Supreme Court - Daily Orders
Commissioner Of Cgst And Central Excise vs Konkan Railway Corporation Ltd. on 4 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. ________/2023
(DY. NO. 22280/2023)
COMMISSIONER OF CGST AND CENTRAL EXCISE Petitioner(s)
VERSUS
KONKAN RAILWAY CORPORATION LTD. Respondent(s)
O R D E R
Delay condoned.
This Court is of the opinion that the impugned judgment does not call for interference. The civil appeal is accordingly dismissed.
Pending application(s), if any, are also disposed of.
…………………………………….,J.
(S. RAVINDRA BHAT) .………………………………….,J.
(ARAVIND KUMAR)
New Delhi
July 4, 2023
Signature Not Verified
Digitally signed by
NIRMALA NEGI
Date: 2023.07.06
17:22:40 IST
Reason:
ITEM NO.51 COURT NO.9 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). 22280/2023 (Arising out of impugned final judgment and order dated 17-02-2022 in STA No. 86191/2021 passed by the Custom Excise Service Tax Apellate Tribunal, West Zonal Bench At Mumbai) COMMISSIONER OF CGST AND CENTRAL EXCISE Petitioner(s) VERSUS KONKAN RAILWAY CORPORATION LTD. Respondent(s) ( IA No.115748/2023-CONDONATION OF DELAY IN FILING and IA No.115750/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.115749/2023-EX-PARTE STAY ) Date : 04-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. Balbir Singh, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Prahlad Singh, Adv.
Mr. Annirudh Sharma Ii, Adv.
Mr. Ishaan Sharma, Adv.
Mr. Vivek Gupta, Adv.
For Respondent(s) Mr. Bharat Rai Chandani, Adv.
Mr. Aneesh Mittal, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Civil appeal is dismissed in terms of the signed order.
Pending application(s), if any, are also disposed of.
(DR. NAVEEN RAWAL) (MATHEW ABRAHAM) ASST. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)