Supreme Court - Daily Orders
Jammu Pigments Pvt. Ltd. vs Commissioner Of Central Excise And ... on 19 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.6 COURT NO.3 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). 32522/2018
(Arising out of impugned final judgment and order dated 07-03-2018
in APP No. 52821/2014 07-03-2018 in APP No. 52822/2014 07-03-2018
in APP No. 52823/2014 07-03-2018 in APP No. 52824/2014 07-03-2018
in APP No. 52825/2014 07-03-2018 in APP No. 52826/2014 07-03-2018
in APP No. 52827/2014 07-03-2018 in APP No. 52828/2014 07-03-2018
in APP No. 52829/2014 07-03-2018 in APP No. 52830/2014 07-03-2018
in APP No. 52831/2014 07-03-2018 in APP No. 52832/2014 passed by
the Customs, Excise And Service Tax Appellate Tribunal)
JAMMU PIGMENTS PVT. LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND SERVICE
TAX CHANDIGARH II & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.160319/2018-EX-PARTE STAY and IA
No.160315/2018-CONDONATION OF DELAY IN FILING APPEAL and IA
No.160317/2018-CONDONATION OF DELAY IN REFILING )
Date : 19-11-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Madhav Rao, Adv.
Mr. Rajat Mittal, AOR
Ms. Samyuktha Srinivasan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Appeals admitted. Issue notice on application for stay also. Tag with Civil Appeal D.No. 32521/2018.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.11.20 (SUSHIL KUMAR RAKHEJA) 17:12:32 IST Reason: (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER