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Commissioner Of Central Excise And S.T. ... vs Pepsico India Holding Pvt. Ltd. on 18 April, 2016

Bench: Madan B. Lokur, N.V. Ramana

     ITEM NO.26                                COURT NO.8                 SECTION III

                                 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).                   7541/2016

     COMMISSIONER OF CENTRAL EXCISE AS S.T., CHANDIGARH-IIAppellant(s)

                                                      VERSUS

     M/S. PEPSICO INDIA HOLDING PVT. LTD. ETC. ETC.     Respondent(s)
     (With appln. (s) for condonation of delay in filing appeal.)


     Date : 18/04/2016 This appeal was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE MADAN B. LOKUR
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Appellant(s)                   Mr.   Ranjit Kumar,SG
                                        Ms.   Nisha Bagchi,Adv.
                                        Mr.   Ritesh Kumar,Adv.
                                        Mr.   B. Krishna Prasad,Adv.

     For Respondent(s)                  Mr.   V. Lakshmikumaran,Adv.
                                        Mr.   Anandh K.Adv.
                                        Mr.   L. Charnaya,Adv.
                                        Mr.   Aditya Bhattacharya,Adv.
                                        Mr.   Hemant Bajaj,Adv.
                                        Mr.   M. P. Devanath,Adv.


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

Delay condoned.

Issue notice.

Mr. M.P. Devanath, Advocate, accepts notice on behalf of the respondents.

Counsel for the respondent is permitted to file reply affidavit.

Court Master Court Master Reason: