Supreme Court - Daily Orders
Commissioner Of Central Goods And ... vs Kaipan Pan Masala Pvt. Ltd. on 14 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.18 COURT NO.6 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). 44912/2019
(Arising out of impugned final judgment and order dated 14-11-2018
in EA No. 50468/2018 14-11-2018 in EA No. 50469/2018 14-11-2018 in
EA No. 50470/2018 14-11-2018 in EA No. 50471/2018 14-11-2018 in EA
No. 50472/2018 14-11-2018 in EA No. 51319/2018 14-11-2018 in EA No.
51978/2018 passed by the Custom Excise Service Tax Appelate
Tribunal)
COMMISSIONER OF CENTRAL GOODS AND
SERVICE TAX EXCISE AND CUSTOMS Petitioner(s)
VERSUS
KAIPAN PAN MASALA PVT. LTD. Respondent(s)
( IA No.21656/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.21655/2020-STAY APPLICATION and IA
No.21653/2020-CONDONATION OF DELAY IN FILING APPEAL and IA
No.21654/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 14-02-2020 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. Nataraj, ASG
Mr. Sharath nambia, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Shreekantha P.S., Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Kishan Datta, AOR
Mr. Pravesh Bahuguna, Adv.
Ms. Pankhuri Shrivasatava, Adv.
Signature Not Verified
Mr. Aditya Kumar, Adv.
Mr. Harish Fulara, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2020.02.15
12:40:20 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Issue notice on the application for condonation of delay as well as on the Civil Appeal. Tag with Civil Appeal Nos. 10159-10161 of 2010 and Civil Appeal No. 5146 of 2015.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)