Supreme Court - Daily Orders
Indo Hong Kong Industries Pvt Ltd vs C.C.E. And S.T. Delhi (Adjudication) on 28 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.33 COURT NO.4 SECTION XIV
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(S). 9001/2017
INDO HONG KONG INDUSTRIES PVT LTD APPELLANT(S)
VERSUS
C.C.E. AND S.T. DELHI (ADJUDICATION) RESPONDENT(S)
(FOR ADMISSION)
Date : 28-07-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. Balbir Singh, Adv.
Mr. Ruchir Bhatia, Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Admit.
Tag with Civil Appeal No.2079 of 2012.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2017.07.29 11:51:52 IST Reason: