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M/S Diamond Entertainment ... vs Commissioner Central Goods And Service ... on 2 December, 2019

Bench: D.Y. Chandrachud, Hrishikesh Roy

     ITEM NO.13                           COURT NO.8                 SECTION XIV

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 27771/2019
     (Arising out of impugned final judgment and order dated 18-09-2019
     in WP(C) No. 10091/2019 passed by the High Court of Delhi at New
     Delhi)

     M/S DIAMOND ENTERTAINMENT TECHNOLOGIES PVT. LTD.                 PETITIONER(S)

                                                 VERSUS

     COMMISSIONER CENTRAL GOODS AND SERVICE TAX                       RESPONDENT(S)

     (FOR ADMISSION and I.R.)

     Date : 02-12-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                          HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)
                                    Mr.Amit Sibal, Sr.Adv.
                                    Mr.Praveen Kumar, Adv.
                                    Ms.Priya Ranjan, Adv.
                                    Mr.Smarhar Singh, AOR

     For Respondent(s)

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

We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution.

The Special Leave Petition is accordingly dismissed.

Pending applications, if any, are disposed of.

                             Court Master                  Court Master
Date: 2019.12.04
17:28:23 IST
Reason: