Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs M/S. Mohan Goldwater Breweries Ltd. on 17 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.31 COURT NO.2 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s)...............OF 2017
Diary No(s). 31903/2017
(Arising out of impugned final judgment and order dated 01-02-2017
in FO No. 70340/2017 passed by the Customs, Excise And Service Tax
Appellate Tribunal, Allahabad in Service Tax Appeal No. 53163 of
2014(DB))
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX LUCKNOWAppellant(s)
VERSUS
M/S. MOHAN GOLDWATER BREWERIES LTD. Respondent(s)
(IA No.115723/2017-STAY APPLICATION and IA
No.115715/2017-CONDONATION OF DELAY IN FILING APPEAL)
Date : 17-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. P.K. Mullick, Adv.
Mr. Rupesh Kumar, 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.
Appeal admitted.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.11.17 17:11:45 IST Reason: