Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs M/S Devi Iron And Power Pvt Ltd on 22 January, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.31 COURT NO.2 SECTION IV-A
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). 40944/2017
(Arising out of impugned final judgment and order dated 19-07-2017
in TC No. 46/2017 passed by the High Court Of Chhatisgarh At
Bilaspur)
COMMISSIONER OF CENTRAL EXCISE
CUSTOMS AND SERVICE TAX RAIPUR,CHHATISGARH PETITIONER(S)
VERSUS
M/S DEVI IRON AND POWER PVT LTD RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.5160/2018-CONDONATION OF DELAY IN
FILING and IA No.5162/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 22-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. R.P. Bhat,Sr.Adv.
Mr. pranay Ranjan,Adv.
Ms. Sunita Rani Singh,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.174/2018.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS Signature Not Verified BRANCH OFFICER Digitally signed by DEEPAK MANSUKHANI Date: 2018.01.22 16:28:10 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI IS BEING USED BY MR. O.P. SHARMA