Supreme Court - Daily Orders
C.E., S.T Commissioner Of Central ... vs Campco Chocolate Factory on 9 September, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.10 COURT NO.12 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). 22436/2022
(Arising out of impugned final judgment and order dated 29-03-2022
in CEA No. 21263/2018 29-03-2022 in CEA No. 20049/2020 passed by
the Customs Excise And Service Tax Appellate Tribunal, South Zonal
Bench, Bangalore)
C.E., S.T COMMISSIONER OF CENTRAL EXCISE
AND CENTRAL TAX Petitioner(s)
VERSUS
CAMPCO CHOCOLATE FACTORY Respondent(s)
( IA No.116947/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.116950/2022-EX-PARTE STAY and IA No.116946/2022-
CONDONATION OF DELAY IN FILING APPEAL )
Date : 09-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Balbir Singh, ASG
Mr. Prasenjeet Mohapatra, Adv.
Mr. Naman Tandon, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Raghav Sharma, Adv.
Mr. Abhigya Kuswaha, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. Aditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Charanya Lakshmikumaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice and tag with Civil Appeal Nos. 2233-2240 of 2021, “Commissioner of Central Excise, Service Tax, Mangalore vs. Campco Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.09.10 Chocolate Factory”.
19:22:59 IST Reason:
(SUSHIL KUMAR RAKHEJA) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)