Supreme Court - Daily Orders
Commissioner Of C.E. And S.T. ... vs M/S Skoda Auto India Pvt. Ltd. on 22 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.57 COURT NO.15 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 NO(S).4269-4271/2023
COMMISSIONER OF C.E. AND S.T. AURANGABAD Appellant(s)
VERSUS
M/S SKODA AUTO INDIA PVT. LTD. Respondent(s)
(IA No.100656/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.100654/2023-STAY APPLICATION and IA
No.100653/2023-CONDONATION OF DELAY IN FILING APPEAL)
Date : 22-09-2023 These appeals were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) Mr. N. Venkatraman, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Navanjay Mahapatra, Adv.
Mr. Siddharth Sinha, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Indrajit Prasad, Adv.
Mr. Vijay Nand Tripathi, Adv.
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR
Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Umang Motiyani, Adv.
Ms. Falguni Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is granted to the appellant for filing rejoinder.
List thereafter.
Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.09.23(RADHA SHARMA) 12:09:36 IST Reason: (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH)