Supreme Court - Daily Orders
Mdp Infra (India) Pvt. Ltd. vs Commisioner Customs Central Excise And ... on 2 August, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
ITEM NO.7 COURT NO.9 SECTION IV-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). 17814/2019
(Arising out of impugned final judgment and order dated 14-01-2019
in CEA No. 123/2018 passed by the High Court Of M.p At Gwalior)
MDP INFRA (INDIA) PVT. LTD. Petitioner(s)
VERSUS
COMMISIONER CUSTOMS CENTRAL EXCISE AND CGST Respondent(s)
(FOR ADMISSION and I.R. and IA No.106508/2019-CONDONATION OF DELAY
IN FILING and IA No.106510/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.106509/2019-CONDONATION OF DELAY IN
REFILING )
Date : 02-08-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. A.R. Madhav Rao, Adv.
Mr. Aman Bansal, Adv.
Mr. Rajat Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) No. 25251/2018.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.08.03 13:17:30 IST Reason: