Supreme Court - Daily Orders
M/S. Pramukh Car Riders Limited ... vs The Commissioner Of Service Tax, ... on 18 December, 2019
Bench: R. Banumathi, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8453 OF 2015
M/S. PRAMUKH CAR RIDERS LIMITED (FORMERLY KNOWN AS JAYBHARAT
AUTOMOBILES LTD.) THR ITS DIRECTOR ...APPELLANT(S)
VERSUS
THE COMMISSIONER OF SERVICE TAX, MUMBAI-1 ...RESPONDENT(S)
O R D E R
We have heard learned counsel appearing on behalf of the appellant as well as learned counsel appearing on behalf of the Department.
Learned counsel for the appellant has submitted that by way of Chapter V of the Finance Act (No.2), 2019, the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 has been introduced. In terms of the Notification No. 04/2019-CE(NT), the said scheme has been operationalized for the period 01.09.2019 to 31.12.2019.
Learned counsel for the appellant seeks permission to withdraw the civil appeal with liberty to approach the concerned authority to avail the benefit of the above scheme.
Learned counsel for the Department has submitted that the appellant be permitted to withdraw the appeal and approach the Authority.
The appeal is accordingly disposed of as withdrawn reserving liberty to the appellant to approach the concerned authority under this Scheme.
……………………………………………………...J. Signature Not Verified [R. BANUMATHI] Digitally signed by MADHU BALA Date: 2020.01.07 09:57:48 IST NEW DELHI ……………………………………………………...J. Reason:
18TH DECEMBER, 2019 [A.S. BOPANNA] ITEM NO.22 COURT NO.5 SECTION III 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). 8453/2015 M/S. PRAMUKH CAR RIDERS LIMITED (FORMERLY KNOWN AS JAYBHARAT AUTOMOBILES LTD.) THR ITS DIRECTOR Appellant(s) VERSUS THE COMMISSIONER OF SERVICE TAX, MUMBAI-1 Respondent(s) (ONLY I.A. NO. 190675/2019 (APPLICATION FOR WITHDRAWAL OF CASE) TO BE LISTED AND IA No. 190675/2019 - WITHDRAWAL OF CASE/ APPLICATION) Date : 18-12-2019 These matters were called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE A.S. BOPANNA For Appellant(s) Mr. Romy O. John.Adv.
Mr. Kishore Kunal, AOR Mr. Pratush Choudhary,Adv.
For Respondent(s) Ms. Sunita Rani Singh,Adv.
Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of as withdrawn in terms of the signed order.
Pending application(c), if any, shall also stand disposed of.
(MADHU BALA) (BEENA JOLLY) COURT MASTER (SH) BRANCH OFFICER
(Signed order is placed on the file)