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Commissioner Of Central Excise Raipur vs M/S Lafarge India Pvt. Ltd on 24 July, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.18                           COURT NO.4                 SECTION XIV

                               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).        /2017
                                       Diary No(s). 16813/2017

     (Arising out of impugned final judgment and order dated 03-01-2017
     in ON No. 50001/2017 passed by the Custom Excise Service Tax
     Appellate Tribunal)

     COMMISSIONER OF CENTRAL EXCISE, RAIPUR                            Petitioner(s)

                                                 VERSUS

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

     (FOR ADMISSION and IA No.47300/2017-INTERLOCUTARY APPLICATION and
     IA No.47295/2017-CONDONATION OF DELAY IN FILING APPEAL)

     WITH
     Diary No.16828/2017
     (IA No.48698/2017-CONDONATION OF DELAY IN FILING and
     IA No.48700/2017-STAY APPLICATION)

     Date : 24-07-2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Appellant(s)              Mr.   Maninder Singh, ASG
                                   Mr.   Ashok K. Srivastava, Adv.
                                   Mr.   Rupesh Kumar, Adv.
                                   Mr.   B. Krishna Prasad, AOR

     For Respondent(s)

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

Heard the learned counsel for the appellant and perused the relevant material.

Delay condoned.

Issue notice.

Tag with Civil Appeal No.6227 of 2009.

(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER