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Commissioner Central Excise And ... vs Mahendra Sponge And Power Pvt Ltd on 25 January, 2018

Bench: J. Chelameswar, Sanjay Kishan Kaul

       ITEM NO.6                                    COURT NO.2                SECTION IV-A

                                          S U P R E M E C O U R T O F     I N D I A
                                                  RECORD OF PROCEEDINGS

       SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 40946/2017

       (Arising out of impugned final judgment and order dated 19-07-2017
       in TC No. 97/2017 passed by the High Court Of Chhatisgarh At
       Bilaspur)

       COMMISSIONER CENTRAL EXCISE,
       CENTRAL GOODS AND SERVICE TAX (GST)                                      Petitioner(s)

                                                            VERSUS

       MAHENDRA SPONGE AND POWER PVT LTD                                        Respondent(s)

       (FOR ADMISSION and I.R. and IA No.3671/2018-CONDONATION OF DELAY IN
       FILING and IA No.3673/2018-EXEMPTION FROM FILING C/C OF THE
       IMPUGNED JUDGMENT)

       WITH
       Diary No(s). 40885/2017 (IV-A)
       (FOR ADMISSION and I.R. and IA No.6259/2018-CONDONATION                        OF DELAY IN
       FILING and IA No.6260/2018-EXEMPTION FROM FILING C/C OF                        THE
       IMPUGNED JUDGMENT)
        Diary No(s). 40880/2017 (IV-A)
       (FOR ADMISSION and I.R. and IA No.3155/2018-CONDONATION                        OF DELAY IN
       FILING and IA No.3157/2018-EXEMPTION FROM FILING C/C OF                        THE
       IMPUGNED JUDGMENT)

       Date : 25-01-2018 These matters were called on for hearing today.

       CORAM :
                                    HON'BLE MR. JUSTICE J. CHELAMESWAR
                                    HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

       For Petitioner(s)                      Ms.   Pinky Anand,ASG
                                              Ms.   Sunita Rani Singh,Adv.
                                              Mr.   S.A. Haseeb,Adv.
                                              Mr.   Pranay Ranjan,Adv.
                                              Ms.   Kirti Dua,Adv.
                                              Mr.   B. Krishna Prasad, AOR
       For Respondent(s)

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

Signature Not Verified Delay condoned. Leave granted.

Tag with Civil Appeal No.3976/2007. MR. DEEPAK MANSUKHANI IS BEING USED BY MR. O.P. SHARMA (OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER