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Kantilal Bhaguji Mohite vs Commissioner Central Excise And ... on 26 July, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                       1

     ITEM NO.15                               COURT NO.9                    SECTION IX

                                  S U P R E M E C O U R T O F          I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                      No(s).   11203/2019

     (Arising out of impugned final judgment and order dated 14-02-2019
     in WP No. 1810/2018 passed by the High Court Of Judicature At
     Bombay)

     KANTILAL BHAGUJI MOHITE                                                 Petitioner(s)
                                                     VERSUS

     COMMISSIONER CENTRAL EXCISE AND SERVICE TAX PUNE III Respondent(s)

     (FOR ADMISSION and I.R. and IA No.72890/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 26-07-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE DINESH MAHESHWARI


     For Petitioner(s)
                                       Mr. Pravin Satale, Adv.
                                       Mr. Rajiv Shankar Dvivedi, AOR


     For Respondent(s)

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

Learned counsel for the petitioner submits that the High Court of Kerala and Andhra Pradesh have held that the amended provision will have no application to the cases prior to 06.08.2014, whereas High Court of Gujarat, Rajasthan and Allahabad have taken a contrary view.

Digitally signed by DEEPAK SINGH Date: 2019.07.27 13:24:13 IST Reason: Issue notice, returnable within four weeks.

Dasti, in addition, is permitted.

Learned counsel for the petitioner undertakes to file compilation of all the relevant judgments, referred to above.

(DEEPAK SINGH)                                    (VIDYA NEGI)
COURT MASTER (SH)                                COURT MASTER (NSH)