Supreme Court - Daily Orders
Elegant Chemical Enterprises Pvt. Ltd. vs Commissioner Of Customs Central Excise ... on 3 May, 2019
Bench: Chief Justice, Deepak Gupta
ITEM NO.22 COURT NO.1 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). 11146/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in AN No. 741/2009 passed by the Customs,excise And Service Tax
Appellate Tribunal Regional Bench At Hyderabad)
ELEGANT CHEMICAL ENTERPRISES PVT. LTD. Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS CENTRAL EXCISE
& SERVICE TAX HYDERABAD-III Respondent(s)
(FOR ADMISSION and I.R. and IA No.64957/2019-CONDONATION OF DELAY
IN FILING APPEAL)
Date : 03-05-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Charanya Lakshmikumaran, Adv.
Mr. Aaditya Bhattacharya, Adv.
Mr. Manish Rastogi, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal No. 15688 of 2017.
Signature Not Verified(SUSHIL KUMAR RAKHEJA) Digitally signed by DEEPAK SINGH Date: 2019.05.03 (ANAND PRAKASH) AR CUM PS 17:19:51 IST Reason: BRANCH OFFICER