Supreme Court - Daily Orders
Gujarat State Fertilizers And ... vs The Commissioner Of Central Excise ... on 13 January, 2020
Author: A.S. Bopanna
Bench: A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 2644 OF 2019
IN
CIVIL APPEAL NO.3796 OF 2016
GUJARAT STATE FERTILIZERS AND CHEMICALS LTD. .. Appellant(s)
(FIBER UNIT)
Versus
THE COMMISSIONER OF CENTRAL EXCISE CUSTOMS .. Respondent(s)
AND SERVICE TAX SURAT II
O R D E R
Delay in filing application for restoration is condoned.
Application for restoration is allowed.
Accordingly, the civil appeal is restored to its file.
The same be listed before the Court in due course.
M.A. is allowed.
.............................J. ( A.S. BOPANNA ) New Delhi, Dated: January 13, 2020 Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2020.01.15 16:56:58 IST Reason: ITEM NO.30 COURT NO.17 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No(s). 2644/2019 in C.A. NO.3796/2016 GUJARAT STATE FERTILIZERS AND CHEMICALS LTD. (FIBER UNIT) Petitioner(s) VERSUS THE COMMISSIONER OF CENTRAL EXCISE CUSTOMS AND SERVICE TAX SURAT II Respondent(s) ( IA No. 189078/2019 - CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION IA No. 140171/2019 - RESTORATION) Date : 13-01-2020 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA [IN CHAMBER] For Petitioner(s) Mr. Harish Pandey, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in filing application for restoration is condoned. Application for restoration is allowed. Accordingly, the civil appeal is restored to its file. The same be listed before the Court in due course.
M.A. is allowed.
(GEETA AHUJA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (The Signed Order is placed on the file)