Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs State Bank Of Hyderabad on 5 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.28 COURT NO.3 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 NO(S)……………………/2018
DIARY NO(S). 307/2018
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND
SERVICE TAX HYDERABAD III APPELLANT(S)
VERSUS
STATE BANK OF HYDERABAD RESPONDENT(S)
(IA NO.14419/2018-CONDONATION OF DELAY IN FILING AND IA
NO.14421/2018-STAY APPLICATION)
Date : 05-02-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant (s) Mr. A.N.S. Nadkarni, ASG
Ms. Nisha Bagchi, Adv.
Mr. Zoheb Hossain, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the appellant and perused the relevant material.
Delay condoned.
Appeal is admitted.
Tag with Civil Appeal No.9981 of 2017.
[VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY] AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.02.05 17:07:31 IST Reason: