Supreme Court - Daily Orders
Commissioner Of Customs And Central ... vs M/S Aveco Viscomm Pvt. Ltd. on 12 May, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.103 COURT NO.14 SECTION IV-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). 4311-4328/2009
COMMISSIONER OF CUSTOMS AND CENTRAL
EXCISE, SERVICE TAX, HYDERABAD II Appellant(s)
VERSUS
M/S AVECO VISCOMM PVT. LTD. & ORS. Respondent(s)
Date : 12-05-2022 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Appellant(s) Mr. N. Venktaraman, ASG
Mr. Arijit Prasad, Sr. Adv.
Ms. Alka Agarwal, Adv.
Mr. Sughosh Subramaniyam, Adv.
Mr. Chandrashekara Bharathi, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR
Mr. Aditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Sataboli Das, Adv.
Mr. M. P. Devanath, AOR
Mr. Ashish Kumar Tiwari , AOR
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel for the parties state that the issue raised in this matter has been referred to the larger Bench and is pending consideration in “Larsen & Toubro Ltd. Vs. Union of India and Ors.”.
Subject to orders of the Hon’ble Chief Justice of India, the present appeals may be tagged with one aforesaid matter and other cases.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.05.13 16:52:46 IST Reason: (BABITA PANDEY) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR