Supreme Court - Daily Orders
M/S. Tigrania Metal And Steel ... vs Commissioner Of Central Excise on 8 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.28 COURT NO.5 SECTION IX
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). 16986/2015
(Arising out of impugned final judgment and order dated 27-02-2015
in CEA No. 145/2014 passed by the High Court of Judicature at
Bombay)
M/S. TIGRANIA METAL AND STEEL INDUSTRIES PVT. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE Respondent(s)
Date : 08-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Ravindra Keshavrao Adsure, AOR
Mr. Yash Prashant Sonavane, Adv.
For Respondent(s) Mr. N. Venkatraman, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Amit Sharma B, Adv.
Ms. Ruchi Gaur Narula, Adv.
Mr. Manish Pushkarna, Adv.
Mr. Rupesh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the parties, the matter is adjourned by five weeks.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by NEETA SAPRA Date: 2023.08.09 18:46:10 IST Reason: