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J. Thomas And Company Pvt. Ltd. vs The Commissioner Central Excise on 2 August, 2019

Bench: S. Abdul Nazeer, R. Subhash Reddy

     ITEM NO.1                             COURT NO.14                   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          No(s).      11006-11009/2018

     J. THOMAS AND COMPANY PVT. LTD.                                        Appellant(s)

                                                    VERSUS

     THE COMMISSIONER CENTRAL EXCISE & ANR.                                 Respondent(s)

         IA No. 135988/2018 - EX-PARTE STAY)

     WITH
     C.A. No. 11366-11367/2018 (XVII)
     (FOR ADMISSION and I.R. and IA No.146834/2018-EX-PARTE STAY
     IA No. 146834/2018 - EX-PARTE STAY)

      Diary No(s). 34453/2018 (XVII)
     (FOR ADMISSION and I.R. and IA No.164514/2018-CONDONATION OF DELAY
     IN FILING and IA No.164516/2018-EX-PARTE STAY and IA
     No.164515/2018-CONDONATION OF DELAY IN REFILING)

     Date : 02-08-2019 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Appellant(s)                Mr.   M. P. Vinod, AOR
                                     Mr.   Ajay K. Jain, Adv.
                                     Mr.   Atul Shankar Vinod, Adv.
                                     Mr.   Kannan Gopal Vinod, Adv.
                                     Mr.   Baldev Singh, Adv.

     For Respondent(s)               Mr. K. Radhakrishnan, Sr. Adv.
                                     Mrs. B. Sunita Rao, Adv.
                                     Mrs. Neelam Sharma, Adv.
                                     Mr. Adit Khurana, Adv.
                                     Mr. B. Krishna Prasad, AOR

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

In view of the letter circulated on behalf of the petitioner(s) to adjourn the matters to enable the petitioner(s) to Signature Not Verified file Rejoinder Affidavit, matters are adjourned.

As prayed, List 13:00:17 IST Reason:

after three weeks.

(NEELAM GULATI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER