Supreme Court - Daily Orders
M/S. Shakti Tubes Ltd. vs Commissioner Of Customs Central Excise ... on 6 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.17 COURT NO.2 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s).........../2017
Diary No(s). 31013/2017
(Arising out of impugned final judgment and order dated 04-07-2017
in AN No. 146/2010 passed by the Customs Excise And Service Tax
Apellate Tribunal, Kolkata)
M/S. SHAKTI TUBES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS CENTRAL
EXCISE AND SERVICE TAX PATNA Respondent(s)
(IA No.110475/2017-EX-PARTE AD-INTERIM RELIEF and IA
No.110470/2017-CONDONATION OF DELAY IN FILING APPEAL)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Devashish Bharuka, AOR
Mr. Krishan Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admit.
There shall be stay of operation of the impugned order.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.11.06 17:18:44 IST Reason: