Supreme Court - Daily Orders
Jabil Circuit India Pvt. Ltd. vs Commissioner Of Central Excise, ... on 16 January, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.27 COURT NO.10 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(s).7613/2014
JABIL CIRCUIT INDIA PVT. LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, PUNE-III Respondent(s)
(with appln. (s) for ex-parte stay and permission to file
additional documents and office report)
Date : 16/01/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. A.R. Madhav Rao, Adv.
Mr. Pawanshree Agrawal, AOR
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Vikramjit Banerjee, Adv.
Ms. Aishwarya Bhati, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. B.Krishna Prasad, learned counsel for respondent accepts notice on behalf of respondent. Learned counsel for the appellant submits that the entire duty amount has been deposited. Under the circumstances, the recovery of penalty is stayed for the time being.
On the request of learned counsel for the respondent, the matter is adjourned by four weeks.
Signature Not Verified Digitally signed by (SANJAY KUMAR-I) (JASWINDER KAUR) Sanjay Kumar Date: 2015.01.17 13:52:26 IST COURT MASTER COURT MASTER Reason: