Supreme Court - Daily Orders
Mahindra And Mahindra Ltd vs Commissioner Of Customs (Import) ... on 5 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.23 COURT NO.3 SECTION XVII
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). 33682-33685/2017
(Arising out of impugned final judgment and order dated 06-07-2017
in ON Nos. 89009/2017, 89008/2017, 89007/2017, 89006/2017 passed by
the Custom Excise Service Tax Appellate Tribunal, West Zonal Bench
at Mumbai)
MAHINDRA AND MAHINDRA LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (IMPORT), MUMBAI Respondent(s)
(FOR ADMISSION and I.R.)
Date : 05-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. M.H. Patil, Adv.
Mr. Sandeep Narain, Adv.
Mr. Anil Wani, Adv.
For M/S. S. Narain & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Issue notice.
Until further orders, there shall be stay of the operation of the Order No. M/89006-89009/17/LB dated 06.07.2017 passed by the Customs, Excise & Service Tax Appellate Tribunal, West Zonal Bench at Mumbai in Appeal No.C/442/04-Mum to C/445/04-Mum.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.01.05 16:25:00 IST Reason: (NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER