Supreme Court - Daily Orders
Krishna Gopal Lawania vs Cce & Service Tax on 7 January, 2014
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ITEM NO.MM-2A COURT NO.2 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 (Civil) No(s).39647/2013
(From the judgement and order dated 25/11/2013 in CEA No.332/2013 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
KRISHNA GOPAL LAWANIA Petitioner(s)
VERSUS
CCE & SERVICE TAX Respondent(s)
(With prayer for interim relief )
Date: 07/01/2014 This Petition was called on for hearing today
in the mentioning list.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Saurabh Kirpal, Adv.
Dr. G.K. Sarkar, Adv.
Mr. Prashant Srivastava, Adv.
Ms. Malabika Sarkar, Adv.
Mr. Nikhil Jain,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on board.
Heard learned counsel for the petitioner. Special leave petition is dismissed. The amount of Rs. 55 Lakhs as directed by the Customs, Excise & Service Tax Appellate Tribunal may be deposited by the petitioner within four weeks from today.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |