Commissioner Of Central Excise, ... vs M/S Samsung India Electronics ...
2014 Latest Caselaw 5042 ALL

Citation : 2014 Latest Caselaw 5042 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Commissioner Of Central Excise, ... vs M/S Samsung India Electronics ... on 26 August, 2014

Bench: Tarun Agarwala, Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- CENTRAL EXCISE APPEAL No. - 277 of 2006
 

 
Appellant :- Commissioner Of Central Excise, Noida
 
Respondent :- M/S Samsung India Electronics Ltd. And Others
 
Counsel for Appellant :- K.C. Sinha,Siddharth Shukla,Subodh Kumar
 
Counsel for Respondent :- M.P. Devnath,Nishant Misra
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Dr. Satish Chandra,J.

Continuous illness slips are being sent by the learned counsel of either of the parties.

Learned counsel for the petitioner has sent illness slip today also.

Passed over today.

List peremptorily in the next cause list.

Order Date :- 26.8.2014

pp/

(Dr. Satish Chandra, J.) (Tarun Agarwala,J.)

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