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Ircon International Limited vs Commissioner Of Central Excise And ... on 13 December, 2019

Bench: Navin Sinha, Krishna Murari

     ITEM NO.1                         COURT NO.15                  SECTION XVI

                              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). 40985/2017

     (Arising out of impugned final judgment and order dated 13-04-2017
     in FO No. 75635/2017 passed by the Customs Excise and Service Tax
     Apellate Tribunal, Kolkata in Appeal No. ST/75981 of 2015)

     IRCON INTERNATIONAL LIMITED                                     Petitioner(s)
                                     VERSUS
     COMMISSIONER OF CENTRAL EXCISE AND
     SERVICE TAX PATNA                                               Respondent(s)

     (IA No.9833/2018-CONDONATION OF DELAY IN FILING and IA
     No.9836/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
     IA No.9835/2018-EX-PARTE STAY and IA No.9834/2018-CONDONATION OF
     DELAY IN REFILING.
      IA No. 9833/2018 - CONDONATION OF DELAY IN FILING
      IA No. 9834/2018 - CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS
      IA No. 9835/2018 - EX-PARTE STAY
      IA No. 9836/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 13-12-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE NAVIN SINHA
                         HON'BLE MR. JUSTICE KRISHNA MURARI

     For Petitioner(s)             Mr. P.K. Sahu, Adv.
                                   Mr. Siddharth Dubey, Adv.
                                   Mr. B.B. Pradhan, Adv.
                                   Mr. Kedar Nath Tripathy, AOR
     For Respondent(s)             Mr. B. Radhakrishnan, Sr. Adv.
                                   Ms. Binu Tamta, Adv.
                                   Ms. B. Sunita Rao, Adv.
                                   Mrs. Neelam Chand, Adv.
                                   Mrs. S.R. Singh, Adv.
                                   Mr. B. Krishna Prasad, AOR

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

Delay condoned.

Admitted for hearing.

(NEETA SAPRA) (DIPTI KHURANA) SR. PERSONAL ASSISTANT COURT MASTER (NSH)