Supreme Court - Daily Orders
Commissioner Central Excise ... vs M/S Mohindra Iron & Steel Industries on 15 December, 2014
Bench: T.S. Thakur, Pinaki Chandra Ghose
ITEM NO.19 COURT NO.2 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)...... of 2014
CC No(s). 18950/2014
(Arising out of impugned final judgment and order dated 04/03/2014
in CEA No. 51/2013 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER CENTRAL EXCISE
COMMISSIONERATE CHANDIGARH Petitioner(s)
VERSUS
M/S MOHINDRA IRON & STEEL INDUSTRIES Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. P.S. Patwalia,ASG
Mr. Rajat Singh,Adv.
Mr. Dhruv Sheroan,Adv.
Mr. Archit Upadhayay,Adv.
Ms. Sunita Rani Singh,Adv.
Ms. Rachna Srivastava,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Issue notice.
Tag along with SLP(C) No.19979 of 2011.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2014.12.15(MAHABIR SINGH) 18:10:38 IST Reason: (SNEH LATA SHARMA) COURT MASTER COURT MASTER