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Supreme Court - Daily Orders

Commissioner Of Central Excise Rohtak vs Saint Gobain Gyproc India Ltd. on 20 November, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

                                                  1

     ITEM NO.53 + 55                           COURT NO.2               SECTION IV-B

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29494/2017

     (Arising out of impugned final judgment and order dated 03-05-2017
     in STA No. 23/2016 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     COMMISSIONER OF CENTRAL EXCISE ROHTAK                           Petitioner(s)

                                                 VERSUS

     SAINT GOBAIN GYPROC INDIA LTD.                                  Respondent(s)

     (IA No.102988/2017-CONDONATION OF DELAY IN FILING)

     WITH
     DIARY NO.32898/2017 (XIV)
     (IA NO.117528/2017 – CONDONATION OF DELAY IN FILING
     AND IA NO.117530/2017 – EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND IA NO.117534/2017 – STAY APPLICATION)

     Date : 20-11-2017 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)             Mr. Rajiv Nanda, Adv.
                                   Ms. Rukmini Bobde, Adv.
                                   Mr. B. Krishna Prasad, AOR

     For Respondent(s)             Mr.   Aditya Bhattacharya, Adv.
                                   Mr.   Victor Das, Adv.
                                   Ms.   Apeksha Mehta, Adv.
                                   Mr.   Punit Dutt Tyagi, AOR


                         UPON hearing the counsel the Court made the following
                                            O R D E R

S.L.P.(C) Diary No(s). 29494/2017:

Signature Not Verified
We have heard learned counsel for the petitioner.
Digitally signed by SWETA DHYANI Date: 2017.11.21 17:45:02 IST Reason:
Delay condoned.
The special leave petition is dismissed.
2
Civil Appeal Diary No(s).32898/2017:
Delay condoned.
Admitted.
Additional document, if any, shall be filed.
(SWETA DHYANI) (RAJINDER KAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER