Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Ramalingam Construction Co. (P) ... on 21 February, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
ITEM NO.30 COURT NO.5 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 Diary No(s). 6104/2019
(Arising out of impugned final judgment and order dated 29-06-2018
in AN No. 40066/2013 passed by the Customs Excise And Service Tax
Apellate Tribunal, South Zonal Bench, Chennai)
COMMISSIONER OF CUSTOMS CENTRAL EXCISE
AND SERVICE TAX Petitioner(s)
VERSUS
M/S RAMALINGAM CONSTRUCTION CO. (P) LTD.
THROUGH DIRECTOR Respondent(s)
(IA No. 46562/2019 - CONDONATION OF DELAY IN FILING APPEAL)
(IA No. 46564/2019 - STAY APPLICATION)
Date : 21-02-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Gautam Bhardwaj, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Prahlad Singh, 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
Perused the letter circulated by learned counsel for the respondent seeking adjournment for filing counter affidavit.
Adjourned for four weeks.
(JAYANT KUMAR ARORA) (NAND KISHOR) ASTT. REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.02.23 11:20:12 IST Reason: