Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Ramalingam Construction Co. (P) ... on 4 May, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
ITEM NO.43 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 : 04-05-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Balbir Singh, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. Gautam Bhardwaj, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Prahlad Singh, Adv.
For Respondent(s) Mr. Sanand Ramakrishnan, AOR
Mr. Sanand Ramakrishnan, Adv.
Mr. Rajeev Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the respondent, the matter stands adjourned for one week.
(ASHWANI KUMAR) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS Signature Not Verified BRANCH OFFICER Digitally signed by Ashwani Kumar Date: 2023.05.06 11:54:17 IST Reason: