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Commissioner Of Central Excise Delhi Ii vs M/S. Ahlcon India Pvt. Ltd. on 10 January, 2018

Bench: J. Chelameswar, Sanjay Kishan Kaul

       ITEM NO.4                                        COURT NO.2                     SECTION XIV

                                           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). 21219/2017

       (Arising out of impugned final judgment and order dated 08-03-2017
       in CEAC No. 2/2017 passed by the High Court Of Delhi At New Delhi)

       COMMISSIONER OF CENTRAL EXCISE DELHI II                                           Petitioner(s)

                                                                 VERSUS

       M/S. AHLCON INDIA PVT. LTD.                                                       Respondent(s)

       (FOR ADMISSION and I.R. and IA No.141191/2017-CONDONATION OF DELAY
       IN FILING and IA No.141193/2017-EXEMPTION FROM FILING C/C OF THE
       IMPUGNED JUDGMENT and IA No.141192/2017-CONDONATION OF DELAY IN
       REFILING)

       Date : 10-01-2018 This petition was called on for hearing today.

       CORAM :
                                     HON'BLE MR. JUSTICE J. CHELAMESWAR
                                     HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

       For Petitioner(s)                         Mr.   A.N.S. Nadkarni,ASG
                                                 Ms.   Shirin Khajuria,Adv.
                                                 Ms.   Ayusi Gaur,Adv.
                                                 Ms.   Sanskriti Bhardwaj,Adv.
                                                 Mr.   B. Krishna Prasad, AOR
       For Respondent(s)

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

Delay condoned. Issue notice.

There shall be interim stay of the impugned judgment and order passed by the High Court of Delhi in C.E.A.C.No.2/2017.

We restrain the petitioner(s) herein to recover a sum of Rs.32,66,208/- (Rupees Thirty two lakhs sixty six thousand two hundred eight only) from the respondent till the disposal of this petition.

Tag with SLP(C) No.28309 of 2015.

Digitally signed by DEEPAK
MANSUKHANI
Date: 2018.01.10 17:01:56 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKAHNI
IS BEING USED BY MR. O.P.


       (OM PARKASH SHARMA)                                                            (RAJINDER KAUR)
SHARMA




           AR CUM PS                                                                   BRANCH OFFICER