Supreme Court - Daily Orders
Commissioner Of Central Goods And ... vs Kaipan Pan Masala Pvt. Ltd. on 13 April, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Krishna Murari
ITEM NO.2 Court 5 (Video Conferencing) 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). 6888/2020
(Arising out of impugned final judgment and order dated 14-11-2018
in EA No. 50468/2018 14-11-2018 in EA No. 50469/2018 14-11-2018 in
EA No. 50470/2018 14-11-2018 in EA No. 50471/2018 14-11-2018 in EA
No. 50472/2018 14-11-2018 in EA No. 51319/2018 14-11-2018 in EA No.
51978/2018 passed by the Custom Excise Service Tax Appelate
Tribunal)
COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX EXCISE AND CUSTOMS
BHOPALPetitioner(s)
VERSUS
KAIPAN PAN MASALA PVT. LTD. ETC. Respondent(s)
( IA No.128202/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.128201/2020-STAY APPLICATION and IA
No.128200/2020-CONDONATION OF DELAY IN FILING APPEAL )
Date : 13-04-2021 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 KRISHNA MURARI
For Petitioner(s)
Mr. Aman Lekhi, ASG (NP)
Mr. Sree Kumar C.N., Adv.
Mr. H.R. Rao, Adv.
Ms. Binu Tamta, Adv.
Mr. M.K. Maroria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the Civil Appeal.
Signature Not Verified
Dasti, in addition, is permitted. Digitally signed by NEETU KHAJURIA Date: 2021.04.15 17:22:46 IST Reason: Tag with Civil Appeal No. 5146 of 2015.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)