Chattisgarh High Court
M/S Indian Coffee Workers Co-Operative ... vs Commissioner, Customs, Central Excise ... on 13 September, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Tax Case 24 of 2018
M/s Indian Coffee Workers Co-Operative Society Limited NMDC Campus,
Bacheli, District Dantewada, Having Head Office 592, Malviya Marg, Jabalpur,
Through Its Honory Secretary, P.D. Varghese, S/o Late Shri P.Daniel, Aged
About 57 Years, R/o 592, Malviya Marg, Jabalpur (M.P.)
---- Appellant
Versus
Commissioner, Customs, Central Excise And Service Tax Central Revenue
Building, Dhamtari Road, Tikrapara, Raipur, Chhattisgarh
---- Respondent
AND Tax Case No. 23 of 2018 M/s Indian Coffee Workers Cooperative Society Limited Nmdc Campus, Bacheli, District Dantewada, Having Head Office 592, Malviya Marg, Jabalpur, Through Its Joint Secretary, M. Prakashan S/o Shri V.K.Nambiar, Aged About 48 Years, R/o Napier Town, Jabalpur (M.P.)
---- Appellant Versus Commissioner Customs, Central Excise And Service Tax, Central Revenue Building, Dhamtari Road, Tikrapara, Raipur, Chhattisgarh
---- Respondent For Appellant : Shri Anand Dadariya, Advocate. For Respondent : Shri Maneesh Sharma, Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per Ajay Kumar Tripathi, Chief Justice 13/09/2018
1. Learned counsel for the Appellant fairly submits that these two appeals can be disposed off with an observation that if something favourable in terms of an order emerges from the Hon'ble Apex Court in Special Leave to Appeal 2 (C) No. 18745 of 2014, then they may have a case or reason to revert to this Court.
2. Learned counsel for the Respondent has no objection.
3. Accordingly, both the appeals stand disposed off in terms of the above observation.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
CHIEF JUSTICE JUDGE
Amit