Supreme Court - Daily Orders
M/S Bcc Developers And Promoters Ltd vs Commissioner Of Central Excise And ... on 25 August, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.29 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 22839/2017
(Arising out of impugned final judgment and order dated 06-02-2017
in FON No. ST/A/50797/2017-CU(DB) passed by the Custom Excise
Service Tax Appelate Tribunal, New Delhi)
M/S BCC DEVELOPERS AND PROMOTERS LTD Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX
JAIPUR 1 Respondent(s)
(With appln(s) for c/delay in filing appeal, ex-parte stay)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. A.R. Madhav Rao, Adv.
Ms. Pragya Awasthi, Adv.
Ms. Raarah Gurjar, Adv.
Mr. Pawanshree Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admit.
There shall be stay of operation of the impugned judgment.
(DEEPAK MANSUKHANI) (SUMAN JAIN) AR-cum-PS Court Master Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.08.26 13:06:28 IST Reason: