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Union Of India vs M/S Triveni Needles Pvt. Ltd. on 19 February, 2021

Bench: S. Abdul Nazeer, Sanjiv Khanna

     ITEM NO.5+30                Court 10 (Video Conferencing)              SECTION IV-B

                                 S U P R E M E C O U R T O F        I N D I A
                                         RECORD OF PROCEEDINGS
     Item No.5:
     Petition(s) for Special Leave to Appeal (C)                 No(s).    1568/2021

     (Arising out of impugned final judgment and order dated 28-01-2020
     in CWP No. 33742/2019 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     UNION OF INDIA & ORS.                                               Petitioner(s)

                                                   VERSUS

     M/S TRIVENI NEEDLES PVT. LTD. & ORS.                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.10924/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     With
     Item No.30:
     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1465/2021
     (FOR ADMISSION and I.R. and IA No.19233/2021-CONDONATION OF DELAY
     IN FILING and IA No.19234/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 19-02-2021 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE S. ABDUL NAZEER
                           HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)               Mr.   K.M.Nataraj,ASG
                                     Mr.   B. V. Balaram Das, AOR
                                     Ms.   Swati Ghildiyal,Adv.
                                     Mr.   Akshay Amritanshu,Adv.
                                     Mr.   Adit Khorana,Adv.
                                     Mr.   B.Krishna Prasad, AOR

     For Respondent(s)

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

Issue notice.

Anita Malhotra Date: 2021.02.20 12:28:33 IST Reason: To be heard along with SLP(Civil)Nos.26626 of 2019 and SLP(Civil) Diary No.38404 of 2019. 1  In the meantime, operation of the impugned judgment and order shall remain stayed.

SPECIAL LEAVE PETITION(CIVIL)Diary No.1465/2021 Delay condoned.

Issue notice.

To be heard along with SLP(Civil)Nos.26626 of 2019 and SLP(Civil) Diary No.38404 of 2019.

In the meantime, operation of the impugned judgment and order shall remain stayed.

The petitioner-Union of India shall file an affidavit meeting the assertion that due to technical glitches and problems faced, the respondents-tax payer was unable to upload the input/tax details.

The affidavit on this aspect be filed within four weeks from today, with copy to the respondent-tax payer, who would be at liberty to file response within 4 weeks thereafter.

(ANITA MALHOTRA)                                (KAMLESH RAWAT)
  COURT MASTER                                   COURT MASTER




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