Supreme Court - Daily Orders
Commissioner Of Central Excise vs Skf India Limited on 11 November, 2022
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.11 COURT NO.1 SECTION XVII-A
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).25793/2022
(Arising out of impugned final judgment and order dated 23-03-2022
in EA No. 11311/2016 23-03-2022 in EA No. 11312/2016 23-03-2022 in
EA No. 11334/2016 23-03-2022 in EA No. 10458/2020 23-03-2022 in EA
No. 10459/2020 23-03-2022 in EA No. 10518/2020 23-03-2022 in EA No.
10519/2020 23-03-2022 in EA No. 10520/2020 23-03-2022 in EA No.
10521/2020 passed by the Custom Excise Service Tax Appellate
Tribunal, West Zonal Bench at Ahmedabad)
COMMISSIONER OF CENTRAL EXCISE Petitioner(s)
VERSUS
SKF INDIA LIMITED Respondent(s)
(WITH IA No.157009/2022-CONDONATION OF DELAY IN FILING and IA
No.157011/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.157010/2022-EX-PARTE STAY and IA No.157008/2022-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS)
Date : 11-11-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Mukesh Kumar Maroria, AOR
Mr. Akshay Amritanshu, Adv.
Mr. Veer Vikrant Singh, Adv.
Mr. Akshay Nain, Adv.
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
Signature Not Verified 2 Digitally signed byTag with Civil Appeal 1094-1096 of 2021. Sanjay Kumar Date: 2022.11.11 17:33:20 IST Reason:
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR