Supreme Court - Daily Orders
M/S. R.K. Infra And Engineering (India) ... vs Commissioner Of Customs And Central ... on 6 November, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.28 COURT NO.3 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 28696/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28-08-2017
IN CEA NO. 149/2017 PASSED BY THE HIGH COURT OF JUDICATURE AT
HYDERABAD FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH)
M/S. R.K. INFRA AND ENGINEERING (INDIA) PVT. LTD. PETITIONER(S)
VERSUS
COMMISSIONER OF CUSTOMS AND CENTRAL
EXCISE HYDERABAD IV RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.113761/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Basava Prabhu S. Patil, Sr. Adv.
Dr. M.V.K. Moorthy, Adv.
Mr. Hitendra Nath Rath, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Issue notice.
In the meantime, there shall be stay of the order dated 28th August, 2017 passed by the High Court of Hyderabad for the States of Telangana and Andhra Pradesh in C.E.A. No.149 of 2017 and of deposit as imposed by the learned CESTAT, Hyderabad Bench vide order dated 22nd June, 2017 in Stay Application Signature Not Verified No.ST/Stay/27891/2013 in Appeal No.ST/27528/2013.
Digitally signed by VINOD LAKHINA Date: 2017.11.06 17:28:36 IST Reason: [VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER