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Commissioner Of Cgst Mumbai West vs M/S Jmsm Satellite (Singapore) Pte Ltd. on 2 August, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.10                                  COURT NO.8               SECTION IX

                                   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).   15374/2019

     (Arising out of impugned final judgment and order dated 01-10-2018
     in CEA No. 243/2017 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF CGST MUMBAI WEST                                      Petitioner(s)
                                                        VERSUS

     M/S JMSM SATELLITE (SINGAPORE) PTE LTD.                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.79217/2019-CONDONATION OF DELAY
     IN FILING and IA No.79219/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 02-08-2019 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)
                                          Mr.   VikramjitBanerji, Adv.
                                          Mr.   Rukhmini Bobode, Adv.
                                          Ms.   Nisha Bagchi, Adv.
                                          Mr.   B. Krishna Prasad, AOR

     For Respondent(s)
                                          Mr.   V. Lakshmikumaran, Adv.
                                          Ms.   Renuka Sahu, Adv.
                                          Mr.   Arun Jain, Adv.
                                          Mr.   Prasad Parnjape, Adv.
                                          Mr.   Rahul Gupta, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Leave granted.

List the matter in the fourth week of October, 2019 on a non-

miscellaneous day.

Reason: In the meantime, pleadings be exchanged.

(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)