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Commissioner Of Central Excise Noida vs M/S Samsung India Electronics Pvt. Ltd. on 31 August, 2018

Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph

     ITEM NO.9                                    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.26469/2018
     (Arising out of impugned final judgment and order dated 08-01-2015
     in APP No.141/2009 and 08-01-2015 in APP No. 53664/2014 passed by
     the Custom Excise Service Tax Appelate Tribunal)

     COMMISSIONER OF CENTRAL EXCISE NOIDA                                       Appellant(s)
                                     VERSUS
     M/S SAMSUNG INDIA ELECTRONICS PVT. LTD.                                    Respondent(s)

     ( IA No.117857/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.117855/2018-STAY APPLICATION and IA
     No.117853/2018-CONDONATION OF DELAY IN FILING APPEAL )

     Date : 31-08-2018 This petition was called on for hearing today.
     CORAM :                 HON'BLE MR. JUSTICE RANJAN GOGOI
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE K.M. JOSEPH
     For Petitioner(s)                      Mr.   P.S Narsimha, ASG
                                            Mr.   K. Radhakrishnan, Sr. Adv.
                                            Mr.   Tara Chandra Sharma, Adv.
                                            Mr.   Rohit Rao, Adv.
                                            Ms.   Harshita Bhatnagar, Adv.
                                            Mr.   B. Krishna Prasad, AOR

     For Respondent(s)                      Mr.   Tarun Gulati, Adv.
                                            Mr.   Nikhil Gupta, Adv.
                                            Mr.   Sparsh Bhargava, Adv.
                                            Mr.   Neil Hildreth, Adv.
                                            Mr.   Vipin Upadhyay, Adv.
                                            Mr.   Kishore Kunal, AOR

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

Heard the learned counsel for the appellant and perused the relevant material. Delay condoned.

Application for exemption from filing certified copy of the impugned judgment is allowed.

Tag with Civil Appeal No.5307/2015.

Reason:




                         (POOJA ARORA)                                    (SAROJ KUMARI GAUR)
                         COURT MASTER                                        BRANCH OFFICER