Supreme Court - Daily Orders
Commisioner Of Central Excise Mumbai -I ... vs M/S. Welspun Corporation Ltd. (Plate ... on 25 January, 2018
Bench: Ranjan Gogoi, R. Banumathi
1
ITEM NO.6 COURT NO.3 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S)……………………/2018
DIARY NO(S). 40889/2017
COMMISIONER OF CENTRAL EXCISE MUMBAI -I
[NOW PRESENTLY COMMISSIONER OF GOODS
AND SERVICE TAX, MUMBAI APPELLANT(S)
VERSUS
M/S. WELSPUN CORPORATION LTD.
(PLATE AND COIL MILLS DIVISION) RESPONDENT(S)
(IA NO.1363/2018-EX-PARTE STAY AND IA NO.1359/2018-CONDONATION OF
DELAY IN FILING APPEAL)
WITH
CIVIL APPEAL NO(S)……………………DIARY NO(S). 40938/2017 (III)
(FOR ADMISSION AND I.R. AND IA NO.141016/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA NO.141015/2017-STAY APPLICATION
AND IA NO.141014/2017-CONDONATION OF DELAY IN FILING APPEAL)
Date : 25-01-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. A.N.S. Nadkarni, ASG
Ms. Nisha Bagchi, Adv.
Mr. A.K. Srivastava, Adv.
Mr. T.C. Sharma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Arvind Datar, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Vishal Agarwal, Adv.
Ms. Manya Bhardwaj, Adv.
Mr. Abhinav Agrawal, Adv.
Ms. Aastha Mehta, Adv.
Mr. E.C. Agrawala, AOR
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.01.25
15:49:52 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the appellant and perused the relevant material.
Exemption from filing certified copy of the impugned order is granted.
Delay condoned.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER