Supreme Court - Daily Orders
C.E.G.S.T. Delhi I vs M.M.T.C. Limited on 8 February, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NO.17 COURT NO.1 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.43509/2018
(Arising out of impugned final judgment and order dated 22-11-2017
in AN No. 51039/2015 22-11-2017 in AN No. 51040/2015 22-11-2017 in
AN No. 51041/2015 22-11-2017 in AN No. 51042/2015 22-11-2017 in AN
No. 51043/2015 passed by the Custom Excise Service Tax Appelate
Tribunal)
C.E.G.S.T. DELHI I Petitioner(s)
VERSUS
M.M.T.C. LIMITED & ORS. Respondent(s)
(With appln.(s) for ex-parte stay and c/delay in filing appeal)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Nisha Bagchi, Adv.
Mr. Vikrant Yadav, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Mohammed Akhil, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. L. Badri Narayanan, Adv.
Mr. Aaditya Bhattacharya, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.02.08Tag with Civil Appeal No.6014 of 2018.
17:19:55 IST Reason:(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master