Supreme Court - Daily Orders
Rajasthan Small Industries ... vs Cce Jaipur 1 on 28 January, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.46 COURT NO.2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.671/2019
(Arising out of impugned final judgment and order dated 11-09-2018
in D.B. Customs Appeal No.3/2017 passed by the High Court Of
Judicature for Rajasthan at Jaipur)
RAJASTHAN SMALL INDUSTRIES CORPORATION LTD. Petitioner(s)
VERSUS
CCE JAIPUR 1 Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) Nos. 32418-32421/2018 (XIV)
(IA No. 6489/2019-EX PARTE STAY)
Date : 28-01-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. C.S. Agarawal, Sr. Adv.
Mr. Bhargava V. Desai, AOR
Mr. Akshat Malpani, Adv.
Mr. Anil Makhija, Adv.
Ms. Uma Shankar, Adv.
Ms. Praveena Gautam, AOR
Ms. Reena Khair, Adv.
Ms. Shreya Dahiya, Adv.
Mr. Jitesh P. Gupta, Adv.
Mr. Pawan Shukla, Adv.
Mr. Raja Ram, Adv.
For Respondent(s) Mr. K. Radhakrishna, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Ms. Aruna Gupta, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent is granted two weeks’ time to file counter affidavit. Rejoinder Affidavit, if any, be filed within two weeks thereafter. List thereafter.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.01.29 16:58:50 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER