M/S Bharti Hexacom Ltd. vs . The Commissioner Of Central
2022 Latest Caselaw 40 Meg

Serial No. 05         HIGH COURT OF MEGHALAYA
Regular List                 AT SHILLONG

 Central Excise Ap. No. 1 of 2019 with
 Central Excise Ap. No. 2 of 2019
                                                    Date of order: 28.02.2022
 M/S Bharti Hexacom Ltd.               Vs.      The Commissioner of Central
                                                 Excise Shillong

 The Commissioner of Central      Vs.      M/S Bharti Hexacom Ltd.
 Excise & Service Tax, Shillong
 Coram:
        Hon'ble Mr. Justice Sanjib Banerjee, Chief Justice
        Hon'ble Mr. Justice W. Diengdoh, Judge
 Appearance:
 For the Petitioner/Appellant(s) : Mr. K. Paul, Sr. Adv. with
                                   Mr. S. Thapa, Adv.

 For the Respondent(s)            : Dr. N. Mozika, Sr. Adv. with

Ms. T. Sutnga, Adv.

It is submitted on behalf of the petitioner that the order impugned dated October 30, 2018 passed by the Customs, Excise and Service Tax Appellate Tribunal is founded on a judgment rendered by the Bombay High Court and the validity of such judgment or the issues decided thereunder have been carried to the Supreme Court and the matter is pending consideration. It is submitted that the hearing before the Supreme Court is scheduled in the next two or three weeks.

Let this petition appear four weeks hence for the parties to report whether the legal issues that have arisen have been finally decided.

List on March 28, 2022.

             (W. Diengdoh)                            (Sanjib Banerjee)
                 Judge                                  Chief Justice


 Meghalaya
 28.02.2022
  "Sylvana PS"