Supreme Court - Daily Orders
C.C.E And S.T. Jammu And Kashmir vs Sun Pharma Laboratories Ltd. on 11 December, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
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ITEM NO.20 Court 3 (Video Conferencing) 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). 7076/2020
(Arising out of impugned final judgment and order dated 22-03-2018
in ANO No. 53581/2014 22-03-2018 in ANO No. 53582/2014 22-03-2018
in ANO No. 53583/2014 22-03-2018 in ANO No. 53584/2014 22-03-2018
in ANO No. 53579/2014 passed by the Customs, Excise And Service Tax
Appellate Tribunal)
C.C.E AND S.T. JAMMU AND KASHMIR Petitioner(s)
VERSUS
SUN PHARMA LABORATORIES LTD. Respondent(s)
(IA No.42448/2020-CONDONATION OF DELAY IN FILING and IA
No.42449/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.42447/2020-STAY APPLICATION )
WITH
Diary No(s). 12047/2020 (XVII-A)
( IA No.68431/2020-CONDONATION OF DELAY IN FILING and IA
No.68436/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.68433/2020-STAY APPLICATION)
Diary No(s). 6428/2020 (XVII-A)
( IA No.41733/2020-CONDONATION OF DELAY IN FILING and IA
No.41735/2020-EX-PARTE STAY)
Diary No(s). 27486/2021 (XVII-A)
( IA No.149144/2021-CONDONATION OF DELAY IN FILING and IA
No.149143/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.149141/2021-EX-PARTE STAY)
Diary No(s). 27488/2021 (XVII-A)
( IA No.150792/2021-CONDONATION OF DELAY IN FILING and IA
No.150793/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.150791/2021-STAY APPLICATION)
Date : 11-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
Signature Not Verified
For Petitioner(s) Mr. K.M. Nataraj LD ASG
Digitally signed by
NEETU KHAJURIA
Date: 2021.12.11
18:17:39 IST
Reason: Mr. M.K.Maroria AOR
Mr. Apoorv Kurup Adv
Ms. Nisha Bagchi Adv
Mr. O.P.Shulka Adv
Mr. Vinayak Sharma Adv
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Mr. B. Krishna Prasad, AOR
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Vikram S. Nankani, Sr. Adv.
Mr. Naresh Thacker, Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Ms. Akanksha Dikshit, Adv.
Mr. Ajitesh Dayal Singh, Adv.
Mr. Mahfooz A. Nazki, AOR
Mr.Prakash Shah, Adv
Mr.Mihir Mehta, Adv
Mr. Jasdeep Singh Dhillon, Adv.
Mr. Akshay Sharma, Adv.
Mr Rahul Gupta, Adv/AOR
UPON hearing the counsel the Court made the following
O R D E R
It is urged by the appellant(s) that both the issues raised in these appeals are covered by recent decisions of this Court, namely, Union of India & Anr. vs. V.V.F. Limited & Anr., 2020 SCC OnLine SC 378 and Unicorn Industries vs. Union of India & Ors., (2020) 3 SCC 492. Learned counsel for the respondent(s) submits that he would like to distinguish the said decisions in the context of the facts of the present case.
List these appeals for final disposal on 01.02.2022.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)