Supreme Court - Daily Orders
C.C.G.S.T Mumbai South vs Kavi Commercial Ltd. on 21 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.7 COURT NO.8 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). 29844/2019
C.C.G.S.T, MUMBAI SOUTH Appellant(s)
VERSUS
KAVI COMMERCIAL CO. LTD. Respondent(s)
( IA No.140600/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.140599/2019-STAY APPLICATION and IA
No.140598/2019-CONDONATION OF DELAY IN FILING APPEAL )
Date : 21-10-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Appellant(s) Mr. K.M. Nataraj, ASG
Ms. Minu Tamta, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. V. Lakshmikumaran, Adv.
Ms. Charanya Lakshmikumaran, AOR
Mr. Aaditya Bhattacharya, Adv.
Ms. Ishita Mathur, Adv.
Ms. Mounica Kasturi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
The appeal is admitted.
Signature Not Verified(NEETU KHAJURIA) (VIDYA NEGI) Digitally signed by COURT MASTER COURT MASTER CHARANJEET KAUR Date: 2019.10.22 18:09:04 IST Reason: