Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Philips Carbon Black Ltd. on 30 June, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.18 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)......CC No(s).
8884/2016
(Arising out of impugned final judgment and order dated 09/12/2015
in TA No. 833/2015 passed by the High Court of Gujarat at
Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE
AND CUSTOMS, BHARUCH Petitioner(s)
VERSUS
PHILIPS CARBON BLACK LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 30/06/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Sunita Rani Singh, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Ajay Bhargava, Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Jivan B. Panda, Adv.
Ms. Shreya Agrawal, Adv.
For M/s. Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP (C) No. 25857 of 2011.
(Meenakshi Kohli) Signature Not Verified (Jaswinder Kaur) Digitally signed by Court Master SANJAY KUMAR Date: 2016.06.30 Court Master 16:58:50 IST Reason: