Supreme Court - Daily Orders
Commissioner Of Central Excise & ... vs M/S Anita Synthetics Pvt Ltd on 31 March, 2014
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ITEM NO.32 COURT NO.3 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 (Civil)....../2014
CC 4877/2014
(From the judgement and order dated 08/08/2013 in TA No.610/2013, of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
COMMISSIONER OF CENTRAL EXCISE & CUSTOMS Petitioner(s)
VERSUS
M/S ANITA SYNTHETICS PVT LTD Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. Chandra Bhushan Prasad, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Tag with C.A. No. 1066 of 2008.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |