Supreme Court - Daily Orders
C.E.G.S.T Delhi I vs S.B. Industries on 20 September, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.14 COURT NO.8 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). 25607/2019
(Arising out of impugned final judgment and order dated 14-01-2019
in AN No. 50756/2018 passed by the Custom Excise Service Tax
Appelate Tribunal)
C.E.G.S.T DELHI I Petitioner(s)
VERSUS
S.B. INDUSTRIES Respondent(s)
(FOR ADMISSION and I.R. and IA No.124991/2019-CONDONATION OF DELAY
IN FILING and IA No.125414/2019-STAY APPLICATION )
Date : 20-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Ms. Pinky Anand, ASG
Mr. Sumit Teterwal, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. S.K. Bagria, Sr. Adv.
Mr. Rakesh Rawal, Adv.
Mr. Ashwani Kumar, AOR
Ms. Iti Sharma, Adv.
Ms. Deeha Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Appeal Admitted.
As the short question is involved in this appeal, hearing is expedited.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.09.23 17:18:28 ISTReason: List the matter in the second week of April, 2020.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)