Supreme Court - Daily Orders
Commr.Of Central Excise, Bangalore Ii vs M/S Gokaldas Intimate Wear P.Ltd. on 26 February, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.48 COURT NO.12 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 9008/2011
COMMR.OF CENTRAL EXCISE, BANGALORE II Appellant(s)
VERSUS
M/S GOKALDAS INTIMATE WEAR P.LTD. Respondent(s)
With
Civil Appeal Nos. 472-473/2011
Civil Appeal No. 482/2011
SLP (C)No. 1544/2011
SLP (C)No. 12271/2011
Date : 26/02/2016 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Mr. A. K. Panda, Sr. Adv.
Ms. Sunita Rani Singh, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Anand Sukumar, Adv.
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Ms. Meera Mathur, Adv.
Mr. Vineet Bhagat, Adv.
Mr. Raunaq Dutt, Adv.
Mr. M. P. Devanath, Adv.
Mr. Abhishek Anand, Adv.
Mr. Hemant Bajaj, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Anand K., Adv.
Mr. Rajesh Kumar, Adv.
Mr. K. K. L. Gautam, Adv.
Mr. R. K. Srivastava, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As Mr. A. K. Panda, learned senior counsel, submits that the matter needs to be argued because of cascading Signature Not Verified effect, even when the tax effect is low in these cases, let Digitally signed by NIDHI AHUJA Date: 2016.02.29 these be listed on 04th March, 2016 at 2 p.m. before the Tax 17:52:40 IST Reason:
Bench.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master