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Commissioner Of Central Excise ... vs Marico Ltd on 18 October, 2022

Bench: Krishna Murari, S. Ravindra Bhat

                                                       1

                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION



                                       CIVIL APPEAL    NO. 8204 OF 2019




                         COMMISSIONER OF CENTRAL EXCISE, CHANDIGARH I      APPELLANT(S)

                                                      VERSUS

                         MARICO LTD                                        RESPONDENT(S)


                                                           WITH



                                      CIVIL APPEAL NOS. 8205-8206/2019



                                        CIVIL APPEAL NO.     OF 2022
                                          (@ DIARY NO. 25786/2019)



                                         CIVIL APPEAL NO. 1283/2020



                                        CIVIL APPEAL NO. 1940/2020



                                                      O R D E R

Delay condoned in Diary No. 25786/2019.

After hearing learned counsel for the parties, Date: 2022.10.22 13:16:29 IST Reason: we do not find any good ground to interfere with the impugned order(s).

The appeals are accordingly, dismissed. Pending application(s), if any, shall stand disposed of.

.......................J. ( KRISHNA MURARI ) .......................J. ( S. RAVINDRA BHAT ) NEW DELHI 18th OCTOBER, 2022  3 ITEM NO.14 COURT NO.13 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). 8204/2019 COMMISSIONER OF CENTRAL EXCISE CHANDIGARH I Appellant(s) VERSUS MARICO LTD Respondent(s) (IA No.121047/2019-CONDONATION OF DELAY IN FILING and IA No.121048/2019-STAY APPLICATION ) WITH C.A. No. 8205-8206/2019 (XVII-A) ( IA No.150191/2019-CONDONATION OF DELAY IN FILING and IA No.150192/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.150189/2019-EX-PARTE STAY) Diary No(s). 25786/2019 (XVII-A) (IA No.121989/2019-CONDONATION OF DELAY IN FILING and IA No.121990/2019-STAY APPLICATION NW) C.A. No. 1283/2020 (XVII-A) ( IA No.3854/2020-CONDONATION OF DELAY IN FILING and IA No.3856/2020-STAY APPLICATION and IA No.3858/2020-CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS) C.A. No. 1940/2020 (XVII-A) IA No. 34638/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 34637/2020 - STAY APPLICATION) Date : 18-10-2022 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Mr. N. Venkataraman, Ld. ASG Mr. Zoheb Hosaain, Adv.

Mr. Mohammed Akhil, Adv. Ms. B. Sunita Rao, Adv.

Mr. Sudarshan K Adv Mr. Gunmaya Mann, Adv.

V Chandrashekara Bharathi (B) Adv. Mr. B. Krishna Prasad, AOR Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Aditya Bhattacharya, Adv.

Ms. Apeksha Mehta, Adv.

Ms. Mounica Kasturi, Adv. Mr. Pranav Mundra, Adv.

Ms. Charanya Lakshmikumaran, AOR Mr. Rupesh Kumar, AOR Ms. Pankhuri Shrivastava, Adv. Ms. Neelam Sharma, Adv.

Ms. Tuhina, Adv.

UPON hearing the counsel the Court made the following O R D E R Delay condoned in Diary No. 25786/2019.

The appeals are dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.

(Geeta Ahuja) (Beena Jolly) Astt. Registrar-Cum-PS Court Master (Signed order is placed on the file)