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Commissioner Of Central Excise, ... vs Campco Chocolate Factory on 22 August, 2022

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

     ITEM NO.43                                  COURT NO.13                       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
     IA No. 70508/2021 - EX-PARTE STAY
     IA No. 70509/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 22-08-2022 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJIV KHANNA
                            HON'BLE MS. JUSTICE BELA M. TRIVEDI

     For Appellant(s)                     Mr.   N. Venkatraman, ASG
                                          Mr.   Mukesh Kumar Maroria, AOR
                                          Mr.   Rupesh Kumar Adv
                                          Ms.   Sansriti Pathak, Adv.
                                          Mr.   V.Chandrashekara Bharathi, Adv
                                          Ms.   Sansriti Pathak, Adv

     For Respondent(s)                    Ms.   V. Lakshmikumaran, Adv.
                                          Mr.   Aditya Bhattacharya, Adv.
                                          Mr.   Agrim Arora, Adv.
                                          Ms.   Mounica Kasturi, Adv.
                                          Ms.   Apeksha Mehta, Adv.
                                          Ms.   Charanya Lakshmikumaran, AOR


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

List on a non-miscellaneous day in the month of March, 2022.

Counter affidavit may be filed within four weeks.

Rejoinder affidavit, if any, may be filed within four 13:55:52 IST Reason: weeks thereafter.

(SONIA BHASIN) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR