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Commissioner Of Income Tax - 2, Mumbai vs M/S. Sterlite Infrastructure Pvt. Ltd. ... on 1 April, 2016

Bench: Dipak Misra, Shiva Kirti Singh

                                            IN THE SUPREME COURT OF INDIA

                                            CIVIL APPELLATE JURISDICTION


                                            CIVIL APPEAL NO.       OF 2016
                                                        (Dy. No.6217/2016)


                         M/s. Mahatma Sugar & Power Ltd.                   Appellant(s)


                                             Versus

                         The Customs Excise and Service Tax                Respondent(s)
                         Appellate Tribunal and Another



                                                      O R D E R

Heard learned counsel for the appellant. Delay condoned.

We are not inclined to interfere with the order impugned in the appeal. However, we grant the appellant time till end of August, 2016, to deposit the amount in question.

With the aforesaid direction, the appeal stands dismissed.

......................J. (Dipak Misra) ......................J. (Shiva Kirti Singh) New Delhi;

April 01, 2016.

Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.04.07
16:47:22 IST
Reason:
ITEM NO.34                COURT NO.4                SECTION III

                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.         (Dy. No.6217/2016)


M/S MAHATMA SUGAR & POWER                            Appellant(s)

                                  VERSUS

THE CUSTOMS EXCISE AND SERVICE                        Respondent(s)
TAX APPELLATE & ANOTHER

(With appln. (s) for condonation of delay in filing appeal) Date : 01/04/2016 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Appellant(s) Mr. Sudheer Voditel, Adv.

Mr. Anupam Mishra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.

The appeal stands dismissed in terms of the signed order.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)