Supreme Court - Daily Orders
Commissioner Of Central Excise, And ... vs M/S India Cements Ltd. Through Director on 9 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.29 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(s) for Special Leave to Appeal (C)......CC No(s).
2102/2015
(Arising out of impugned final judgment and order dated 10/07/2014
in CMA No. 1265/2014 passed by the High Court Of Madras)
COMMISSIONER OF CENTRAL EXCISE, TIRUCHIRAPALLI Petitioner(s)
VERSUS
M/S INDIA CEMENTS LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 09/02/2015 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.Tushar Mehta, ASG
Mr.Tara Chandra Sharma, Adv.
Ms.Jesal Wahi, 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.
Notice.
Tag with S.L.P.(C)NO.9952/2014.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.02.10 17:24:28 IST Reason: