Supreme Court - Daily Orders
Cce And Cgst, Ahmedabad North vs M/S Skf Technologies (India) Pvt. Ltd on 13 August, 2025
ITEM NO.8 COURT NO.5 SECTION XVII-A
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).1094-1096/2021
CCE AND CGST, AHMEDABAD NORTH APPELLANT(S)
VERSUS
M/S SKF TECHNOLOGIES (INDIA) PVT. LTD. RESPONDENT(S)
(IA NO.48259/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA NO.48258/2021-STAY APPLICATION NOT TAKEN UP FROM
27.04.2022)
WITH
(DIARY NO(S). 25793/2022 (XVII-A)
IA NO. 157009/2022 - CONDONATION OF DELAY IN FILING
IA NO. 157008/2022 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA NO. 157010/2022 - EX-PARTE STAY
IA NO. 157011/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 13-08-2025 These appeals were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s) : Mr. Mukesh Kumar Maroria, AOR
Mr. N.venkatraman, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Akshay Amritanshu, Adv.
Mr. Veer Vikrant Singh, Adv.
Mr. Akshay Nain, Adv.
Ms. Suhasini Sen, Adv.
Mr. Merusagar Samantaray, Adv.
For Respondent(s) : Mr. V Sridharan, Sr. Adv.
Ms. Charanya Lakshmikumaran, AOR
Signature Not Verified
Mr. Ayush Agarwal, Adv.
Digitally signed by
BORRA LM VALLI
Date: 2025.08.18
Ms. Neha Choudhary, Adv.
16:30:47 IST
Reason: Ms. Umang Motiyani, Adv.
Ms. Nitum Jain, Adv.
1
UPON hearing the counsel the Court made the following
O R D E R
List on 10.10.2025.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2