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Commissioner Of Central Excise Mumbai I vs M/S. Godfrey Philips India Ltd. on 24 April, 2023

Bench: K.M. Joseph, B.V. Nagarathna

     ITEM NO.17                               COURT NO.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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11347/2023

     (Arising out of impugned final judgment and order dated 04-11-2022
     in EA No. 967/2011 04-11-2022 in EA No. 863/2012 passed by the
     Custom Excise Service Tax Apellate Tribunal, West Zonal Bench at
     Mumbai)

     COMMISSIONER OF CENTRAL EXCISE MUMBAI I                             PETITIONER(S)

                                                      VERSUS

     M/S. GODFREY PHILIPS INDIA LTD.                                     RESPONDENT(S)

     (IA No.68116/2023-CONDONATION OF DELAY IN FILING and IA
     No.68117/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.68118/2023-STAY APPLICATION )

     Date : 24-04-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE K.M. JOSEPH
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA


     For Petitioner(s)                   Mr. Balbir Singh, A.S.G.
                                         Mr. Mukesh Kumar Maroria, AOR
                                         Mr. Sudhershan K, Adv.
                                         Mr. Praneet Pranav, Adv.
                                         Ms. Rukmini Bobde, Adv.
                                         Mr. Raghav Sharma, Adv.
                                         Ms. Monica Benjamin, Adv.

     For Respondent(s)                   Mr. V. Sridharan, Sr. Adv.
                                         Mr. Rajesh Ostwal, Adv.
                                         Mr. R. Nambirajan, Adv.
                                         Ms. Apeksha Mehta, Adv.
                                         Mr. Gajendra Jain, Adv.
                                         Ms. Neha Choudhary, Adv.
                                         Ms. Falguni Gupta, Adv.
                                         Ms. Charanya Lakshmikumaran, AOR


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

Signature Not Verified Delay condoned.

Reason: Issue notice.

(JAGDISH KUMAR) (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH)