Supreme Court - Daily Orders
Commissioner Of Customs And Central ... vs M/S Seasa Goa Ltd. Through Director on 22 September, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari, C.T. Ravikumar
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2021
(Diary No. 2156 of 2019)
COMMISSIONER OF CUSTOMS AND
CENTRAL EXCISE VISAKHAPATNAM Appellant(s)
VERSUS
M/S SEASA GOA LTD. THROUGH DIRECTOR Respondent(s)
WITH
CIVIL APPEAL NO. OF 2021
(Diary No. 7408 of 2019)
CIVIL APPEAL NO. OF 2021
(Diary No. 5058 of 2019)
O R D E R
Perused the office report dated 21.09.2021.
The appellants are directed to remove office objections within four weeks from today, failing which the concerned appeal shall stand dismissed for non-
prosecution without further reference to the Court.
Subject to above, list these matters after four weeks.
....................,J.
(A.M. KHANWILKAR) ....................,J.
Signature Not Verified(DINESH MAHESHWARI) Digitally signed by NEETU KHAJURIA Date: 2021.09.27 18:42:10 IST Reason: ....................,J.
(C.T. RAVIKUMAR) NEW DELHI;
September 22, 2021.
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ITEM NO.1 Court 3 (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 Diary No(s). 2156/2019 (Arising out of impugned final judgment and order dated 12-07-2018 in AN No. 2596/2010 passed by the Customs Excise And Service Tax Apellate Tribunal, Circuit Bench Hyderabad) COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE VISAKHAPATNAM Appellant(s) VERSUS M/S SEASA GOA LTD. THROUGH DIRECTOR Respondent(s) (IA No. 26764/2019 - CONDONATION OF DELAY IN FILING APPEAL IA No. 26765/2019 - STAY APPLICATION) WITH Diary No(s). 7408/2019 (XVII-A) IA No. 53589/2020 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT IA No. 48972/2019 - CONDONATION OF DELAY IN FILING IA No. 53595/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 53591/2020 - EXEMPTION FROM FILING AFFIDAVIT IA No. 53584/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 48974/2019 - STAY APPLICATION) Diary No(s). 47931/2018 (XVII-A) IA No. 32224/2019 - CONDONATION OF DELAY IN FILING APPEAL IA No. 32225/2019 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 32230/2019 - STAY APPLICATION) Diary No(s). 5058/2019 (XVII-A) IA No. 44957/2019 - CONDONATION OF DELAY IN FILING APPEAL IA No. 44961/2019 - STAY APPLICATION) Date : 22-09-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Parties:-3
Mr. K.M. Natraj, A.S.G Mr. Zoheb Hossain, Adv. Ms. Nisha Bagchi, Adv.
Mr. Rajnish Prasad, Adv. Ms. Aruna Gupta, Adv.
Mr. Zoheb Humani, Adv.
Mr. M.K. Maroria, AOR Mr. B. Krishna Prasad, AOR Mr. Mukesh Kumar Maroria, AOR Mr. Tushar Mehta, S.G. Mr. S.V. Raju, A.S.G. Mr. Aman Lekhi, A.S.G. Mr. Zoheb Hossain, Adv. Mr. Kanu Agarwal, Adv.
Mr. A.K. Sharma, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. Tarun Gulati, Sr. Adv. Mr. Kumar Visalaksh, Adv. Mr. Gopal Mundhra, Adv. Mr. Udit Jain, Adv.
Ms. Ginita Bodani, Adv.
Mr. V. Lakshmikumaran, Adv. Ms. Charanya Lakshmikumarana, AOR Mr. Rachit Jain, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. Anurag Kapur, Adv.
Ms. Apeksha Mehta, Adv. Ms. Runjhun Pare, Adv.
Ms. Mounica Kastur, Adv.
Mr. M. P. Devanath, AOR Ms. Charanya Lakshmikumaran, AOR UPON hearing the counsel the Court made the following O R D E R Diary Nos. 2156, 7408 and 5058 of 2019 Perused the office report dated 21.09.2021.
The appellants are directed to remove office 4 objections within four weeks from today, failing which the concerned appeal shall stand dismissed for non-
prosecution without further reference to the Court.
Subject to above, list these matters after four weeks.
Diary No(s). 47931/2018 List this matter after four weeks.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)