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Supreme Court - Daily Orders

Union Of India vs Plastics Machinery Manufacturers ... on 6 September, 2023

     ITEM NO.41                              COURT NO.3                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

                            SPECIAL LEAVE PETITION (CIVIL) Diary No. 31452/2023

     (Arising out of impugned final judgment and order dated 18-01-2023
     in ADA No. 51953/2022 passed by the Custom Excise Service Tax
     Appelate Tribunal)

     UNION OF INDIA                                                      Petitioner(s)
                                                    VERSUS

     PLASTICS MACHINERY MANUFACTURERS
     ASSOCIATION OF INDIA (PMMAI) THROUGH
     ITS DIRECTOR & ORS.                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.162484/2023-CONDONATION OF DELAY
     IN FILING and IA No.162485/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 06-09-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Petitioner(s)                 Mr. N. Venkatraman, A.S.G.(N/P)
                                       Mr. Mukesh Kumar Maroria, AOR
                                       Mr. Rupesh Kumar, Adv.
                                       Mr. Mukul Singh, Adv.
                                       Mr. Gopal Jha, Adv.
                                       Mr. V.C. Bharthi, Adv.

     For Respondent(s)                 Mr. Pragyan Pradip Sharma, Adv.
                                       Mr. Rajesh Sharma, Adv.
                                       Mr. Nikhil Sharma, Adv.
                                       Mr. Anoop George, Adv.
                                       Ms. Rita Jha, AOR
                                       Mr. Kumar Vikramaditya, Adv.
                                       Mr. Subodh Kumar Jha, Adv.


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

At the request of learned Additional Solicitor General, Signature Not Verified who is not able to appear before this Court today, the matter is Digitally signed by SWETA BALODI Date: 2023.09.12 18:33:57 IST Reason: adjourned for two weeks.

                         (BABITA PANDEY)                             (R.S. NARAYANAN)
                         COURT MASTER (SH)                         ASSISTANT REGISTRAR