Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs Ultratech Cement Pvt. Ltd. on 13 May, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.2 COURT NO.8 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 (C) No(s). 3869-3871/2015
(Arising out of impugned final judgment and order dated 22/01/2014
in TAN No. 824/2013 in TAN No. 823/2013 in TAN No. 825/2013
passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE BHAVNAGAR, GUJARAT Petitioner(s)
VERSUS
ULTRATECH CEMENT PVT. LTD. Respondent(s)
(With appln. (s) for permission to file lengthy list of dates and
interim relief and office report)
Date : 13/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. B.Sunita Rao,Adv.
Ms. Rashmi Malhotra,Adv.
Ms. Sunita Rani Singh,Adv.
Mr. Anurag,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. M. P. Devanath,Adv.
Mr. Aditya Bhattacharya,Adv.
Mr. Abhishek Anand,Adv.
Mr. Ananda K.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter.
List after ten weeks.
In the meantime, counsel for the respondent is permitted to file counter affidavit.
Signature Not Verified(Madhu Bala) (Jaswinder Kaur) Digitally signed by Court Master Court Master Meenakshi Kohli Date: 2016.05.14 11:51:53 IST Reason: