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M/S Jcb India Ltd Through Its General ... vs Cce Pune-1 on 4 July, 2014

H          ITEM NO.15                             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 No(s). 5764/2014

          M/S JCB INDIA LTD                                                    Appellant(s)

                                                          VERSUS

          CCE PUNE-1                                                           Respondent(s)

          (with appln. (s) for ex-parte stay and office report)

          Date : 04/07/2014 This appeal was called on for hearing today.

          CORAM :
                                  HON’BLE THE CHIEF JUSTICE
                                  HON’BLE MR. JUSTICE MADAN B LOKUR
                                  HON’BLE MR. JUSTICE KURIAN JOSEPH


          For Appellant(s)                      Mr.   Ashok H. Desai, Sr. Adv.
                                                Mr.   Ravinder Narain, Adv.
                                                Mr.   Ajay Aggarwal, Adv.
                                                Ms.   Mallika Joshi, Adv.
                                                Ms.   Shravani Shekhar, Adv.
                                                Ms.   Ruchika, Adv.
                                                Ms.   Neha Malik, Adv.
                                                Mr.   Rajan Narain ,Adv.

          For Respondent(s)


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

Issue notice returnable in ten weeks.

Dasti, in addition to the ordinary process, is permitted.

(RAJESH DHAM) (RENU DIWAN) Rajesh Dham Date: 2014.07.05 11:38:09 IST COURT MASTER COURT MASTER Reason: