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Commissioner Of Customs And Central ... vs M/S Neuland Laboratories Ltd. on 8 December, 2014

Bench: Anil R. Dave, Kurian Joseph

     ITEM NO.22                                  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

     Petition(s) for Special Leave to Appeal (C) No(s).30764/2014

     (Arising out of impugned final judgment and order dated 03/04/2014
     in CEA No.50/2014 passed by the High Court Of A.P. At Hyderabad)

     COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE,
     HYDERABAD-I                                                                    Petitioner(s)

                                                         VERSUS

     M/S NEULAND LABORATORIES LTD.                                                  Respondent(s)
     (With interim relief and office report)

     WITH
     SLP(C)No.30916/2014
     (With Interim Relief and Office Report)

     Date : 08/12/2014 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)                    Mr. Ranjit Kumar,SG
                                          Ms. Rashmi Malhotra,Adv.
                                          Mr. B. Krishna Prasad,Adv.

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

We do not find any reason to entertain this petition. The Special Leave Petition is, accordingly, dismissed.

The question of law is kept open.

(Sarita Purohit) Digitally signed by (Tapan Kumar Chakraborty) Sarita Purohit Date: 2014.12.09 17:12:33 IST Court Master Court Master Reason: