Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs Campco Chocolate Factory on 9 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.9 Court 4 (Video Conferencing) SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2233-2240/2021
COMMISSIONER OF CENTRAL EXCISE, SERVICE TAX, MANGALOREAppellant(s)
VERSUS
CAMPCO CHOCOLATE FACTORY Respondent(s)
( IA No.70509/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.70508/2021-EX-PARTE STAY )
Date : 09-07-2021 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Mr. K.M. Nataraj, ASG
Mr. Rupesh Kumar, Adv.
Ms. Sansriti Pathak, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. V. Lakshmikumaran, Adv.
Mr. Aditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Agrim Arora, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Charanya Lakshmikumaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
A request for adjournment is made by Mr. K.M. Nataraj, learned ASG, on the ground of personal difficulty, we defer the hearing of this matter till 20.07.2021.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2021.07.10
13:13:13 IST
Reason: