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Cce And Cgst, Ahmedabad North vs M/S Skf Technologies (India) Pvt. Ltd. on 20 October, 2021

Bench: D.Y. Chandrachud, B.V. Nagarathna

     ITEM NO.3                       Court 4 (Video Conferencing)                     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     No(s). 1094-1096/2021

     CCE AND CGST, AHMEDABAD NORTH                                                   Appellant(s)

                                                             VERSUS

     M/S SKF TECHNOLOGIES (INDIA) PVT. LTD.                                          Respondent(s)

     (WITH IA No.48259/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.48258/2021-STAY APPLICATION)

     Date : 20-10-2021 These appeals were called on for hearing today.

     CORAM :                   HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                               HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Appellant(s)                        Mr.   Balbir Singh, ASG
                                             Ms.   Deepabali Dutta, Adv.
                                             Mr.   Shyam Gopal, Adv.
                                             Ms.   Suhasini Sen, Adv.
                                             Mr.   Merusagar Samantaray, Adv.
                                             Mr.   Mukesh Kumar Maroria, AOR

     For Respondent(s)                       Mr.   V. Sridharan, Sr. Adv.
                                             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

     1                   Issue notice.


     2                   Mr V Sridharan, learned Senior Counsel, with Ms        Charanya Lakshmikumaran,

Advocate-on-Record, accepts notice on behalf of the sole respondent.

3 Counter affidavit be filed within a period of six weeks.

17:02:34 IST List the Appeals on a non-miscellaneous day in the third week of January 2022.

                            (SANJAY KUMAR-I)                                  (SAROJ KUMARI GAUR)
                               AR-CUM-PS                                         COURT MASTER