Bombay High Court
M/S. Maha. E.P. Ltd. (Previously ... vs The Commissioner Of Central Excise And ... on 5 January, 2022
Author: Surendra P. Tavade
Bench: A.S. Chandurkar, Surendra Pandharinath Tavade
1cat 16.2021 + 4.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Civil Application (CAT) No. 16/2021
IN
Custom Appeal (CAPL) No. 1/2016
Mr. Anand Sancheti, Nagpur
..VS..
Commissioner of Central Excise and Customs, Nagpur
WITH
Civil Application (CAT) No. 15/2021
IN
Custom Appeal (CAPL) No. 5/2016
Sanbro Corporation, Nagpur
..VS..
The Commissioner of Central Excise and Customs, Nagpur
WITH
Civil Application (CAT) No. 13/2021
IN
Custom Appeal (CAPL) No. 3/2016
M/s. Maharashtra Enviro Power Ltd., Pune
..VS..
The Commissioner of Central Excise and Customs, Nagpur
WITH
Civil Application (CAT) No. 12/2021
IN
Custom Appeal (CAPL) No. 4/2016
SMS Infrastructure Limited, Nagpur
..VS..
The Commissioner of Central Excise and Customs, Nagpur
SMGate
1cat 16.2021 + 4.odt
2
WITH
Civil Application (CAT) No. 14/2021
IN
Custom Appeal (CAPL) No. 2/2016
M/s. Maharashtra Enviro Power Ltd.
..VS..
The Commissioner of Central Excise and Customs, Nagpur
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
Shri A.V. Desai, Advocate for the appellants/applicants
Shri S.N. Bhattad, Advocate for the respondents/non-applicants.
CORAM : A. S. CHANDURKAR AND
SURENDRA P. TAVADE, JJ.
DATED : 05/01/2022 Considering the reasons mentioned in the applications, the applications are allowed and disposed of.
Custom Appeal (CAPL) Nos. 1/2016, 5/2016, 3/2016, 4/2016 and 2/2016 The appeals be placed for hearing in the first week of February, 2022.
JUDGE JUDGE
Digitally
signed by
SANDIP
SANDIP MAHADEV
MAHADEV GATE
GATE Date:
2022.01.06
10:38:24
+0530
SMGate