Supreme Court - Daily Orders
Hyderabad Industries Limited (Now ... vs Commissioner Of Customs Central Excise ... on 6 May, 2022
Bench: A.M. Khanwilkar, Abhay S. Oka
1
ITEM NO.27 COURT NO.3 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). 3451/2019
HYDERABAD INDUSTRIES LIMITED
(NOW KNOWN AS HIL LIMITED) Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS CENTRAL
EXCISE AND SERVICE TAX HYDERABAD III Respondent(s)
IA No. 58909/2019 - AMENDMENT IN CAUSE TITLE
IA No. 58907/2019 - EX-PARTE STAY
IA No. 58908/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
C.A. No. 4402/2019 (XVII-A)
IA No. 69959/2019 - AMENDMENT IN CAUSE TITLE
IA No. 69957/2019 - EX-PARTE STAY
IA No. 69958/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE ABHAY S. OKA
For Appellant(s) Mr. S.K. Bagaria, Sr. Adv
Ms. Vanita Bhargava, Adv
Mr. Ajay Bhargava, Adv
Ms. Shweta Kabra, Adv
Ms. Prerna Singh, Adv
M/S. Khaitan & Co., AOR
For Respondent(s) Mr. N. Venkataraman, ASG
Mr. Mukesh Kumar Maroria, AOR
Mr. Anirudh Bhat, Adv.
Mr. Shubranshu Padhi, Adv.
Mr. Tejas Patel, Adv.
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.05.07
14:44:14 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
A request for adjournment is made on the 2 ground that Mr. N. Venkatraman, learned Additional Solicitor General appearing for the respondent, is in personal difficulty.
List these matters on 13.07.2022. The parties are at liberty to exchange pleadings, in the meantime.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER