Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Canon India Pvt. Ltd. on 5 October, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.14 COURT NO.4 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). 27390/2018
(Arising out of impugned final judgment and order dated 13-12-2017
in APP No. 60413/2013 passed by the Customs, Excise And Service Tax
Appellate Tribunal)
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX Petitioner(s)
VERSUS
CANON INDIA PVT. LTD. Respondent(s)
( IA No.122690/2018-CONDONATION OF DELAY IN FILING and IA
No.122691/2018-EX-PARTE STAY )
Date : 05-10-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Sherin Khajuria, Adv.
Mr. Ashok K. Srivastava, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Arvind P. Dattar, Adv.
Mr. Sujit Ghosh, Adv.
Mr. Mannat Waraich, Adv.
Mr. Vikas Upadhyay, Adv.
Mr. Divyam Agarwal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Admitted.
To be heard along with C.A. No. 6556/2015. (ASHWANI THAKUR) Signature Not Verified (RAJINDER KAUR) COURT MASTER (SH) Digitally signed by ASHWANI KUMAR Date: 2018.10.06 COURT MASTER 11:11:20 IST Reason: