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M/S Indo International Tobacco Pvt. ... vs Additional Director General ... on 20 October, 2022

Bench: M.R. Shah, M.M. Sundresh

     ITEM NO.1                               COURT NO.5                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 for Special Leave to Appeal (C) No. 5434/2022
     (Arising out of impugned final judgment and order dated 11-01-2022
     in WP(C) No. 2420/2021 passed by the High Court of Delhi at New
     Delhi)

     M/S INDO INTERNATIONAL TOBACCO PVT. LTD.                             Petitioner(s)

                                                     VERSUS

     ADDITIONAL DIRECTOR GENERAL DIRECTORATE GENERAL OF
     GOODS AND SERVICE TAX INTELLIGENCE & ORS.          Respondent(s)

     (IA No.45354/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 20-10-2022 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                 Mr. Kapil Sibbal, Sr. Adv.
                                       Mrs. Anjali Jha Manish, AOR
                                       Ms. Priyadarshi Manish, Adv.
                                       Mr. Anmol Arya, Adv.
                                       Mr. Dhruv Chaudhary, Adv.
                                       Ms. Aparjita Jamwal, Adv.
                                       Mr. Adit S. Pujari, Adv.
                                       Mr. Sudershan K., Adv.

     For Respondent(s)                 Mr.   N. Venkatraman, Sr. Adv.
                                       Ms.   Rukhmini Bobde, Adv.
                                       Ms.   Priyanka Das, Adv.
                                       Mr.   Praneet Pranav, Adv.
                                       Mr.   Raghavenddra Shankar, Adv.
                                       Mr.   Mukesh Kumar Maroria, AOR

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

It is reported by Shri Kapil Sibal, learned Senior Advocate appearing on behalf of the petitioner that during the pendency of the present proceedings, the company is under IBC and CIRP proceedings have been commenced. He wants to get further instructions from Resolution Professional.

14:47:34 IST Put up on 07.11.2022, for the time being.

     (NEETU SACHDEVA)                                                 (RENU BALA GAMBHIR)
     ASTT. REGISTRAR-cum-PS                                          COURT MASTER (NSH)