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Cce And Cst Bangalore Service Tax I vs Carl Zeiss India Pvt Ltd on 23 September, 2019

Bench: Arun Mishra, S. Ravindra Bhat

     ITEM NO.14                                 COURT NO.4               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(s). 30919/2019

     (Arising out of impugned final judgment and order dated 02-08-2018
     in ST No. 143/2008 passed by the Customs Excise And Service Tax
     Apellate Tribunal, South Zonal Bench, Bangalore)

     CCE AND CST BANGALORE SERVICE TAX I                                  Petitioner(s)

                                                       VERSUS

     CARL ZEISS INDIA PVT LTD                                             Respondent(s)

     (IA   No.143210/2019-CONDONATION  OF   DELAY IN  FILING  and   IA
     No.143212/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.143211/2019-STAY APPLICATION )

     Date : 23-09-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ARUN MISHRA
                             HONBLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                   Mr.   Tushar Mehta, Solicitor General
                                         Ms.   Praveena Gautam, Adv.
                                         Mr.   Zoheb Hussain, Adv.
                                         Ms.   Swati Ghildiyal, Adv.
                                         Mr.   B. Krishna Prasad, AOR

     For Respondent(s)                   Mr.   Punit Dutt Tyagi, Adv.
                                         Mr.   Aaditya Bhattacharya, Adv.
                                         Ms.   Apeksha Mehta, Adv.
                                         Ms.   Ishita Mathur, Adv.
                                         Ms.   Mounica Kasturi, Adv.
                                         Ms.   Charanya Lakshmikumaran, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

Tag with Civil Appeal No. 6556 of 2015.

(JAYANT KUMAR ARORA) Reason:

(JAGDISH CHANDER) COURT MASTER BRANCH OFFICER