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The Commissioner Of Central Goods And ... vs M/S Tej Ram Dharam Paul on 8 May, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

     ITEM NO.14                              COURT NO.14                 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). 8170/2023

     (Arising out of impugned final judgment and order dated 08-08-2022
     in EA No. 60336/2021 passed by the Customs, Excise And Service Tax
     Appellate Tribunal)

     THE COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX                   Petitioner(s)

                                                    VERSUS

     M/S TEJ RAM DHARAM PAUL                                             Respondent(s)

     (IA No.79692/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.79691/2023-EX-PARTE STAY and IA No.79689/2023-
     CONDONATION OF DELAY IN FILING APPEAL and IA No.79690/2023-
     CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )

     Date : 08-05-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE DIPANKAR DATTA


     For Petitioner(s)                 Mr. N. Venkatraman, A.S.G.
                                       Mr. Mukesh Kumar Maroria, AOR
                                       Mr. S.k. Singhaniya, Adv.
                                       Mr. H. R. Rao, Adv.
                                       Mrs. Aakansha Kual, Adv.
                                       Mr. Shetty Uday Kumar Sagar, Adv.

     For Respondent(s)


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

Delay condoned.

Appeal admitted.

Issue notice on appeal, returnable in four weeks.

The appeal shall be listed along with C.A. No. 5146 of 2015.

(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)