Bombay High Court
Tata Teleservices (Maharashtra) Ltd vs Commissioner, Cgst And Central Excise ... on 4 August, 2021
Author: Abhay Ahuja
Bench: K.R. Shriram, Abhay Ahuja
Digitally signed
by MEERA 1/2 10&11.ia-536&537-21.doc
MEERA MAHESH
JADHAV
MAHESH Date:
JADHAV 2021.08.04
16:39:07
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.536 OF 2021
IN
CENTRAL EXCISE APPEAL (L) NO.3677 OF 2020
Tata Teleservices (Maharashtra) Ltd. ....Appellant/Applicant
V/s.
Commissioner CGST & Central Excise
Belapur Commissionerate ...Respondent
WITH
INTERIM APPLICATION NO.537 OF 2021
IN
CENTRAL EXCISE APPEAL (L) NO.3657 OF 2020
Tata Teleservices (Maharashtra) Ltd. ....Appellant/Applicant
V/s.
Commissioner CGST & Central Excise
Belapur Commissionerate ...Respondent
----
Mr. Prakash Shah a/w. Mr. Jas Sanghavi i/b. PDS Legal for
applicant/appellant.
Mr. Sham V. Walve i/b. Maya Majumdar for respondent.
----
CORAM : K.R. SHRIRAM &
ABHAY AHUJA, JJ.
DATED : 4th AUGUST 2021 P.C. :
1 Heard Mr. Shah and also considered the applications. The reasons are explained in the affidavits and we are satisfied with the explanations. The delay is condoned.
2 Applications accordingly stand disposed. 3 Time to remove office objections is extended by two weeks from Meera Jadhav 2/2 10&11.ia-536&537-21.doc today, failing which, the appeals will stand dismissed without further reference to this court.
(ABHAY AHUJA, J.) (K.R. SHRIRAM, J.) Meera Jadhav