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M/S A.M.P. Pan Products Pvt. Ltd. (Unit ... vs Commissioner Of Central Excise Customs ... on 4 September, 2023

Bench: Hrishikesh Roy, Sanjay Karol

     ITEM NO.55                             COURT NO.6                  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(s).16555/2022

     (Arising out of impugned final judgment and order dated 12-12-2018 in
     AN No. 70022/2016 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 : 04-09-2023 This petition was called on for hearing today.

     CORAM :                       HON'BLE MR. JUSTICE HRISHIKESH ROY
                                   HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                Mr. Rohit Amit Sthalekar, AOR
                                      Mr. Anupam Mishra, Adv.


     For Respondent(s)                Mr. N. Venkatraman, A.S.G.
                                      Mr. Arijit Prasad, Sr. Adv.
                                      Mr. Mukesh Kumar Maroria, AOR
                                      Mr. Rupesh Kumar, Adv.
                                      Mr. Mukul Singh, Adv.
                                      Mr. Akshit Pradhan, Adv.
                                      Mr. T.S. Sabarish, Adv.
                                      Mr. Vijay Nand Tripathi, Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Mr. Arijit Prasad, the learned senior counsel appearing for the Revenue submits that the issue of classification of zarda scented tobacco was heard by a Coordinate Bench and judgment is awaited. The senior counsel accordingly prays for adjourning the matter to await the expected judgment of the Court.

As prayed, List the matter after eight weeks.

            [DEEPAK JOSHI]                                         [KAMLESH RAWAT]
             COURT MASTER                                       ASSISTANT REGISTRAR