Bombay High Court
Unitech Power Transmission Ltd. ... vs The Commissioner Of Central Excise, ... on 27 September, 2021
Bench: A.S. Chandurkar, G. A. Sanap
9-CEL-04-19 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CENTRAL EXCISE APPEAL (CEL) NO.04 OF 2019
Unitech Power Transmission Ltd. (formerly known as Hyundai Unitech Electrical Transmission
Ltd) MIDC Industrial Area, Butibori, Nagpur
-vs-
The Commissioner of Central Excise, Telangkhedi Road, Civil Lines, Nagpur
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Rajesh Oswal, Advocate for appellant.
Shri S. N. Bhattad, Advocate with Shri Kunal Malamwar, Advocate for
respondent.
CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.
DATE : September 27, 2021 It is submitted by the learned counsel for the appellant that the question framed in paragraph 15 (i) of the decision in Commissioner of CGST & C. Exh. Navi Mumbai vs. Hindustan Petroleum Corporation Ltd. 2019 (369) E.L.T. 579 (Bom.) that has been referred to a Larger Bench would have bearing on the present appeal. It is informed that the said reference is still not answered.
In view of aforesaid the present proceedings are adjourned sine die with liberty to the parties to apply if the reference is answered by the Larger bench.
JUDGE JUDGE
Asmita
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