Supreme Court - Daily Orders
M/S Indian Oil Corporation Ltd. vs Commissioner Of Central Excise, Patna on 7 May, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
ITEM NO.12 COURT NO.2 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 Diary No.3994/2019
(Arising out of impugned final judgment and order dated 03-10-2018
in EA No. 100/2007 passed by the Customs, Excise And Service Tax
Appellate Tribunal, East Zonal Bench, Kolkata)
M/S INDIAN OIL CORPORATION LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, PATNA Respondent(s)
(IA No.35662/2019-CONDONATION OF DELAY IN FILING and IA
No.35663/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.35665/2019-EX-PARTE STAY )
Date : 07-05-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Abhinav Agrawal, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Aman Lekhi, ASG
Ms. B.K. Satija, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter after the ensuing summer vacation, 2019.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.05.07 16:35:38 IST Reason: