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Supreme Court - Daily Orders

Comissioner Of Central Tax vs M/S. Shelf Drilling F G Mcclintock Ltd. on 16 October, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION


                                      CIVIL APPEAL NO(s).         OF 2023
                                        (@   Diary No(s). 37731/2023)

                                                    WITH

                                   CIVIL APPEAL NO(s).          OF 2023
                                       (@   Diary No(s). 39758/2023)

                                   CIVIL APPEAL NO(s).          OF 2023
                                       (@   Diary No(s).38875/2023)


                 COMMISSIONER OF CENTRAL TAX                              APPELLANT(S)

                                                      VERSUS


                M/S. SHELF DRILLING F G MCCLINTOCK LTD.                    RESPONDENT(S)

                                                      O R D E R

Delay condoned.

Having heard learned counsel appearing for the appellant(s) and having gone through the impugned judgment and order(s), we do not find any merit in these appeals. The Civil Appeals stand dismissed.

Pending application(s) shall stand disposed of.

………………………………………J. [B.V. NAGARATHNA] ……………………………………J. [UJJAL BHUYAN] Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.10.19 NEW DELHI 16:07:59 IST Reason:

OCTOBER 16, 2023 ITEM NOs.16 + 63 COURT NO.15 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 37731/2023 (Arising out of impugned final judgment and order dated 08-05-2023 in STA No. 86316/2021 08-05-2023 in CRO No. 85842/2021 passed by the Custom Excise Service Tax Appellate Tribunal, West Zonal Bench at Mumbai) COMMISSIONER OF CENTRAL TAX Petitioner(s) VERSUS M/S. SHELF DRILLING F G MCCLINTOCK LTD. Respondent(s) (IA No.206735/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.206737/2023-STAY APPLICATION and IA No.206733/2023-CONDONATION OF DELAY IN FILING APPEAL ) WITH Diary No(s). 39758/2023 (XVII-A) ( IA No.210304/2023-CONDONATION OF DELAY IN FILING and IA No.210305/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.210308/2023-STAY APPLICATION) Diary No(s). 38875/2023 (IA No.210499/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.210498/2023-STAY APPLICATION and IA No.210496/2023-CONDONATION OF DELAY IN FILING APPEAL ) Date : 16-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Siddharth Sinha, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Suyash Pandey, Adv.
Mr. H.R. Rao, Adv.
Mr. Lalit Mohan, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The Civil Appeals stand dismissed in terms of the signed order.
Pending application(s) shall stand disposed of.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (signed order is placed on the file)