Commissioner Of C G S T And vs Narbada Industrial Bari Brahmana
2021 Latest Caselaw 1251 j&K

                                               Sr. No. 1-37, 83, 84, 88, 93-206, 209-218


       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
CJ Court

Case: CEA No.10 of 2020
along with all connected appeals


 Commissioner of C G S T and                 ...Petitioner(s)/Appellant(s)
 Commissioner of Central Excise, J&K,
 Jammu
                             Through: Sh. Jagpaul Singh, Advocate.

                                    V/s

 Narbada     Industrial    Bari    Brahmana                            .... Respondent(s)
 Jammu
                                    Through: Ms. Kanika Malhotra, Advocate.
                                             Sh. K S Johal, Sr. Advocate with
                                             Sh. Karman Singh Johal, Advocate
                                             Sh. Pranav Kohli, Sr. Advocate
                                             with Sh. Farhan Mirza, Advocate.
                                             Smt. Seema Khajooria Shekhar, Sr.
                                             Advocate with Ms. Snigdha
                                             Shekhar, Advocate.
                                             M/s Gautam Chugh, Amrinder
                                             Singh, J. A. Hamal, Ajay Jain,
                                             Advocates.
                                             M/s Jatin Mahajan, Mohd. Ashfaq
                                             Mir, Amit Bhardwaj, Advoctes.
                                             Ms. Supriya Arora, Advocate.
                                             Ms. Garima Gupta, Advocate.
        CORAM:
        HON'BLE THE CHIEF JUSTICE
        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                       ORDER

These are central excise appeals. Most of the appeals have been filed

with the delay except for two.

Learned counsel for the appellant is directed to provide a list of all

similar appeals indicating the amount of delay in each of them.

List these appeals together on 08.11.2021 for consideration of the

delay condonation applications and the counsels for the respondents may file

their objections, if they so want, in each of the appeals, if not already filed.

The copy of the application seeking modification of the judgment

delivered by the Supreme Court in the case of M/s SRD Nutrients Private

Limited v. Commissioner of Central Excise is permitted to be taken on

record.

The request of the counsel for the appellant to adjourn the hearing of

the delay condonation applications till the matter is considered by the

Supreme Court is not found to be tenable and is accordingly rejected.

Application No.7610/2021 stands disposed of.

Henceforth, the Central Excise Appeal No.10/2020 would be treated

as the leading case.

                       (RAJNESH OSWAL)               (PANKAJ MITHAL)
                                 JUDGE                 CHIEF JUSTICE
Jammu
06.10.2021
Raj Kumar