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M/S Agarwal Coal Corporation Pvt Ltd. vs The Commissioner Of Customs And Service ... on 7 January, 2015

Bench: Chief Justice, A.K. Sikri

  ITEM NO.44+68                             COURT NO.1                 SECTION III

                               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). 36191/2014

  (Arising out of impugned final judgment and order dated 14/08/2014 in
  FO No. 21336/2014 in APP No. 21244/2014 passed by the Customs Excise
  And Service Tax Appellate Tribunal, South Zonal Bench, Bangalore)

  M/S AGARWAL COAL CORP. PVT LTD,
  VISHKHAPATNAM 530020                                                  Petitioner(s)

                                                 VERSUS

  COMMISSIONER OF CUSTOMS                                               Respondent(s)

  (with appln. (s) for condonation of delay in filing appeal and office
  report)
  Civil Appeal D.No.37754 of 2014
  (with appln. (s) for condonation of delay in filing appeal and office
  report)
  C.A. No.7/2015
  (With application for ex-parte stay and office report)

  Date : 07/01/2015 These matters were called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI

  For Petitioner(s)                Mr. Pawanshree Agrawal,Adv.

  For Respondent(s)

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

Delay condoned.

Admit.

Tag with Civil Appeal No.9725 of 2014.

(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar