Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs M/S Alstom T And D India Ltd And Schneider ... on 15 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.11 COURT NO.2 SECTION XVII
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). 1481/2019
(Arising out of impugned final judgment and order dated 16-11-2017
in A No. 00244/2011 16-11-2017 in A No. 00245/2011 16-11-2017 in A
No. 00246/2011 passed by the Customs Excise And Service Tax
Apellate Tribunal, South Zonal Bench, Chennai)
COMMISSIONER OF CENTRAL EXCISE AND SERVICE
TAX LTU CHENNAI Appellant(s)
VERSUS
M/S ALSTOM T AND D INDIA LTD AND
SCHNEIDER ELECTRIC INFRASTRUCTURE LTD Respondent(s)
(IA No.24011/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.24010/2019-STAY APPLICATION and IA
No.24008/2019-CONDONATION OF DELAY IN FILING APPEAL)
Date : 15-02-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. Kumar Shashank, Adv.
Mr. A.K. Srivastava, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag along with Civil Appeal No. 1321 of 2017.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS Signature Not Verified BRANCH OFFICER Digitally signed by DEEPAK SINGH Date: 2019.02.15 17:35:40 IST Reason: