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Commissioner Of Central Excise And ... vs Ibm India Private Ltd. on 18 November, 2019

Bench: Navin Sinha, Krishna Murari

     ITEM NO.11                                COURT NO.15               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(s). 37365/2019

     (Arising out of impugned final judgment and order dated 01-01-2019
     in AN No. 232/2009 01-01-2019 in AN No. 233/2009 passed by the
     Customs Excise And Service Tax Apellate Tribunal, South Zonal
     Bench, Bangalore)

     COMMISSIONER OF CENTRAL EXCISE AND SERVICE
     TAX, BANGALORE                                                     Petitioner(s)

                                                      VERSUS

     IBM INDIA PRIVATE LTD.                           Respondent(s)
     (IA   No.169349/2019-CONDONATION  OF   DELAY IN  FILING   and  IA
     No.169353/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.169350/2019-STAY APPLICATION )

     Date : 18-11-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)                 Mr.   Sanjay Jain, ASG
                                       Mr.   Anirudh Bakhru, Adv.
                                       Ms.   Rukmini Bobde, Adv.
                                       Mr.   B. Krishna Prasad, AOR

     For Respondent(s)                 Mr. Pawan Shree Agrawal, Adv.
                                       Ms. Abhipsa Anamika, Adv.

                                       Mr. Rajeev Kr. Dubey, Adv.
                                       Mr. Ashiwan Mishra, Adv.

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

Delay condoned.

Issue notice.

Mr. Pawan Shree Agrawal, learned counsel accepts notice on behalf of respondent No.1.

Counter Affidavit, if any, be filed within six weeks.

13:12:37 IST Tag with C.A. No. 6556 of 2015.

(RAJNI MUKHI) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)