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M/S Hero Motocorp Limited (Formerly ... vs Commissioner Of Central Excise ... on 16 August, 2017

Bench: J. Chelameswar, S. Abdul Nazeer

                                                                             OUT TODAY
     ITEM NO.53                               COURT NO.3                     SECTION X

                                   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).
     19993-19997/2017
     (Arising out of impugned final judgment and order dated 28-07-2017
     in CEXA No. 14/2017 28-07-2017 in CEXA No. 15/2017 28-07-2017 in
     CEXA No. 16/2017 28-07-2017 in CEXA No. 17/2017 28-07-2017 in CEXA
     No. 18/2017 passed by the High Court Of Uttarakhand At Nainital)

     M/S HERO MOTOCORP LIMITED (FORMERLY KNOWN AS HERO HONDA MOTORS
     LIMITED)                                       Petitioner(s)

                                                     VERSUS

     COMMISSIONER OF CENTRAL EXCISE DEHRADUN                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.69091/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.69194/2017-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS)

     Date : 16-08-2017 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)                 Mr.   S. Ganesh, Sr. Adv.
                                       Mr.   Sriniwas Kotni, Adv.
                                       Mr.   Mahesh Agarwal, Adv.
                                       Mr.   Ankur Saigal, Adv.
                                       Mr.   Sumit Wadhva, Adv.
                                       Mr.   Rishabh Parikh, Adv.
                                       Mr.   E. C. Agrawala, AOR
                                       Mr.   Mukul Chandra, Adv.
                                       Mr.   Sandeep C., Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

List these matters on Monday, i.e, on 21.08.2017. In the meantime, Ad-interim stay as granted by the High Court earlier, shall stand stayed for one more week.

13:10:40 IST Copy of order be given dasti.

        (SONALI SAUND)                                                 (SUMAN JAIN)
     SENIOR PERSONAL ASSISTANT                                         COURT MASTER