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Principal Commissioner Of Customs ... vs Jammal N Akhtar on 12 February, 2021

Bench: D.Y. Chandrachud, M.R. Shah

                                                              1

     ITEM NO.9                      Court 6 (Video Conferencing)                        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).28364/2020

     (Arising out of impugned final judgment and order dated 27-11-2019
     in AN No. c/70651/2017 passed by the Customs, Excise and Service
     Tax Appellate Tribunal)

     PRINCIPAL COMMISSIONER OF CUSTOMS NOIDA                                         Appellant(s)

                                                            VERSUS

     JAMMAL N AKHTAR                                                                 Respondent(s)

     (WITH IA No.3445/2021-CONDONATION OF DELAY IN FILING and IA
     No.3451/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
     IA No.3446/2021-EX-PARTE STAY)

     Date : 12-02-2021 This appeal was called on for hearing today.

     CORAM :
                              HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                              HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                      Mr.   N. Venkataraman, ASG
                                            Mr.   Merusagar Samantray, Adv.
                                            Mr.   Ashok Panigrahi, Adv.
                                            Mr.   Nabab Singh, Adv.
                                            Mr.   S. Vinay Ratnakar, Adv.
                                            Mr.   B.V. Balaramdas, Adv.
                                            Mr.   B. Krishna Prasad, AOR

     For Respondent(s)

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

1 Mr N Venkataraman, learned Additional Solicitor General, states that out of a batch of five cases, three cases were listed today before the Bench presided over by Hon’ble Mr Justice A M Khanwilkar, where notice has been issued both on Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.02.13 the application for condonation of delay and on the appeals.

2 Hence, in view of the statement of the learned Additional Solicitor General, issue notice on the application for condonation of delay and on the appeal.

3 Tag with Civil Appeal Diary No 27921 of 2020.

       (SANJAY KUMAR-I)                             (SAROJ KUMARI GAUR)
          AR-CUM-PS                                      COURT MASTER