Supreme Court - Daily Orders
Commissioner Of C.E. And S.T. Rohtak vs International Foundation For Research ... on 30 June, 2021
Bench: D.Y. Chandrachud, R. Subhash Reddy, S. Ravindra Bhat
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No of 2021
[Diary No 13082/2020]
Commissioner of C.E. and S.T., Rohtak Appellant(s)
Versus
International Foundation for Research Respondent
and Education
ORDER
1 Besides the delay of 331 days in filing the appeal, for which there is no satisfactory explanation, even on merits, we find the order of the CESTAT dated 24 May 2019 to be unexceptionable. The view which has been taken does not suffer from any error of law.
2 The appeal is, therefore, dismissed on the ground of delay as well as on merits.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] ..…....…........……………….…........J. [R Subhash Reddy] ..…....…........……………….…........J. [S Ravindra Bhat] Signature Not Verified Digitally signed by New Delhi;
Chetan Kumar Date: 2021.07.06 17:53:02 IST June 30, 2021 Reason: CKB ITEM NO.2 Court 5 (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.13082/2020 (Arising out of impugned final judgment and order dated 24-05-2019 in ANO No.60379/2019 passed by the Customs, Excise And Service Tax Appellate Tribunal) COMMISSIONER OF C.E. AND S.T. ROHTAK Petitioner(s) VERSUS INTERNATIONAL FOUNDATION FOR RESEARCH Respondent(s) AND EDUCATION (With appln.(s) for IA No.75953/2020-CONDONATION OF DELAY IN FILING and IA No.75954/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 30-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE R. SUBHASH REDDY HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. N. Venkataraman, ASG Mr. Akshay Amritanshu, Adv. Mr. Annam Venkatesh, Adv.
Mr. Vivek Narayan Sharma, Adv. Mr. M.K. Maroria, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The 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)