Supreme Court - Daily Orders
M/S. Renault Nissan Automotive India ... vs The Commissioner Of G.S.T And Central ... on 30 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.15 COURT NO.14 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 Diary No(s). 38335/2023
(Arising out of impugned final judgment and order dated 15-06-2023
in STA No. 41736/2019 passed by the Customs, Excise And Service Tax
Appellate Tribunal, Chennai Regional Bench)
M/S. RENAULT NISSAN AUTOMOTIVE INDIA PVT. LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF G.S.T AND CENTRAL EXCISE Respondent(s)
( IA No.217361/2023-CONDONATION OF DELAY IN FILING and IA
No.217360/2023-STAY APPLICATION )
Date : 30-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Umang Motiyani, Adv.
Ms. Falguni Gupta, Adv.
Ms. Charanya Lakshmikumaran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter dated 21.10.2023 circulated by learned counsel for the appellant, the matter is adjourned by one week.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.10.31 16:50:47 IST Reason: