Supreme Court - Daily Orders
Commissioner Of Central Excise & ... vs M/S Adani Ports And Special Economic ... on 19 January, 2017
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.9 COURT NO.12 SECTION IIIB
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). 33238/2015
(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)
(Office report on default)
Date : 19/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s) Mr. Ravindera Kumar Verma,Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Ms. Ashwini Chandaekaran,Adv.
Mr. Harish Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submitted that the application for amendment of cause title is ready and likely to file today.
Two days' time is granted for filing the application for amendment of cause title.
(Anita Malhotra) (Chander Bala)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.01.23
16:08:26 IST
Reason: