Supreme Court - Daily Orders
Pr. Commissioner Of Cgst vs Comparex India P. Ltd. on 8 March, 2021
Bench: D.Y. Chandrachud, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No of 2021
[Diary No 20013/2020]
Pr Commissioner of CGST Appellant(s)
Versus
M/s Comparex India Pvt Ltd Respondent(s)
ORDER
1 There is a delay of 191 days in filing the civil appeal.
2 We do not find that there is sufficient explanation for the delay.
Consequently, the civil appeal is dismissed on the ground of delay.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [M R Shah] New Delhi;
March 8, 2021
CKB
Signature Not Verified
Digitally signed by
Chetan Kumar
Date: 2021.03.12
15:27:11 IST
Reason:
ITEM NO.4 Court 6 (Video Conferencing) 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.20013/2020 (Arising out of impugned final judgment and order dated 09-01-2020 in STA No.51221/2019 passed by the Custom Excise Service Tax Appelate Tribunal) PR. COMMISSIONER OF CGST Petitioner(s) VERSUS COMPAREX INDIA P. LTD. Respondent(s) (With appln.(s) for IA No.101143/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.101142/2020-STAY APPLICATION and IA No.101140/2020-CONDONATION OF DELAY IN FILING APPEAL) Date : 08-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Ms. Binu Tamta, Adv.
Mr. Bhuvan Mishra, Adv.
Mr. Shyam Gopal, Adv.
Mr. M.K. Maroria, Adv.
Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Sandeep Chilana, Adv.
Mr. Jasmeet Singh, AOR Mr. Saif Ali, Adv.
Mr. Pushpendra S. Bhadoriya, Adv. Ms. Rusheet Saluja, Adv.
Mr. Priyojeet Chateerjee, Adv.
UPON hearing the counsel the Court made the following O R D E R 1 The Civil Appeal is dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master (Signed order is placed on the file)