Supreme Court - Daily Orders
M/S Haryana Acrylic Manufacturing ... vs Commissioner Of Central Excise, Rohtak on 28 September, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.7 COURT NO.10 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)........../2015
CC No(s). 17381/2015
(Arising out of impugned final judgment and order dated 19/12/2014
in CEAC No. 27/2012 passed by the High Court of Punjab & Haryana at
Chandigarh)
M/S HARYANA ACRYLIC MANUFACTURING COMPANY
PRIVATE LIMITED Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, ROHTAK Respondent(s)
I.A. 1/2015(With c/delay in refiling SLP and office report)
Date : 28/09/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. Awanish Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the Special Leave Petition is condoned.
(Ashima Chhabra) (Sneh Lata Sharma)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.09.30
16:59:06 IST
Reason: