Supreme Court - Daily Orders
M/S. D.S.M. Sugar Mansurpur, (A Unit Of ... vs Commissioner, Customs And Central ... on 30 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.38 COURT NO.7 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(s).
1960/2017
(Arising out of impugned final judgment and order dated 27/02/2015
in CEA No. 150/2011 passed by the High Court of Judicature at
Allahabad)
M/S. D.S.M. SUGAR MANSURPUR,
(A UNIT OF THE DHAMPUR SUGAR
MILLS LTD., DHAMPUR, DIST. BIJNOR) Petitioner(s)
VERSUS
COMMISSIONER, CUSTOMS AND
CENTRAL EXCISE, MEERUT – I Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. K.S. Mahadevan, Adv.
Mr. Rajesh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner and as prayed for, the matter is adjourned by two weeks.
(SWETA DHYANI) (MALA KUMARI SHARMA)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2017.02.01
14:17:34 IST
Reason: