Supreme Court - Daily Orders
Commissioner Of Customs Visakhapatnam vs Mahalaxmi And Co. on 23 September, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.2 COURT NO.8 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). 47931/2018
(Arising out of impugned final judgment and order dated 12-07-2018
in APP No. 2150/2010 passed by the Customs,excise And Service Tax
Appellate Tribunal Regional Bench At Hyderabad)
COMMISSIONER OF CUSTOMS VISAKHAPATNAM Petitioner(s)
VERSUS
MAHALAXMI AND CO. Respondent(s)
(FOR ADMISSION and IA No.32230/2019-STAY APPLICATION and IA
No.32224/2019-CONDONATION OF DELAY IN FILING APPEAL and IA
No.32225/2019-CONDONATION OF DELAY IN REFILING )
Date : 23-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Zoheb Hossain, Adv.
Mr. Shirin Khajuria, Adv.
Mr. Vikas Bansal, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Aaditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Ishita Mathur, Adv.
Ms. Monica Kasturi, Adv.
Mr. Punit Dutt Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Learned counsel for the appellant has invited our attention to Digitally signed by DEEPAK SINGH Date: 2019.09.24 the judgment dated 18.09.2019 in Civil Appeal Nos. 293-294 of 2009. 17:46:52 IST Reason:
Learned counsel for the respondent prays for time to distinguish this decision.2
Issue notice on the application for condonation of delay as well as on the Civil Appeal, returnable within four weeks. Mr. Punit Dutt Tyagi, Advocate waives notice for the sole respondent.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)