Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs M/S Aakriti Construction on 6 March, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2020
(Diary No.4096/2020)
COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX, JAIPUR-I APPELLANT(s)
VERSUS
M/S AAKRITI CONSTRUCTION RESPONDENT(S)
O R D E R
The appeal is dismissed on the ground of delay whilst keeping the questions of law open.
..................,J.
(A.M. KHANWILKAR) ..................,J.
(DINESH MAHESHWARI)
NEW DELHI
MARCH 06, 2020
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2020.03.16
16:02:01 IST
Reason:
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ITEM NO.13 COURT NO.7 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). 4096/2020 COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, JAIPUR-I APPELLANT(s) VERSUS M/S AAKRITI CONSTRUCTION RESPONDENT(S) ( IA No.35597/2020-CONDONATION OF DELAY IN FILING and IA No.35600/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.35598/2020-EX-PARTE STAY ) Date : 06-03-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. K.M. Natraj, ASG Ms. Sunita Rani Singh, Adv. Mr. A.K. Kaul, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed on the ground of delay whilst keeping the questions of law open.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)