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M/S Venugopal Engineering Pvt Ltd vs Commissioner Of Customs (Import) ... on 1 May, 2015

Bench: Chief Justice, S.A. Bobde, Arun Mishra

                ITEM NO.64                      COURT NO.1                  SECTION III

                                    S U P R E M E C O U R T O F       I N D I A
                                            RECORD OF PROCEEDINGS

                Civil Appeal       No(s).   1437/2015

                M/S VENUGOPAL ENGINEERING PVT LTD                            Appellant(s)

                                                        VERSUS

                COMMISSIONER OF CUSTOMS (IMPORT) MUMBAI                     Respondent(s)

                (With appln. (s) for permission to file additional documents
                and stay and office report)

                Date : 01/05/2015 This appeal was called on for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE S.A. BOBDE
                              HON'BLE MR. JUSTICE ARUN MISHRA

                For Appellant(s)         Mr.   Kamal R. Bhulchandani, Adv.
                                         Mr.   Daniel George, ADv.
                                         Mr.   Siddharth Dutta, Adv.
                                         Mr.   Kumar Dushyant Singh, Adv.
                                         Mr.   Tenzing, Adv.
                                         Mr.   R. Nedumaran,Adv.

                For Respondent(s)        Mr.   Maninder Singh, ASG
                                         Mr.   Surender Kumar Gupta, Adv.
                                         Mr.   T.M. Singh, Adv.
                                         Ms.   Disha Singh, Adv.


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

There shall be stay of operation of the impugned judgment and final order No. A/1235/14/C&TB/C-I passed by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench at Mumbai in Appeal No. 154 of 2010.

Six weeks' time is granted for filing counter Digitally signed by affidavit.

Charanjeet Kaur Date: 2015.05.01 17:27:27 IST Reason:

[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar