The Commissioner Of Service Tax vs M/S Silverline Estates on 29 March, 2023

[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The Commissioner Of Service Tax vs M/S Silverline Estates on 29 March, 2023

Bench: M.M. Sundresh

                                                     1

     ITEM NO.42                              COURT NO.7                 SECTION IV-A

                                   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).   6181/2022

     (Arising out of impugned final judgment and order dated 15-01-2021
     in CEA No. 46/2014 passed by the High Court of Karnataka at
     Bengaluru)

     THE COMMISSIONER OF SERVICE TAX                                     Petitioner(s)

                                                    VERSUS

     M/S SILVERLINE ESTATES                                              Respondent(s)


     Date : 29-03-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)                 Mr. N. Venkatraman, A.S.G.
                                       Mr. Mukesh Kumar Maroria, AOR
                                       Mr. Rupesh Kumar, Adv.
                                       Mrs. Nisha Bagchi, Adv.
                                       Mr. P.v. Yogeshwaran, Adv.
                                       Mrs. Preeti Rani, Adv.
                                       Mr. Sandeep Padhani, Adv.


     For Respondent(s)                 Mr. Alok Kumar, Adv.
                                       Ms. Garima Soni, Adv.
                                       Mr. Abhinav Shukla, Adv.
                                       Mr. G. N. Reddy, AOR
                                       Mr. Neeraj Shastry, Adv.


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

Re-list on 10.10.2023.

Signature Not Verified

In the meanwhile, as it is accepted by the learned counsel for Digitally signed by BABITA PANDEY Date: 2023.04.01 the petitioner - The Commissioner Of Service Tax that the amount is 12:11:23 IST Reason:

refundable to the flat buyers, the petitioner - The Commissioner Of Service Tax will nominate an Officer who shall coordinate with the 2 respondent for refund the amounts due to the flat buyers. The said exercise will commence within a period of fifteen (15) days from today, and the status report regarding disbursement/refund of amounts to the flat buyers would be submitted on or before 22.09.2023.

This direction has been issued without prejudice to the rights and contentions of the parties with an objective to ensure that the money is refunded and paid to the flat buyers without any delay on account of the pending proceedings.

           (BABITA PANDEY)                                  (R.S. NARAYANAN)
          COURT MASTER (SH)                               COURT MASTER (NSH)

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders