Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Mehrotra Buildcon Pvt. Ltd. on 4 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.23 COURT NO.3 SECTION XIV
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). OF 2017
Diary No(s). 18786/2017
(Arising out of impugned final judgment and order dated 24-01-2017
in FO No. 50746/2016 and in FO No. 50747/2016 passed by the Custom
Excise Service Tax Appellate Tribunal)
COMMISSIONER OF CUSTOMS
CENTRAL EXCISE AND SERVICE TAX, BHOPAL Appellant(s)
VERSUS
M/S MEHROTRA BUILDCON PVT. LTD. Respondent(s)
( IA No.62188/2017-STAY APPLICATION and IA
No.62185/2017-CONDONATION OF DELAY IN FILING APPEAL)
Date : 04-08-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. Rajiv Nanda, Adv.
Mr. Shekhar Vyas, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
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.
Delay condoned.
Appeals are admitted.
Tag with Civil Appeal No.5444 of 2017.
(NEETU KHAJURIA) (ASHA SONI) Signature Not Verified COURT MASTER BRANCH OFFICER Digitally signed by NEETU KHAJURIA Date: 2017.08.05 11:52:58 IST Reason: