Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S. Vishwa Infrastructures And ... on 5 August, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.55 COURT NO.4 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(s). 24111/2019
(Arising out of impugned final judgment and order dated 24-09-2018
in APP No. 26428/2013 24-09-2018 in APP No. 26686/2013 passed by
the Customs,excise and Service Tax Appellate Tribunal Regional
Bench at Hyderabad)
COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE
TAX, HYDERABAD II Petitioner(s)
VERSUS
M/S. VISHWA INFRASTRUCTURES AND SERVICES PVT. LTD. Respondent(s)
(FOR ADMISSION and IA No.110368/2019-EX-PARTE STAY and IA
No.110366/2019-CONDONATION OF DELAY IN FILING APPEAL)
Date : 05-08-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s Mr. K.M. Natraj,ASG
Ms. Nisha Bagchi,Adv.
Mr. Sharath Nambiar,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admitted.
Tag with C.A. Nos.3693-3748/2016. Let proper order be placed on record within three days.
(NARENDRA PRASAD) Signature Not Verified (JAGDISH CHANDER) COURT MASTER Digitally signed by NARENDRA PRASAD Date: 2019.08.06 COURT MASTER 16:35:59 IST Reason: