Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Dhariwal Industries Ltd. on 3 November, 2014
Bench: Chief Justice, A.K. Sikri
ITEM NO.23 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
Petition(s) for Special Leave to Appeal (C)...CC No(s).16877/2014
(Arising out of impugned final judgment and order dated 27/03/2014 in
TA No. 344/2006 passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE
AND CUSTOMS VADODARA-I Petitioner(s)
VERSUS
DHARIWAL INDUSTRIES LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 03/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. L. Nageswar Rao, ASG
Mr. Abhay Kumar, Adv.
Ms. Charul Sarin, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Suijay Kantawala, Adv.
Mr. Kunal Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(Neetu Khajuria) (Vinod Kulvi) Signature Not Verified Sr.P.A. Assistant Registrar Digitally signed by NEETU KHAJURIA Date: 2014.11.05 11:06:40 IST Reason: