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Ircon International Limited vs Commissioner Of Central Excise And ... on 13 August, 2018

Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph

     ITEM NO.3                                  COURT NO.2                  SECTION XVI

                                    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.40985/2017

     (Arising out of impugned final judgment and order dated 13-04-2017
     in FO No. 75635/2017 passed by the Customs Excise And Service Tax
     Appellate Tribunal, Kolkata)

     IRCON INTERNATIONAL LIMITED                                                  Petitioner(s)
                                     VERSUS
     COMMISSIONER OF CENTRAL EXCISE AND
     SERVICE TAX PATNA                                                            Respondent(s)

     (IA   No.9833/2018-CONDONATION   OF   DELAY  IN   FILING   and   IA
     No.9836/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
     IA No.9835/2018-EX-PARTE STAY and IA No.9834/2018-CONDONATION OF
     DELAY IN REFILING)

     Date : 13-08-2018 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE RANJAN GOGOI
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                    Mr. Kedar Nath Tripathy, AOR

     For Respondent(s)                    Mr.   K. Radhakrishnan, Sr. Adv.
                                          Ms.   B. Sunita Rao, Adv.
                                          Ms.   Binu Tamta, Adv.
                                          Mr.   Anurag, Adv.

                                          Mr. B. Krishna Prasad, AOR


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

Perused the letter circulated by learned counsel for the respondent.

List the matter after four weeks to enable the learned counsel to file counter affidavit.

                         (POOJA ARORA)                                       (ASHA SONI)
                         COURT MASTER                                       BRANCH OFFICER