Supreme Court - Daily Orders
Gujarat State Petronet Ltd vs Cce on 17 April, 2014
ITEM NO.29 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Civil) No(s).9337-9339/2014
(From the judgement and order dated 06/03/2014 in CA No.302/2013
In TA No.452/2013,CA No.303/2013 In TA No.453/2013, CA No.304/2013
in TA No.454/2013 of The HIGH COURT OF GUJARAT AT AHMEDABAD)
GUJARAT STATE PETRONET LTD Petitioner(s)
VERSUS
CCE Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment and prayer for interim relief and office report)
Date: 17/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shreyas Mehrotra, Adv.
Mr. Maulik Nanavati, Adv.
Ms. Kanupriya Bhargava, Adv.
Mr. Sujit Ghosh, Adv.
Mr. Sudipta Bhattacharjee, Adv.
Mr. Bhargava V. Desai,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Dismissed.
However, we grant further six weeks’ time from today to the petitioner to comply with the interim order(s) passed by the High Court in Tax Appeal Nos. 452, 453 and 454 of 2013.
Hearing of the afore-mentioned Tax Appeals before the High Court is expedited.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar