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Comissioner Of Central Excise Delhi Iii vs M/S Maruti Suzuki India Pvt. Ltd on 17 July, 2017

Bench: Ranjan Gogoi, Navin Sinha

     ITEM NO.36                           COURT NO.4                 SECTION IV

                               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......... of 2017
                                      Diary No(s). 17024/2017

     (Arising out of impugned final judgment and order dated 04-10-2016
     in AN No. 53/2010 passed by the Customs, Excise And Service Tax
     Appellate Tribunal, Chandigarh)

     COMISSIONER OF CENTRAL EXCISE DELHI               III            Petitioner(s)

                                                 VERSUS

     M/S MARUTI SUZUKI INDIA PVT. LTD                                 Respondent(s)

     ( IA No.50382/2017-CONDONATION OF DELAY IN FILING APPEAL
     IA No.50383/2017-STAY APPLICATION)

     Date : 17-07-2017 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)             Ms. Nisha Bagchi, Adv.
                                   Mr. P.K. Mullick, Adv.
                                   For Mr. B. Krishna Prasad, AOR

     For Respondent(s)             Mr.   L. Badri Narayan, Adv.
                                   Mr.   Aditya Bhattacharya, Adv.
                                   Mr.   Victor Das, Adv.
                                   Ms.   Apeksha Mehta, Adv.
                                   Mr.   Punit Dutt Tyagi, AOR

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

Heard the learned counsel for the appellant and perused the relevant material.

Delay condoned.

Issue notice.

Tag with Civil Appeal Nos. 264-265/2010.

(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER