Supreme Court - Daily Orders
East India Hotels Ltd. vs Commissioner Of Customs Central Excise ... on 5 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.24 COURT NO.14 SECTION XIV
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). 5834-5835/2023
(Arising out of impugned final judgment and order dated 31-01-2023
in CUSAA No. 5/2020 28-02-2023 in RP No. 57/2023 passed by the High
Court Of Delhi At New Delhi)
EAST INDIA HOTELS LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND CENTRAL GST NEW DELHI
Respondent(s)
(FOR ADMISSION and I.R. and IA No.61478/2023-PERMISSION TO FILE
LENGTHY LIST OF DATES )
Date : 05-04-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Narendra M. Sharma, Adv.
Mr. Rupesh Kumar, AOR
Ms. Pankhuri Shrivastava, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Kartick Sarsunia, Adv.
Mr. Utkarsh Sharma, Adv.
Mr. Ankur Sood, Adv.
Mr. Siddharth Seem, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks.
The petitioner shall ensure that the bank guarantee for the Signature Not Verified amount in question is be kept alive during the pendancy of these Digitally signed by Harshita Uppal Date: 2023.04.06 15:43:29 IST Reason: proceedings.
1Subject to such compliance, the respondents are restrained from invoking the guarantee.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2