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Pooja Tex Prints Pvt. Ltd vs The Additional Commissioner Of Central ... on 9 May, 2019

Bench: A.M. Khanwilkar, Ajay Rastogi

     ITEM NO.10                              COURT NO.9                 SECTION III

                                   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(s). 8835/2019

     (Arising out of impugned final judgment and order dated 04-10-2018
     in TA No. 1201/2018 passed by the High Court Of Gujarat At
     Ahmedabad)

     POOJA TEX PRINTS PVT. LTD                                           Petitioner(s)

                                                    VERSUS

     THE ADDITIONAL COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS AND
     SERVICE TAX SURAT 1Respondent(s)

     (FOR ADMISSION and I.R. and IA No.47780/2019-CONDONATION OF DELAY
     IN FILING and IA No.47781/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 09-05-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE AJAY RASTOGI


     For Petitioner(s)
                                       Mr. Pradhuman Gohil, Adv.
                                       Mrs. Taruna Singh Gohil, AOR
                                       Mr. Himanshu Chaubey, Adv.
                                       Ms. Tanvi Bhatnagar, Adv.

     For Respondent(s)


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

Delay condoned.

We are not inclined to interfere with the impugned judgment and order passed by the High Court.

The Special Leave Petition is dismissed.

Pending applications, if any, stand disposed of.

     (DEEPAK SINGH)                                                   (VIDYA NEGI)
     COURT MASTER (SH)                                               COURT MASTER (NSH)