Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S Blossom Industries Ltd. on 28 November, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.24 COURT NO.6 SECTION IIIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Diary No(s). No(s).13883/2016
COMMISSIONER OF CENTRAL EXCISE,
CUSTOMS & SERVICE TAX, DAMAN Appellant(s)
VERSUS
M/S BLOSSOM INDUSTRIES LTD. Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation
of delay in filing appeal and office report)
Date : 28/11/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. P.S. Patwalia, ASG
Ms. Nisha Bagchi, Adv.
Mr. Dhruv Sheoran, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with Civil Appeal No.2013 of 2014.
(SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.11.28 17:06:42 IST Reason: