Supreme Court - Daily Orders
The Deputy Commissioner Of Central ... vs M/S Dorcas Market Maker Pvt. Ltd. on 28 September, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.22 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).
17561/2015
(Arising out of impugned final judgment and order dated 26/03/2015
in WA No. 821/2012 passed by the High Court Of Madras)
THE DEPUTY COMMISSIONER OF CENTRAL EXCISE, CHENNAI Petitioner(s)
VERSUS
M/S DORCAS MARKET MAKER PVT. LTD. & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 28/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Arijit Prasad, Adv.
Mr.S.A.Haseeb, 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.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.09.28 16:00:37 IST Reason: