Supreme Court - Daily Orders
Commissioner Of Service Tax vs Ceebros Properly Development on 16 December, 2025
ITEM NO.11 COURT NO.7 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
MISCELLANEOUS APPLICATION Diary No. 31605/2025
[Arising out of impugned final judgment and order dated 20-09-2024
in C.A. No. 111/2020 passed by the Supreme Court of India]
COMMISSIONER OF SERVICE TAX Petitioner(s)
VERSUS
CEEBROS PROPERLY DEVELOPMENT Respondent(s)
IA No. 143362/2025 - CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION, IA No. 143361/2025 - RESTORATION
Date : 16-12-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :Mr. Raghvendra P. Shankar, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Karan Lahiri, Adv.
Ms. Pallavi Mihsra, Adv.
Ms. Neelakshi Bhadauria, Adv.
Ms. Sweksha, Adv.
For Respondent(s) :Mr. G. Natarajan, Adv.
Mr. Anant Gautam, Adv.
Ms. N Asmitha, Adv.
Mr. Ajay Sharma, Adv.
Mr. Rajesh Kumar Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. I.A. No. 143361/2025 seeking restoration is allowed. The Civil Appeal No.111/2020 is restored to its file and original Signature Not Verified number.
Digitally signed byCHANDRESH Date: 2025.12.16 18:12:21 IST Reason: 3. Miscellaneous Application stands disposed of accordingly.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)