Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Emco Limited on 18 October, 2019
Bench: Navin Sinha, B.R. Gavai
ITEM NO.4 COURT NO.13 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(s). 25161/2019
(Arising out of impugned final judgment and order dated 23-01-2019
in AN No. 12810/2018 passed by the Custom Excise Service Tax
Appellate Tribunal, West Zonal Bench At Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE AND SERVICE
TAX VADODARA 1 Appellant(s)
VERSUS
EMCO LIMITED Respondent(s)
(FOR ADMISSION and IA No.118456/2019-STAY APPLICATION and IA
No.118455/2019-CONDONATION OF DELAY IN FILING APPEAL)
Date : 18-10-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s) Mr. Sanjay Jain, ASG
Mr. Rupesh Kumar, Adv.
Ms. Akansha Kaul, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal Diary No.1497 of 2019.
(SANJAY KUMAR-II) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.10.19 12:44:12 IST Reason: