Supreme Court - Daily Orders
Commissioner Customs (Preventive) ... vs M/S Pelican Quartz Stone on 31 October, 2025
ITEM NO.13 COURT NO.6 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No.49081/2025
[Arising out of impugned final judgment and order dated 26-05-2025
in CA No. 50324/2021, CCA No. 50204/2021 & COA No. 50196/2025
passed by the Custom Excise Service Tax Appellate Tribunal]
COMMISSIONER CUSTOMS (PREVENTIVE) JAIPUR Petitioner(s)
VERSUS
M/S PELICAN QUARTZ STONE Respondent(s)
(FOR ADMISSION)
(IA No. 267356/2025 - CONDONATION OF DELAY IN FILING APPEALS, IA
No. 267360/2025 - CONDONATION OF DELAY IN REFILING APPEALS & IA
No. 267363/2025 - EX-PARTE STAY)
Date : 31-10-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. N. Venkataraman, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. V.C. Bharathi, Adv.
Ms. Tusharika Sharma, Adv.
Mr. Prashant Singh II, Adv.
Mr. Udit Dediya, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. The Appeals are admitted.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2025.10.31 17:39:24 IST Reason: