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Central Excise Comissioner Of Central ... vs M/S Maruti Suzuki India Pvt. Ltd on 8 November, 2021

Bench: A.M. Khanwilkar, C.T. Ravikumar

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                                          IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION

                                  MISCELLANEOUS APPLICATION NO.1686/2021
                                                    IN
                                        CIVIL APPEAL NO. 9763/2017


                         COMMISSIONER OF CENTRAL EXCISE                    APPLICANT(S)/
                         DELHI III                                         APPELLANT(S)

                                                       VERSUS


                         M/S. MARUTI SUZUKI INDIA LTD.                     RESPONDENT(S)

                                                       WITH


                                    MISCELLANEOUS APPLICATION NO.1687/2021
                                                      IN
                                           CIVIL APPEAL NO. 9920/2017

                                                      O R D E R

On the assurance given by Mr. Balbir Singh, learned Additional Solicitor General, that no request for even pass-over will be made whenever these cases are called out for hearing, by way of indulgence, we allow these applications while accepting the assurance given and restore the civil appeals to their original numbers.

Following the restoration of the appeals, interim order(s), if any, passed in the appeals shall also Signature Not Verified Digitally signed by NEETU KHAJURIA stand restored.

18:02:41 IST Reason:  2 List the appeals for hearing in usual course.

....................,J.

(A.M. KHANWILKAR) ....................,J.

(C.T. RAVIKUMAR) NEW DELHI NOVEMBER 08, 2021.

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ITEM NO.14     Court 3 (Video Conferencing)              SECTION IV

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

Miscellaneous Application No.    1686/2021 in C.A. No. 9763/2017

(Arising out of impugned final judgment and order dated 16-09-2021 in C.A. No. No. 9763/2017 passed by the Supreme Court Of India) COMMISSIONER OF CENTRAL EXCISE DELHI III Petitioner(s) VERSUS M/S MARUTI SUZUKI INDIA PVT. LTD Respondent(s) (FOR ADMISSION and IA No.131934/2021-RESTORATION IN M.A. NO. 1686/2021 @ CA NO. 9763/2017 AND I.A NO. 131995/2021 IN MA. 1687/2021 @ C.A NO. 9920/2017 IA No. 131934/2021 - RESTORATION) WITH MA 1687/2021 in C.A. No. 9920/2017 (IV) (FOR FOR RESTORATION ON IA 131995/2021 IA No. 131995/2021 - RESTORATION) Date : 08-11-2021 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. Balbir Singh,Ld ASG Mr. Shyam Gopal,Adv Mr. S.K. Singhania,Adv Ms. Binu Tamta Adv Ms. Chinmayee Chandra,Adv Mr. Manish Adv Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Punit Dutt Tyagi, AOR Mr. Aditya Bhattacharya,Adv Ms. Mounica Kasturi,Adv Ms. Apeksha Mehta,Adv Ms. Charanya Lakshmikumaran, AOR  4 UPON hearing the counsel the Court made the following O R D E R On the assurance given by Mr. Balbir Singh, learned Additional Solicitor General, that no request for even pass-over will be made whenever these cases are called out for hearing, by way of indulgence, we allow these applications while accepting the assurance given and restore the civil appeals to their original numbers.

Following the restoration of the appeals, interim order(s), if any, passed in the appeals shall also stand restored.

List the appeals for hearing in usual course.

(DEEPAK SINGH)                                           (VIDYA NEGI)
COURT MASTER (SH)                                        COURT MASTER (NSH)

[Signed order is placed on the file]