Supreme Court - Daily Orders
Commr.Of Customs(Import) Mumbai vs M/S Vodafone Essar Guj Ltd. (Formerly ... on 4 November, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
1
ITEM NO.1 Court 5 (Video Conferencing) 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). 4831/2009
COMMR.OF CUSTOMS(IMPORT) MUMBAI Appellant(s)
VERSUS
M/S VODAFONE ESSAR GUJ LTD. (FORMERLY KNOWNS
AS KASCEL LIMITED) Respondent(s)
([ ONLY I.A.NO.109166/2020 IN C.A.NO.5860/2019 IS TO BE
LISTED )
WITH
C.A. No. 5860/2019 (XVII-A)
(IA No. 109166/2020 - EX-PARTE STAY)
Date : 04-11-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) MR. V. Lakshmikumaran, ADV.
MR. Rachit Jain, Adv.
MR. Anurag Kapoor, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Runjhun Pare, ADV.
Mr. Aditya Bhattacharya, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Charanya Lakshmikumaran, AOR
Mrs. Anil Katiyar, AOR
For Respondent(s) Mr.Vikramjit Banerjee, Ld.ASG
Mr. K. Radhakrishna, Sr. Adv.
Mr.Zoheb Hussain, Adv
Mr.Akshay Amritanshu, Adv
Ms.Shirin Khajuria, Adv
Mr.BK Prasad, AOR
Signature Not Verified
Mr. M. P. Devanath, AOR
Digitally signed by
Charanjeet kaur
Date: 2020.11.04
UPON hearing the counsel the Court made the following
15:59:04 IST
Reason:
O R D E R
IA No. 109166/2020 in C.A. No. 5860/2019 2 Counsel for the applicant/appellant submits that the issue raised in this appeal is squarely covered by the decision of this Court in the case of Commissioner of Central Excise, Pondicherry vs. ACER India Ltd., reported in 2004 (8) SCC 173.
Counsel for the respondent prays for time to examine that position.
List on 17.11.2020.
No coercive steps be taken till the next date of hearing.
(CHARANJEET KAUR) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER