Supreme Court - Daily Orders
Commr.Of Cen.Exc.Vapi vs M/S Vapi Care Pharma P.Ltd.. on 26 November, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).1218-1220/2011
COMMR.OF CEN.EXC.VAPI ....APPELLANT(S)
VERSUS
M/S VAPI CARE PHARMA P.LTD.. & ORS. ....RESPONDENT(S)
WITH CIVIL APPEAL NO(S).698/2012
CIVIL APPEAL NO(S).10298/2011
CIVIL APPEAL NO(S).9042-9044/2011
CIVIL APPEAL NO(S).5795/2012
CIVIL APPEAL NO(S).8451/2014
CIVIL APPEAL NO(S).10449-10456/2014
SPECIAL LEAVE PETITION (C) NO(S).29712/2014
SPECIAL LEAVE PETITION (C) NO(S).13812/2017
CIVIL APPEAL NO(S).111-112/2019
O R D E R
In terms of the change brought in the litigation policy of the Government deciding to withdraw all the matters pending for adjudication before this Court in which tax effect/revenue involved is less than Rupees Two Crore, learned counsel for the appellant(s)/petitioner(s) seek permission for withdrawal of the instant appeals and the special leave petitions.
Permission, as sought for, is granted. Accordingly, the instant appeals and the special leave petitions are dismissed as withdrawn. However, the questions of law are left open.
....................CJI [S.A. BOBDE] ......................J [A.S. BOPANNA] Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.12.03 ......................J 11:19:02 IST Reason: [V. RAMASUBRAMANIAN] NEW DELHI;
NOVEMBER 26, 2020.
2 ITEM NO.17 TO 26 Court No.1 (Video Conferencing) SECTION III IV-A, IX, IV-B, X 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).1218-1220/2011 COMMR.OF CEN.EXC.VAPI Appellant(s) VERSUS M/S VAPI CARE PHARMA P.LTD.. & ORS. Respondent(s) (WITH OFFICE REPORT FOR DIRECTION AND IA No. 4/2011 - STAY APPLICATION AND IA No. 118669/2020 - WITHDRAWAL OF CASE / APPLICATION) WITH CIVIL APPEAL NO(S).698/2012 (WITH OFFICE REPORT FOR DIRECTION) CIVIL APPEAL NO(S).10298/2011 (WITH OFFICE REPORT FOR DIRECTION) CIVIL APPEAL NO(S).9042-9044/2011 (WITH OFFICE REPORT FOR DIRECTION) CIVIL APPEAL NO(S).5795/2012 (WITH OFFICE REPORT FOR DIRECTION) CIVIL APPEAL NO(S).8451/2014 (WITH OFFICE REPORT FOR DIRECTION) CIVIL APPEAL NO(S).10449-10456/2014 (WITH OFFICE REPORT FOR DIRECTION AND IA No.9/2014 - STAY APPLICATION) SPECIAL LEAVE PETITION (C) NO(S).29712/2014 (WITH OFFICE REPORT FOR DIRECTION) SPECIAL LEAVE PETITION (C) NO(S).13812/2017 (WITH OFFICE REPORT FOR DIRECTION AND IA NO.7072/2019- CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT AND IA NO.3/2017 – EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) CIVIL APPEAL NO(S).111-112/2019 (WITH OFFICE REPORT FOR DIRECTION AND IA NO.178955/2018- STAY APPLICATION AND IA NO.178956/2018 – EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 26-11-2020 These matters were called on for hearing today. 3 CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Appellant(s) Mr. Vikramjit Banerjee, ASG Mr. P.V. Yogeshwaran, Adv. Mr. Amit Sharma, Adv.
Mr. B. Krishna Prasad, AOR Mr. Balbir Singh, ASG Mr. BK Saluja, Adv.
Mr. Divyansh H. Rathi, Adv. Mr. B. Krishna Prasad, AOR Mr. R.S. Suri, Sr. Adv./ASG Mr. A.K. Panda, Sr. Adv. Mr. Sovan Mishra, Adv. Mr. Vikas Bansal, Adv. Mr. B. Krishna Prasad, AOR Ms. Madhavi Diwan, ASG Ms. Aruna Gupta, Adv.
Mr. Kush chaturvedi, Adv. Mr. B v Balramdas, AOR Mr. B. Krishna Prasad, AOR Mr. R.S. Suri, ASG Mr. Jitin Singhal, Adv. Ms. Meera Patel, Adv.
Mr. B. Krishna Prasad, AOR Mr. Sanjay Jain, ASG Ms. Binu Tamta, Adv.
Mr. Shashank Shekharan, Adv. Mr. B. Krishna Prasad, AOR Mr. Shashank Shekhar, Adv. Mr. B. Krishna Prasad, AOR Mr. Aman Lekhi, ASG Mr. Tejas Patel, Adv.
Mr. H. R. Rao, Adv.
Ms. B. Sunita Rao, Adv. Mr. B. Krishna Prasad, AOR Ms. Anil Katiyar, AOR For Respondent(s) Mr. Jitendra Motwani, Adv.
Mr. Kumar Visalaksh, Adv. Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.4
Mr. Praveen Kumar, AOR Mr. Kumar Visalaksh, Adv. Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv. Mr. Praveen Kumar, AOR Ms. Charanya Lakshmikumaran, Adv. Mr. Aditya Bhattacharya, Adv. Ms. Apeksha Mehta, Adv. Ms. Mounica Kasturi, Adv. Mr. R. Parthasarathy, AOR Ms. Mansi Patil, Adv.
Mr. M.H. Patil, Adv.
Mr. Sandeep Narain, Adv. For M/s S. Narain & Co., AOR Mr. P. V. Dinesh, AOR Mr. Ankur Saigal, Adv. Ms./Mr. Sayaree Basu Mallik, Adv. Mr. E. C. Agrawala, AOR Mr. Sarvesh Singh, AOR Mr. Dipak Kumar Jena, AOR Ms. Charanya Lakshmikumaran, Adv. Mr. Aditya Bhattacharya, Adv. Ms. Apeksha Mehta, Adv. Ms. Mounica Kasturi, Adv. Mr. Punit Dutt Tyagi, AOR UPON hearing the counsel the Court made the following O R D E R The instant appeals and the special leave petitions are dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file)