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Supreme Court - Daily Orders

Titan Company Ltd. (Formerly Known As ... vs Commissioner Of Central Excise, ... on 24 March, 2023

Bench: S. Ravindra Bhat, Dipankar Datta

                                                                 Civil Appeal   No(s).   5338/2016


     ITEM NO.20                           COURT NO.14                  SECTION XII

                                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).   5338/2016

     TITAN COMPANY LTD. (FORMERLY KNOWN AS M/S. TITAN INDUSTRIES
     LTD. )Appellant(s)

                                                    VERSUS

     COMMISSIONER OF CENTRAL EXCISE, CHENNAI - III                     Respondent(s)

     (ONLY I.A. NO. 54697 IS TO BE LISTED IN CIVIL APPEAL NO. 5338 OF
     2016)

     Date : 24-03-2023 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                          HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Appellant(s)               Mr. Arvind Datar, Sr. Adv.
                                    Mr. Mahesh Agarwal, Adv.
                                    Mr. Ankur Saigal, Adv.
                                    Mr. M.s. Ananth, Adv.
                                    Mr. Karan Verma, Adv.
                                    Mr. P.r. Renganath, Adv.
                                    Mr. M, Kannan, Adv.
                                    Mr. E. C. Agrawala, AOR

     For Respondent(s)              Mr. N. Venkatraman, A.S.G.
                                    Mr. Mukesh Kumar Maroria, AOR
                                    Mr. Adit Khorana, Adv.
                                    Mr. Debashish Bharuka, Adv.
                                    Mr. T.s. Sabarish, Adv.
                                    Mr. Annirudh Sharma Ii, Adv.

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

Issue notice on the I.A. No. 54697/2023. Learned counsel Mr. M.K. Maroria accepts notice on Signature Not Verifiedbehalf of the respondent. Digitally signed by NEETA SAPRA Date: 2023.03.24 17:03:12 IST Reason: We have heard learned senior counsel for the applicant and the Additional Solicitor General and are of the opinion 1 Civil Appeal No(s). 5338/2016 that purely as an interim measure, the appellant should deposit the concerned amount for the normal notice period which it is stated, works out ₹ 24 Crores.

Mr. Datar learned senior counsel appearing for the appellants further submitted that ₹ 7 Crores has been deposited in the Tribunal. In the circumstances, the balance amount of ₹ 17 Crores shall be deposited within two weeks. Accordingly, the attachment of the appellant’s bank’s account is directed to be lifted forthwith.

I.A. No. 54697/2023 is disposed of.

List the appeal in the first week of May, 2023.

(NEETA SAPRA)                                        (MATHEW ABRAHAM)
COURT MASTER (SH)                                   COURT MASTER (NSH)




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