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Commissioner Of Customs Central Excise ... vs Fiitjee Hyderabad Classes on 3 January, 2019

Bench: Chief Justice, Sanjay Kishan Kaul

     ITEM NO.17                           COURT NO.1                 SECTION XVII

                              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.43517/2018

     (Arising out of impugned final judgment and order dated 30-05-2018
     in APP No. 906/2009 passed by the Customs,excise And Service Tax
     Appellate Tribunal Regional Bench at Hyderabad)

     COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND                          Petitioner(s)
     SERVICE TAX HYDERABAD II

                                                 VERSUS

     FIITJEE HYDERABAD CLASSES                                           Respondent(s)

     (With appln.(s) for stay and c/delay in filing appeal)


     Date : 03-01-2019 This petition was called on for hearing today.


     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL


     For Petitioner(s)            Mr.   K. Radhakrishnan, Sr. Adv.
                                  Mr.   Tara Chandra Sharma, Adv.
                                  Ms.   Neha Malik, Adv.
                                  Mr.   B. Krishna Prasad, AOR

     For Respondent(s)


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

Delay condoned.

Leave granted.

Tag with Civil Appeal Nos.8963-8965 of 2017.

15:49:11 IST (Chetan Kumar) (Anand Prakash) Reason: A.R.-cum-P.S. Court Master