Supreme Court - Daily Orders
M/S. Spice Digital Ltd. (Formerly Known ... vs Commissioner Central Excise on 24 September, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.38 COURT NO.1 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 Diary No(s). 23481/2015
M/S. SPICE DIGITAL LTD. (FORMERLY KNOWN AS
CELLBRUM TECHNOLOGIES LTD.) Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, CHANDIGARH Respondent(s)
(with appln. (s) for condonation of delay in filing appeal. and
office report)
Date : 24/09/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. V. Lakshmikumaran, Adv.
Mr. M. P. Devanath,Adv.
Mr. Vivek Sharma, Adv.
Ms. Charnaya L., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
Tag with Civil Appeal No.5827 of 2011.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.09.26 10:30:57 IST Reason: