Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Ramalingam Construction Co. (P) ... on 18 October, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Miscellaneous Application No. 1935/2021
in
C.A. D.No.6104/2019
COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAX
Appellant (s)
VERSUS
M/S RAMALINGAM CONSTRUCTION CO. (P) LTD. Respondent(s)
O R D E R
IA No. 62900/2021 The application seeking restoration is allowed. As the learned counsel for the petitioner states that they have paid the requisite court fees.
Miscellaneous application is disposed of. The appeal stands restored to its original number.
………………………………………………………J. (BELA M. TRIVEDI) NEW DELHI 18th October, 2022 Signature Not Verified Digitally signed by SNEHA Date: 2022.10.21 12:35:56 IST Reason: ITEM NO.1728 COURT NO.14 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 Miscellaneous Application No. 1935/2021 COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAXPetitioner(s) VERSUS M/S RAMALINGAM CONSTRUCTION CO. (P) LTD. Respondent(s) ( IA No. 62900/2021 - RESTORATION) Date : 18-10-2022 These matters were called on for hearing today. CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI [IN CHAMBER] For Petitioner(s) Mr. Praneet Pranav, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Sanand Ramakrishnan, AOR UPON hearing the counsel the Court made the following O R D E R Miscellaneous Application is disposed of in terms of the signed order.
(ARUSHI SUNEJA) (POONAM VAID) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) (Signed order is placed on the file.)