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Commissioner Of Central Goods And ... vs M/S Delton Cables Ltd Through Its ... on 6 September, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.10                            COURT NO.8                 SECTION IV-B

                                S U P R E M E C O U R T O F     I N D I A
                                        RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21278/2019

     (Arising out of impugned final judgment and order dated 24-09-2018
     in CEA No. 15/2018 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX
     (EARLIER KNOWN AS COMMISSIONER OF CENTRAL
     EXCISE AND SERVICE TAX), FARIDABAD                                Petitioner(s)

                                                  VERSUS

     M/S DELTON CABLES LTD                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.132409/2019-CONDONATION OF DELAY
     IN FILING and IA No.132411/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.132410/2019-CONDONATION OF DELAY IN
     REFILING )

     Date : 06-09-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)              Mr. K. Radhakrishna, Sr. Adv.
                                    Ms. Sunita Rani Singh, Adv.
                                    Mr. B. Krishna Prasad, AOR

     For Respondent(s)              Ms.   Vanita Bhargava, Adv.
                                    Mr.   Ajay Bhargava, Adv.
                                    Ms.   Shweta Kabra, Adv.
                                    For   M/S. Khaitan & Co., AOR

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

Delay condoned.

Application for exemption from filing certified copy of the impugned order is allowed.

Leave granted.

Tag with Civil Appeal Nos.9620-9624 of 2016.

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