Supreme Court - Daily Orders
Commissioner Of Central Excise & ... vs M/S Adani Ports And Special Economic ... on 27 November, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.24 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 (C)No........../2015
(CC No(s).20709/2015)
(Arising out of impugned final judgment and order dated 29/04/2015
in TA No.15/2009 passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE & CUSTOMS, RAJKOT Petitioner(s)
VERSUS
MUNDRA PORTS AND SPECIAL ECONOMIC ZONE LTD. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 27/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Maninder Singh,ASG
Mr. Tara Chandra sharma,Adv.
Ms. Meenakshi Grover,Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C)Nos.24396-97 of 2013.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.11.28 06:54:05 IST Reason: