Supreme Court - Daily Orders
M/S. National Engineering Industries ... vs Commissioner Of Central Excise-I, ... on 28 November, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.38 COURT NO.6 SECTION IIIB
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). 31719/2016
(Arising out of impugned final judgment and order dated 14/07/2016
in DBCEA No. 10/2013 passed by the High Court of Rajasthan at
Jaipur)
M/S. NATIONAL ENGINEERING INDUSTRIES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE-I, JAIPUR Respondent(s)
(With appln. (s) for bringing on record additional documents and
interim relief and office report)
Date : 28/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. M. P. Devanath,Adv.
Ms. L. Charnya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2016.11.28
17:18:01 IST
Reason: