP.LTD. APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE,
MUMBAI II, COMMISSIONERATE RESPONDENT(S)
O R D E R
Heard Mr. V. Lakshmikumaran, learned counsel for
the appellant.
Civil appeals are dismissed with no order as to
costs.
........................CJI.
(R.M. LODHA)
..........................J.
(KURIAN JOSEPH)
NEW DELHI; ..........................J.
JULY 18, 2014 (ROHINTON FALI NARIMAN)
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2014.07.22
15:44:27 IST
Reason:
ITEM NO.44 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 No(s). 2764-2765/2014
HINDUSTAN PETROLEUM CORP.LTD Appellant(s)
VERSUS
COMMR.OF CEN.EXC.MUMBAI II Respondent(s)
(With office report)
Date : 18/07/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. V. Lakshmikumaran, Adv.
Mr. M.H. Patil, Adv.
Mr. Sandeep Narain, Adv.
For M/s. S. Narain & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Civil appeals are dismissed in terms of the signed order.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
Signed order is placed on the file.