Supreme Court - Daily Orders
M/S A.M.P. Pan Products Pvt. Ltd. (Unit ... vs Commissioner Of Central Excise Customs ... on 13 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.35 COURT NO.8 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. 16555/2022
(Arising out of impugned final judgment and order dated 12-12-2018
in AN No. 70022/2016 and 07-03-2022 in EMA No. 70006/2020 passed by
the Customs, Excise And Service Tax Appellate Tribunal)
M/S A.M.P. PAN PRODUCTS PVT. LTD. (UNIT II) Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE
CUSTOMS AND SERVICE TAX Respondent(s)
(FOR ADMISSION and IA No.81815/2022-STAY APPLICATION and IA
No.81813/2022-CONDONATION OF DELAY IN FILING APPEAL)
Date : 13-07-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Rohit Amit Sthalekar, AOR
Mr. Anupam Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice in the civil appeal as also in the application for condonation of delay.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2022.07.14
16:03:07 IST
Reason: