Bombay High Court
Cipla Ltd vs The Commissioner Of Central Excise, Goa on 26 October, 2018
Author: M. S. Sonak
Bench: M. S. Sanklecha, M. S. Sonak
Shridhar Sutar 1 1-NMA-2084.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 2084 OF 2017
IN
CENTRAL EXCISE APPEAL (L) NO. 147 OF 2017
WITH
CENTRAL EXCISE APPEAL (L) NO. 147 OF 2017
Cipla Limited ... Applicants
In the matter of
Cipla Limited ... Appellants
Versus
The Commissioner of Central Excise, Goa ... Respondent
.....
Mr. Jas Sanghavi i/b PDS Legal for the Applicants/Orig.Appellants
Mr. Pradeep S. Jetly a/w Mr. J. B. Mishra for the Respondent.
.....
CORAM : M. S. SANKLECHA &
M. S. SONAK, JJ.
DATE : 26th OCTOBER, 2018. P. C.:
1. This Motion has been taken out for condonation of delay in filing an appeal under Section 35-G of the Central Excise Act, 1944, challenging the order dated 31 st March, 2017 passed by the Customs, Excise & Service Tax Appellate Tribunal ( for short 'the Tribunal').
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2. It is agreed position between the parties that though the order of the Tribunal was passed in Mumbai, the dispute originated in the districts allotted to the Goa Bench of this Court. Therefore, in view of the decision of this Court in Central Excise Appeal No.105 of 2017(Indorama Synthetics (I) Ltd. Vs. The Commissioner of Central Excise and Customs) and other matters decided on dated 19th October, 2018 this appeal would have to be heard by the Goa Bench of this Court.
3. Therefore, the Registry of this Court is directed to transfer the papers and proceedings of this Appeal including the present Motion to the Goa Bench of this Court.
( M. S. SONAK, J. ) ( M. S. SANKLECHA, J. )
Digitally signed by
Shridhar Shridhar Marutirao
Marutirao Sutar
Date: 2018.10.29
Sutar 17:12:58 +0530
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