Supreme Court - Daily Orders
N.V. Marketing Pvt. Ltd. vs Cst Delhi I on 16 March, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.16 COURT NO.2 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). 4739/2018
(Arising out of impugned final judgment and order dated 10-11-2017
in STA No. 58495/2013 10-11-2017 in STA No. 58487/2013 passed by
the Custom Excise Service Tax Appelate Tribunal)
N.V. MARKETING PVT. LTD. Petitioner(s)
VERSUS
CST DELHI I Respondent(s)
( IA No.31854/2018-CONDONATION OF DELAY IN FILING and IA
No.31857/2018-EX-PARTE STAY)
Date : 16-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Chirag M. Shroff, AOR
Mr. Mohd. AftabAlam, Adv.
Ms. Neha Sangwan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In view of the earlier order dated 24.10.2013 passed by this Court in Civil Appeal Nos.9506-9507 of 2013 titled as UOI & Ors. Vs. M/s Summit Online Trade Solutions & Ors. there will be interim stay on the payment of the disputed tax liability subject to the condition that the appellant gives a bank guarantee for the amount of the disputed liability.
Signature Not VerifiedTag with Civil Appeal Nos.9506-9507 of 2013.
Digitally signed by ASHA SUNDRIYAL Date: 2018.03.16 17:21:42 IST Reason: (USHA RANI BHARDWAJ) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER