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State Trading Corporation Of India Ltd. vs Commissioner Of Service Tax Mumbai I on 7 February, 2022

Bench: K.M. Joseph, Hrishikesh Roy

     ITEM NO.4                             Court 10 (Video Conferencing)                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. 10733/2020
     (Arising out of impugned final judgment and order dated 15-06-2017
     in AN No. 798/2012 15-06-2017 in AN No. 85080/2013 15-06-2017 in AN
     No. 85081/2013 02-05-2018 in APP No. 93005/2017 02-05-2018 in APP
     No. 93007/2017 02-05-2018 in APP No. 93008/2017 passed by the
     Custom Excise Service Tax Apellate Tribunal, West Zonal Bench at
     Mumbai)

     STATE TRADING CORPORATION OF INDIA LTD.          Petitioner(s)
                                     VERSUS
     COMMISSIONER OF SERVICE TAX MUMBAI I             Respondent(s)
     (With IA No.12440/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT   and    IA   No.12438/2022-STAY  APPLICATION    and   IA
     No.12435/2022-CONDONATION OF DELAY IN FILING APPEAL and IA
     No.12443/2022-PERMISSION         TO        FILE         ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 07-02-2022 This matter was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE K.M. JOSEPH
                            HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                     Mr. K. Radhakrishnan, Sr. Adv.
                                           Mr. Danish Zubair Khan, AOR

     For Respondent(s)

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

Issue notice on the application for condonation of delay in filing the civil appeals.

Issue notice limited to the question of correctness of the impugned order relating to Show Cause Notice dated 20.04.2010 in regard to the question of limitation, on question relating to penalty, and the question relating to the impugned order arising out of Show Cause Notice dated 17.10.2011 which the appellant contends was not served on it.

                             (NIDHI AHUJA)                                 (RENU KAPOOR)
                               AR-cum-PS                                  BRANCH OFFICER