Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs M/S Rushil Decor Limited on 27 September, 2023

     ITEM NO.12                                COURT NO.3                    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

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29582/2023

     (Arising out of impugned final judgment and order dated 18-01-2023
     in ADA No. 51473/2022 passed by the Custom Excise Service Tax
     Appellate Tribunal)

     UNION OF INDIA                                                           Petitioner(s)

                                                      VERSUS

     M/S RUSHIL DECOR LIMITED & ORS.                                          Respondent(s)

     (IA   No.179748/2023-CONDONATION  OF   DELAY   IN  FILING   and   IA
     No.179747/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 27-09-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE S.V.N. BHATTI


     For Petitioner(s)                 Mr. N. Venkatraman, A.S.G.(N/P)
                                       Mr. Mukesh Kumar Maroria, AOR
                                       Mr. V. C. Bharathi, Adv.
                                       Mr. H. R. Rao, Adv.
                                       Mr. Priyanka Das, Adv.

     For Respondent(s)                 Mr. Rajesh Sharma, Adv.
                                       Ms. Rita Jha, AOR
                                       Mr. Nikhil Sharma, Adv.

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

Re-list in the month of November 2023 along with SLP (C) Diary No. 29208/2023 titled “Union of India vs. Chemical and Petrochemicals Manufacturers Association (CPMA) & Ors.” and other connected matters.

Reason: (BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR