Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Prasad Media Corporation Pvt. Ltd. on 14 October, 2020
Bench: D.Y. Chandrachud, Indira Banerjee
ITEM NO.6 Court 6 (Video Conferencing) 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.8711/2020
(Arising out of impugned final judgment and order dated 18-03-2019
in AN No. 27199/2013 passed by the Customs,excise And Service Tax
Appellate Tribunal Regional Bench at Hyderabad)
COMMISSIONER OF CUSTOMS CENTRAL EXCISE Petitioner(s)
AND SERVICE TAX HYDERABAD III
VERSUS
M/S PRASAD MEDIA CORPORATION PVT. LTD. Respondent(s)
(With appln.(s) for I.R. and IA No.66029/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.66028/2020-EX-PARTE STAY and
IA No.66027/2020-CONDONATION OF DELAY IN FILING APPEAL)
Date : 14-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. B. Krishna Prasad, AOR
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR
Mr. Aditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Admit.
3 Ms Charanya Lakshmikumaran, learned counsel appearing on behalf of the respondents waive service.
4 Counter affidavit be filed within a period of four weeks from today. Rejoinder affidavit, if any, be filed within a period of four weeks thereafter. Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.10.14 5 List the Civil Appeal after eights weeks.
18:03:17 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR) AR-cum-PS BRANCH OFFICER