Supreme Court - Daily Orders
Union Of India vs Vedanta Limited on 22 September, 2023
ITEM NO.21 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 28883/2023
(Arising out of impugned final judgment and order dated 18-01-2023
in ADA No. 51620/2022 passed by the Custom Excise Service Tax
Appellate Tribunal)
UNION OF INDIA Petitioner(s)
VERSUS
VEDANTA LIMITED & ORS. Respondent(s)
(IA No.163187/2023-CONDONATION OF DELAY IN FILING and IA
No.163188/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 22-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. N. Venkatraman, A.S.G. (N/P)
Mr. Mukesh Kumar Maroria, AOR
Mr. V.C. Bharathi, Adv.
Mr. H.R. Rao, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Diwakar Sharma, Adv.
For Respondent(s)
Mr. Krishnan Venugopal, Sr. Adv.
Mr. Rajesh Sharma, Adv.
Mr. Krishnan Agarwal, Adv.
Mr. Avinash Mathews, Adv.
Mr. J. Rajesh, Adv.
Mr. P.S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Miranda Solaman, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Re-list in the month of November 2023.
Digitally signed by Deepak Guglani Date: 2023.09.23 12:39:09 IST Reason:(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR