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Ircon International Limited vs Commissioner Of Central Excise And ... on 14 September, 2018

Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph

     ITEM NO.3                                 COURT NO.2                  SECTION XVI


                                   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.40985/2017

     IRCON INTERNATIONAL LIMITED                                                Appellant (s)
                                     VERSUS
     COMMISSIONER OF CENTRAL EXCISE AND
     SERVICE TAX PATNA                                                          Respondent(s)

     (IA No.9833/2018-CONDONATION OF DELAY IN FILING and IA
     No.9836/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
     IA No.9835/2018-EX-PARTE STAY and IA No.9834/2018-CONDONATION OF
     DELAY IN REFILING)

     Date : 14-09-2018 This appeal was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE RANJAN GOGOI
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                   Mr.   P.K. Sahu, Adv.
                                         Mr.   Kedar Nath Tripathy, AOR
                                         Mr.   M.A. Aleem Majid, Adv.
                                         Mr.   B.B. Pradhan, Adv.

     For Respondent(s)                   Ms.   Pinky Anand, ASG
                                         Mr.   K. Radhakrishnan, Adv.
                                         Ms.   Sunita Rani Singh, Adv.
                                         Mr.   Hemant Arya, Adv.
                                         Ms.   B. Sunita Rao, Adv.
                                         Ms.   Binu Tamta, Adv.
                                         Mr.   Anurag, Adv.
                                         Ms.   Neelam Chand, Adv.
                                         Mr.   B. Krishna Prasad, AOR

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

Perused the letter circulated by learned counsel for the respondent.

List the matter after four weeks to enable the learned counsel for the respondent to file counter affidavit.

                         (POOJA ARORA)                                      (ASHA SONI)
                         COURT MASTER                                    ASSISTANT REGISTRAR