Supreme Court - Daily Orders
M/S. Thejo Engineering Services Pvt. ... vs Commissioner Of Central Excise Chennai ... on 4 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.18 COURT NO.3 SECTION IIIB
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)......CC No.24700/2016
(Arising out of impugned final judgment and order dated 03/07/2015
in CMA No. 3748/2005 passed by the High Court of Madras)
M/S. THEJO ENGINEERING SERVICES PVT. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE CHENNAI - II Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 04/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Rahul Tripathi, Adv.
Mr. Rajeev Mishra, Adv.
For Mr. Sanand Ramakrishnan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner seeking adjournment, matter is adjourned for two weeks.
(RASHMI DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2017.01.04
16:32:50 IST
Reason: