Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs Campco Chocolate Factory on 20 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.6 Court 4 (Video Conferencing) SECTION XVII-A
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).2233-2240/2021
COMMISSIONER OF CENTRAL EXCISE, SERVICE TAX,
MANGALORE Appellant(s)
VERSUS
CAMPCO CHOCOLATE FACTORY Respondent(s)
( IA No.70509/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.70508/2021-EX-PARTE STAY )
Date : 20-07-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Mr. N. Venkatraman, Ld. ASG.
Mr. Rupesh Kumar, Adv.
Ms. Sansriti Pathank, Adv.
Mr. V. Chandra Shekhar Bharathi, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. Laxmikumaran, Advocate
Ms. Charanya Lakshmikumaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
Appeal admitted.
As short question of law involved, hearing is expedited. Ms. Charanya Lakshmikumaran, Advocate waives notice for respondent.
(DEEPAK SINGH) Signature Not Verified (VIDYA NEGI) COURT MASTER (SH) Digitally signed by COURT MASTER (NSH) DEEPAK SINGH Date: 2021.07.20 17:05:39 IST Reason: