Supreme Court - Daily Orders
M/S Coastal Energy Pvt Ltd vs Commissioner Of Customs Central Excise ... on 14 November, 2014
Bench: Chief Justice, A.K. Sikri
ITEM NO.33 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 DIARY NO(S). 28215 OF 2014
M/S COASTAL ENERGY PVT LTD Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND
SERVICE TAX GUNTUR AND ORS Respondent(s)
(With appln. (s) for condonation of delay in filing appeal and
office report)
Date : 14/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Appellant(s) Mr. V. Lakshmi Kumaran, Adv.
Mr. M. P. Devanath,Adv.
Mr. Vivek Sharma, Adv.
Mr. Abhinav Jagganath, Adv.
Mr. S. Vasudevan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admit.
Tag with Civil Appeal No.9725 of 2014.
(Neetu Khajuria) (Vinod Kulvi) Signature Not Verified Sr.P.A. Assistant Registrar Digitally signed by NEETU KHAJURIA Date: 2014.11.14 17:22:32 IST Reason: