Supreme Court - Daily Orders
M/S. Tigrania Metal And Steel ... vs Commissioner Of Central Excise on 1 July, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.58 COURT NO.4 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.16986/2015
(Arising out of impugned final judgment and order dated 27/02/2015
in CEA No. 145/2014 passed by the High Court of Bombay)
M/S. TIGRANIA METAL AND STEEL INDUSTRIES Petitioner(s)
PVT. LTD.
VERSUS
COMMISSIONER OF CENTRAL EXCISE Respondent(s)
(With office report)
Date : 01/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Ravindra Keshavrao Adsure, AOR
For Respondent(s) Mr. P.S. Narasimha, ASG
Mr. Jayant Mohan, Adv.
Mr. Manish Pushkarna, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the request made in the letter circulated on behalf of the petitioners, list the matter after four weeks.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.07.01 17:31:01 IST (Chetan Kumar) (H.S. Parasher) Reason: Court Master Court Master