Supreme Court - Daily Orders
Commissioner Central Exicse ... vs Nahar Granities Ltd on 24 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 for Special Leave to Appeal (C)......of 2014
CC No. 18618/2014
(Arising out of impugned final judgment and order dated
24/04/2014 in TA No. 1155/2013 passed by the High Court Of
Gujarat At Ahmedabad)
COMMISSIONER CENTRAL EXICSE AHMEDABAD-III Petitioner(s)
VERSUS
NAHAR GRANITIES LTD Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date :24/11/2014 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. Ranjit Kuamr, S.G.
Ms. Binu Tamta, Adv.
Mr. R.K. Verma, 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.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.11.24 17:17:55 IST Reason: