Supreme Court - Daily Orders
M/S Agarwal Metals & Alloys Unit-Ii vs The Commissioner Of Central Excise & ... on 5 February, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.30 COURT NO.8 SECTION III
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) No(s).2013/2016
(Arising out of impugned final judgment and order dated 24/02/2015
in CEA No. 27/2014 passed by the High Court of Bombay)
M/S AGARWAL METALS & ALLOYS UNIT-II Petitioner(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE &
SERVICE TAX, VAPI Respondent(s)
(with interim relief and office report)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Pawanshree Agrawal, AOR
Mr. T.N. Durga Prasad, Adv.
Mr. Akarsh Garg, 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, the matter is adjourned for ten weeks.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2016.02.06
12:50:34 IST
Reason: