Supreme Court - Daily Orders
Commissioner Of Central Goods And ... vs Shree Cement Limited Through Director on 18 February, 2019
Bench: Chief Justice, Sanjiv Khanna
ITEM NO.13 COURT NO.1 SECTION XVII
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. 38989/2018
(Arising out of impugned final judgment and order dated 18-01-2018
in AN No. 51595/2017 passed by the Custom Excise Service Tax
Appelate Tribunal)
COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX,
CUSTOMS AND CENTRAL EXCISE Petitioner
VERSUS
SHREE CEMENT LIMITED THROUGH DIRECTOR Respondent
Date : 18-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner
Mr. Tushar Mehta, SG
Mr. Zoheb Hossain, Adv.
Mr. A.K. Srivastava, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal No. 10990/2018.
(Deepak Guglani) (Anand Prakash) Court Master Court Master Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.02.18 16:23:19 IST Reason: