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Supreme Court - Daily Orders

Commnr. Of Central Excise Ahmadabad-Ii vs M/S. Cadila Healthcare Ltd. on 19 August, 2014

\230         ITEM NO.16                             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

         Petition(s) for Special Leave to Appeal (C)......
                                           CC No(s). 2205/2014

         (Arising out of impugned final judgment and order dated 07/11/2012
         in TA No. 579/2010 passed by the High Court Of Gujarat At
         Ahmedabad)

         COMMNR. OF CENTRAL EXCISE AHMADABAD-II                            Petitioner(s)

                                                       VERSUS

         M/S. CADILA HEALTHCARE LTD.                                       Respondent(s)

         (with appln. (s) for c/delay in filing SLP and office report)

         Date : 19/08/2014 This petition was called on for hearing today.

         CORAM :
                                  HON’BLE THE CHIEF JUSTICE
                                  HON’BLE MR. JUSTICE KURIAN JOSEPH
                                  HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN

         For Petitioner(s)                Mr.   Mukul Rohatri, Attorney General
                                          Ms.   Shipra Ghose, Adv.
                                          Mr.   A. Singh, Adv.
                                          Ms.   Aparajita Singh, Adv.
                                          Ms.   Devanshi Singh, Adv.
                                          Mr.   B. Krishna Prasad ,Adv.

         For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Special leave petition is dismissed on the ground of delay.

Question of law is kept open.

Signature Not Verified Digitally signed by Rajesh Dham Date: 2014.08.19 17:26:19 IST

Reason: (RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER