Supreme Court - Daily Orders
Vodafone Idea Limited vs Commissioner Of Customs (Import) on 11 June, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
1
ITEM NO.10 Virtual Court 3 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 Diary No(s). 3501/2020
(Arising out of impugned final judgment and order dated 09-10-2018
in AN No. 688/2008 09-10-2018 in AN No. 48/2010 09-10-2018 in AN
No. 49/2010 09-10-2018 in AN No. 50/2010 09-10-2018 in AN No.
51/2010 09-10-2018 in AN No. 52/2010 09-10-2018 in AN No. 53/2010
09-10-2018 in AN No. 291/2011 09-10-2018 in AN No. 292/2011 09-10-
2018 in AN No. 293/2011 09-10-2018 in AN No. 294/2011 09-10-2018 in
AN No. 295/2011 09-10-2018 in AN No. 372/2012 09-10-2018 in AN No.
373/2012 09-10-2018 in AN No. 374/2012 09-10-2018 in AN No.
375/2012 09-10-2018 in AN No. 376/2012 09-10-2018 in AN No.
377/2012 09-10-2018 in AN No. 378/2012 09-10-2018 in AN No.
1093/2012 09-10-2018 in AN No. 1094/2012 09-10-2018 in AN No.
1095/2012 09-10-2018 in AN No. 1096/2012 09-10-2018 in AN No.
1097/2012 09-10-2018 in AN No. 1098/2012 09-10-2018 in AN No.
1099/2012 09-10-2018 in AN No. 1100/2012 09-10-2018 in AN No.
1101/2012 09-10-2018 in AN No. 1102/2012 09-10-2018 in AN No.
1103/2012 passed by the Custom Excise Service Tax Apellate
Tribunal, West Zonal Bench At Mumbai)
VODAFONE IDEA LIMITED Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (IMPORT) Respondent(s)
(FOR ADMISSION and I.R. and IA No.35064/2020-CONDONATION OF DELAY
IN FILING and IA No.35065/2020-EX-PARTE STAY and IA No.39070/2020-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 11-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. V. Laxmikumaran, Adv.
Ms. Charanya Lakshmikumaran, AOR
Signature Not Verified
Mr. Aditya Bhattacharya, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2020.06.11
For Respondent(s)
17:24:32 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Delay condoned.
Appeal admitted.
Tag with Civil Appeal No. 6142 of 2019. As an interim arrangement, the applicant-appellant is directed to deposit remaining 50 per cent of duty amount (after adjusting amount already deposited by the appellant), before the Tribunal within four weeks from today. That will be without prejudice and subject to the outcome of the pending appeal. On such deposit, bank guarantee given by the appellant may stand discharged after hearing the respondents. Subject to above, there shall be interim stay of the impugned order.
Issue notice on stay application, returnable three weeks. Liberty to serve the Standing counsel for the respondents. Dasti in addition.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)