Supreme Court - Daily Orders
M/S Hindustan Insecticides Ltd vs Commissioner Of Central Excise Delhi 1 on 21 August, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.8 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 21087/2017
(Arising out of impugned final judgment and order dated 30-03-2017
in FO No. 52633/2017 passed by the Custom Excise Service Tax
Appelate Tribunal)
M/S HINDUSTAN INSECTICIDES LTD Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE DELHI 1 Respondent(s)
(With appln(s) for c/delay in filing appeal, exemption from filing
c/c of the impugned judgment)
Date : 21-08-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. L. Badri Narayanan, Adv.
Mr. Aditya Bhattacharya, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admit.
Tag with SLP arising out of SLP(C)...CC 5067/2017.
(DEEPAK MANSUKHANI) (SUMAN JAIN) AR-cum-PS Court Master Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.08.22 11:08:12 IST Reason: