Supreme Court - Daily Orders
Commissioner Of Central Tax ... vs Hindustan Shipyard Ltd. on 12 July, 2019
Bench: Chief Justice, Deepak Gupta, Aniruddha Bose
ITEM NO.29 COURT NO.1 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. 21548/2019
(Arising out of impugned final judgment and order dated 13-11-2018
in AN No. 2061/2010 passed by the Customs,excise And Service Tax
Appellate Tribunal Regional Bench At Hyderabad)
COMMISSIONER OF CENTRAL TAX – VISAKHAPATNAM-GST Petitioner
VERSUS
HINDUSTAN SHIPYARD LTD. Respondent
(IA No.96921/2019-CONDONATION OF DELAY IN FILING and IA
No.96926/2019-STAY APPLICATION)
Date : 12-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner
Mr. K.M. Nataraj, ASG
Ms. Nisha Bagchi, Adv.
Mr. Adit Khorana, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal Nos. 6084-6085/2017.
(Deepak Guglani) (Anand Prakash) Signature Not Verified Court Master Court Master Digitally signed by DEEPAK GUGLANI Date: 2019.07.13 13:33:45 IST Reason: