Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs Sandor Medicaids Pvt. Ltd. on 3 May, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
(DIARY NO. 11589 OF 2019)
COMMISSIONER OF CUSTOMS, CENTRAL EXCISE
AND SERVICE TAX Appellant(s)
VERSUS
SANDOR MEDICAIDS PVT. LTD. Respondent(s)
O R D E R
Delay condoned.
In view of the low tax amount involved, the Civil Appeal is dismissed, leaving all the questions of law open.
Pending applications, if any, stand disposed of.
…...................J (A.M. KHANWILKAR) …...................J (AJAY RASTOGI) New Delhi May 03, 2019 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.05.07 16:50:50 IST Reason: ITEM NO.10 COURT NO.9 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). 11589/2019 (Arising out of impugned final judgment and order dated 04-10-2018 in APP No. 574/2009 04-10-2018 in APP No. 673/2012 04-10-2018 in APP No. 3032/2012 passed by the Customs,excise And Service Tax Appellate Tribunal Regional Bench At Hyderabad) COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAXPetitioner(s) VERSUS SANDOR MEDICAIDS PVT. LTD. Respondent(s) (FOR ADMISSION and IA No.68149/2019-EX-PARTE STAY and IA No.68148/2019-CONDONATION OF DELAY IN FILING APPEAL ) Date : 03-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr. K. M. Natraj, Adv.
Mr. Debashis Rout, Adv. Mr. Rupesh Kumar, Adv.
Mr. T.M. Singh, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Manish Jain, Adv.
Mr. Rukban Tyagi, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
In view of low tax amount involved, the Civil Appeal is dismissed, leaving the all questions of law open.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)