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Supreme Court - Daily Orders

Ccommissioner Of Customs,Central ... vs Jubilant Life Sciences Ltd. on 6 May, 2019

Bench: A.M. Khanwilkar, Sanjiv Khanna

                                          IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION


                                CIVIL APPEAL NO(S).            OF 2019
                                 (Arising out of Diary No.7956/2019)


                         COMMISSIONER OF CUSTOMS,
                         CENTRAL EXCISE AND SERVICE TAX                    APPELLANT(S)

                                                             VERSUS

                         JUBILANT LIFE SCIENCES LTD.                       RESPONDENT(S)



                                                       O R D E R

1. Heard learned counsel for the parties.

2. Delay condoned.

3. We find no merit in this appeal. Admission is refused and the civil appeal is, accordingly, dismissed.

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

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

                                                                      (SANJIV KHANNA)
                         NEW DELHI
                         MAY 06, 2019




Signature Not Verified

Digitally signed by
CHARANJEET KAUR
Date: 2019.05.08
18:17:25 IST
Reason:
ITEM NO.9                      COURT NO.9                    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). 7956/2019 COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX Appellant(s) VERSUS JUBILANT LIFE SCIENCES LTD. Respondent(s) (FOR ADMISSION and I.R. and IA No.70292/2019-CONDONATION OF DELAY IN FILING and IA No.70298/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.70296/2019-STAY APPLICATION and IA No.70293/2019-CONDONATION OF DELAY IN REFILING and IA No.70295/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 06-05-2019 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Mr. Vikramjit Banerjee, ASG Ms. Shirin Khajuria, Adv.
                        Ms.    Seema Bengani, Adv.
                        Mr.    Anas Zaidi, Adv.
                        Mr.    B. Krishna Prasad, AOR

For Respondent(s)       Ms.    Charanya Lakshmikumaran, Adv.
                        Mr.    Aaditya Bhattacharya, Adv.
                        Mr.    Manish Rastogi, Adv.
                        Mr.    Vitor Das, Adv.
                        Ms.    Apeksha Mehta, Adv.
                        Mr.    Punit Dutt Tyagi, AOr

UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
In view of the above, pending application(s) shall stand disposed of (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER (Signed order is placed on the file.)