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Commissioner Of Central Excise, ... vs M/S Ambika Overseas on 26 July, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                      1

     ITEM NO.9                               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). 7949/2019

     (Arising out of impugned final judgment and order dated 31-08-2018
     in AN No. 69/2015 31-08-2018 in AN No. 72/2015 passed by the
     Customs, Excise And Service Tax Appellate Tribunal)

     COMMISSIONER OF CENTRAL EXCISE, LUDHIANA                           Petitioner(s)

                                                     VERSUS

     M/S AMBIKA OVERSEAS                                                Respondent(s)

     (IA No.55543/2019-CONDONATION OF DELAY IN FILING and IA
     No.55545/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.55544/2019-STAY APPLICATION )

     Date : 26-07-2019 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.   K.M. Natraj, ASG
                                       Ms.   B. Sunita Rao, Adv.
                                       Ms.   Shirin Khajuria, Adv.
                                       Mr.   Rajeev Ranjan, Adv.
                                       Mr.   Neelam Chand, Adv.
                                       Mr.   B. Krishna Prasad, AOR

     For Respondent(s)
                                       Mr. Rupesh Kumar, AOR
                                       Ms. Pankhuri Shrivastava, Adv.
                                       Mr. Pravesh Bahuguna, Adv.


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

Issue notice on the application for condonation of delay as Signature Not Verified well as on the Civil Appeal.

Dasti, in addition, is permitted.

Mr. Rupesh Kumar, Advocate waives notice for respondent.

As prayed, two weeks’ time is granted to file rejoinder affidavit.

List the matter after two weeks.

(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)