Supreme Court - Daily Orders
Commissioner Of Customs Icd New Delhi vs M/S Vsm Impex Pvt. Ltd. on 24 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.28 COURT NO.7 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). 4178/2020
(Arising out of impugned final judgment and order dated 24-05-2019
in AN No. 60274/2019 24-05-2019 in AN No. 60275/2019 24-05-2019 in
AN No. 60282/2019 24-05-2019 in AN No. 60449/2019 24-05-2019 in AN
No. 60432/2019 passed by the Customs, Excise And Service Tax
Appellate Tribunal)
COMMISSIONER OF CUSTOMS ICD NEW DELHI Petitioner(s)
VERSUS
M/S VSM IMPEX PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.29714/2020-CONDONATION OF DELAY
IN FILING and IA No.29716/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.29715/2020-STAY APPLICATION )
Date : 24-02-2020 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
Ms. Sunita Rani Singh, Adv.
Mr. P.V. Yogeswaran, 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.
Appeal admitted.
Tag with Civil Appeal No. 5713-1714 of 2019.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.02.27 10:59:43 IST Reason:(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)