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Principal Commissioner Cgst And ... vs M/S Godrej Consumer Products Ltd. on 13 December, 2019

Bench: D.Y. Chandrachud, Hrishikesh Roy

     ITEM NO.15               COURT NO.8               SECTION IV-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(s). 40292/2019
     (Arising out of impugned final judgment and order dated 23-04-2019
     in CEA No.13/2019 passed by the High Court of M.P. at Gwalior)
     PRINCIPAL COMMISSIONER CGST AND CENTRAL
     EXCISE HEADQUARTERS BHOPAL                                      PETITIONER(S)

                                                 VERSUS

     M/S GODREJ CONSUMER PRODUCTS LTD.               RESPONDENT(S)
     (FOR ADMISSION and I.R. and IA No.183659/2019-CONDONATION OF DELAY
     IN FILING )

     Date : 13-12-2019 This petition was called on for hearing today.
     CORAM :
                          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                          HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)
                                    Mr.Vikramjit Banerjee, ASG
                                    Mr.Joydip Roy, Adv.
                                    Mr.Rupesh Kumar, Adv.
                                    Mr.Sudhakar Kulwant, Adv.
                                    Mr.Anirudh Bakhru, Adv.
                                    Mr.Amit Sahni, Adv.
                                    Mr.B. Krishna Prasad, AOR
     For Respondent(s)
                                    Mr.V.Lakshmikumaran, Adv.
                                    Ms.Charanya Lakshmikumaran, Adv.
                                    Mr.Aaditya Bhattacharya, Adv.
                                    Ms.Apeksha Mehta, Adv.
                                    Ms.Mounica Kasturi, Adv.
                                    Ms.Ishita Mathur, Adv.

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

Delay condoned.

Issue notice returnable in eight weeks. Mr.V.Lakshmikumaran, learned counsel accepts notice on behalf of the sole respondent.

Counter affidavit be filed within a period of four Signature Not Verified weeks from today.

ASHOK RAJ SINGH Date: 2019.12.14 14:58:20 IST

Rejoinder affidavit, if any, within a period of two Reason: weeks thereafter.

                            (Ashok Raj Singh)             (Saroj Kumari Gaur)
                             Court Master                   Court Master