Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S. Wellknown Synthetics Pvt. Ltd. ... on 14 December, 2018
Bench: Chief Justice, Madan B. Lokur, K.M. Joseph
CA 5094-98/15
1
ITEM NO.11 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
I.A. No.28701/2018 in Civil Appeal Nos.5094-5098/2015
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS Appellant(s)
AND SERVICE TAX, DAMAN
VERSUS
M/S. WELLKNOWN SYNTHETICS PVT. LTD. ETC. ETC. Respondent(s)
(With appln.(s) for early hearing)
WITH I.A. No.22702/2018 C.A. Nos.820-823/2017 (III)
(With appln.(s) for early hearing)
I.A. No.33879/2018 in C.A. Nos.1111-1117/2016 (III)
(With appln.(s) for early hearing)
Date : 14-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. Rupesh Kumar, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Anmol Tayal, Adv.
Mr. S. Vinay Ratnakar, Adv.
Mr. Shreyash Bhardwaj, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Jay Savla, AOR
Ms. Renuka Sahu, Adv.
Mr. Prabhat Chaurasia, Adv.
Mr. Jasdeep Singh Dhillon, Adv.
Mr. V. Lakshmikumaran, Adv.
Mr. Aaditya Bhattacharya, Adv.
Signature Not Verified
Mr. Manish Rastogi, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2018.12.15
Ms. Apeksha Mehta, Adv.
12:32:44 IST
Reason: Mr. Victor Das, Adv.
Mr. Shrey Ashat, Adv.
Mr. M. P. Devanath, AOR
Mr. Niraj Sharma, AOR
CA 5094-98/15
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UPON hearing the counsel the Court made the following
O R D E R
These are the applications for early hearing.
Having heard learned counsel for the applicants, we are inclined to allow the prayer and it is directed that the appeals be listed before the appropriate Bench in the month of April, 2019.
The interlocutory applications stand disposed of.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master