Supreme Court - Daily Orders
Kim Steel Strips Pvt Ltd vs Commissioner Of Central Excise And ... on 9 October, 2017
Bench: Ranjan Gogoi, Abhay Manohar Sapre, Navin Sinha
ITEM NO.22 COURT NO.2 SECTION IX
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(s). 25664/2017
(Arising out of impugned final judgment and order dated 03-08-2017
in WP No. 5654/2017 passed by the High Court Of Judicature At
Bombay)
KIM STEEL STRIPS PVT LTD & ANR. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS Respondent(s)
(FOR ADMISSION and I.R. and IA No.96840/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.100348/2017-PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 09-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Tapan Thatte, Adv.
Mr. Dhaval S. Deshpande, Adv.
For Mr. Saurabh Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Permission to file additional documents is granted.
Application for exemption from filing certified copy of the impugned order is allowed.
We do not find any legal and valid ground for Signature Not Verified interference. The Special Leave Petition is dismissed.
Digitally signed by NEETU KHAJURIA Date: 2017.10.09 17:03:49 IST Reason: (NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER