Supreme Court - Daily Orders
M/S Vedanta Aluminium Ltd (Now Known As ... vs Commissioner Of Central Excise, ... on 5 January, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.15 COURT NO.8 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) No(s). 35618/2015
(Arising out of impugned final judgment and order dated 01/10/2015
in MAT No. 1353/2015 passed by the High Court of Calcutta)
M/S VEDANTA ALUMINIUM LTD
(NOW KNOWN AS VEDANTA LTD.) Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE,
CUSTOMS & SERVICE TAX,
BHUBANESHWAR - I, COMMISSIONERATE & ORS. Respondent(s)
(With interim relief)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Tushar Jarwal, Adv.
Mr. Gautam Swarup, Adv.
Ms. B. Vijayalakshmi Menon,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) (Suman Jain)
Court Master Court Master
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2016.01.05
11:01:22 IST
Reason: