Supreme Court - Daily Orders
Commissioner Of Cgst And Ce Belapur vs M/S Emu Line Pvt. Ltd. on 27 February, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1479 OF 2023
(Arising out of C.A. Dy. No. 6706 of 2023)
COMMISSIONER OF CGST AND CE BELAPUR .....Appellant(s)
Vs.
M/S EMU LINE PVT. LTD. .....Respondent(s)
O R D E R
Delay condoned.
This Court is of the opinion that the order impugned does not call for interference. The appeal is, accordingly, dismissed.
All Pending applications are disposed of.
...................J. (S. RAVINDRA BHAT) ....................J. (DIPANKAR DATTA) New Delhi;
February 27,2023.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.03.02 17:46:14 IST Reason: ITEM NO.16 COURT NO.14 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. 6706/2023 (Arising out of impugned final judgment and order dated 28-10-2022 in STA No. 86317/2020 passed by the Custom Excise Service Tax Apellate Tribunal, West Zonal Bench at Mumbai) COMMISSIONER OF CGST AND CE BELAPUR Appellant(s) VERSUS M/S EMU LINE PVT. LTD. Respondent(s) (IA No.35943/2023-CONDONATION OF DELAY IN FILING and IA No.35946/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.35944/2023-STAY APPLICATION ) Date : 27-02-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE DIPANKAR DATTA For Petitioner(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Ms. Shagun Thakur, Adv.
Mr. Udai Khanna, Adv.
Ms. Vishakha, Adv.
Ms. Priyanka Das, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
All Pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)