Supreme Court - Daily Orders
Commissioner Of Central Excise Raipur vs M/S Anopchand Trilokchand Jewellers ... on 4 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.25 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 22555/2017
(Arising out of impugned final judgment and order dated 01-02-2017
in FO No. 50555-50556/2017 passed by the Custom Excise Service Tax
Appellate Tribunal, New Delhi)
COMMISSIONER OF CENTRAL EXCISE RAIPUR Petitioner(s)
VERSUS
M/S ANOPCHAND TRILOKCHAND JEWELLERS PVT. LTD. Respondent(s)
(With appln9s) for c/delay in filing appeal, stay)
Date : 04-09-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Binu Tamta, Adv.
Mr. Devashish Bharukha, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admit.
Tag with C.A. No. 5338/2016.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.09.04 16:41:09 IST Reason: