Supreme Court - Daily Orders
Union Of India Through Secretary ... vs M/S Essar Steel Ltd.. on 6 July, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.4 COURT NO.11 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (C) No(s). 19498/2010
(Arising out of impugned judgment and order dated 04-11-2009 in SCA
No. 9656/2008 04-11-2009 in SCA No. 9656/2008 passed by the High
Court of Gujarat at Ahmedabad)
UNION OF INDIA THROUGH SECRETARY MINISTRY
OF COMMERCE & ORS. Petitioner(s)
VERSUS
M/S ESSAR STEEL LTD. & ANR. Respondent(s)
(DASTI PERMITTED
IA No. 87148/2023 - APPLICATION FOR PERMISSION)
WITH
SLP(C) No. 15779/2021 (III)
S.L.P.(C)...CC No. 11091-11094/2011 (XII-A)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2011
FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 95158/2023
IA No. 95158/2023 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 1/2011 - CONDONATION OF DELAY IN FILING)
SLP(C) No. 134/2013 (XVI)
(IA No. 179341/2019 - APPROPRIATE ORDERS/DIRECTIONS)
SLP(C) No. 21507/2010 (III)
SLP(C) No. 23835/2010 (III)
S.L.P.(C)...CC No. 15595-15596/2011 (IV-A)
(After Notice in view of Hon'ble Court ORder dated 05.12.2022.
IA No. 1/2011 - CONDONATION OF DELAY IN FILING)
S.L.P.(C)...CC No. 7812-7828/2013 (XII)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2013
FOR CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS ON IA
18/2013
IA No. 1/2013 - CONDONATION OF DELAY IN FILING
Signature Not Verified
IA No. 18/2013 - CONDONATION OF DELAY IN REFILING / CURING THE
Digitally signed by
NITIN TALREJA
Date: 2023.07.10
DEFECTS)
16:46:15 IST
Reason:
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SLP(C) No. 19502/2010 (III)
( FOR APPLICATION FOR PERMISSION ON IA 87068/2023
IA No. 87068/2023 - APPLICATION FOR PERMISSION)
SLP(C) No. 19492/2010 (III)
(FOR APPLICATION FOR PERMISSION ON IA 86840/2023
IA No. 86840/2023 - APPLICATION FOR PERMISSION)
SLP(C) No. 19496/2010 (III)
(FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 87268/2023
IA No. 87268/2023 - ADDITION / DELETION / MODIFICATION PARTIES)
SLP(C) No. 19480/2010 (III)
(FOR APPLICATION FOR PERMISSION ON IA 86902/2023
IA No. 86902/2023 - APPLICATION FOR PERMISSION)
SLP(C) No. 19481/2010 (III)
SLP(C) No. 19490/2010 (III)
S.L.P.(C)...CC No. 12159/2010 (III)
(INTERLOCUTORY APPLICATION NO. 1/2010-CONDONATION OF DELAY IN
FILING SLP
IA No. 171165/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 21626/2014 (XII-A)
SLP(C) No. 9644/2023 (IX)
(FOR ADMISSION and I.R. and IA No.94826/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
IA No. 94826/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-07-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. N. Venkatraman, A.S.G.
Mr. Balbir Singh, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Vijay Nand Tripathi, Adv.
Mr. Vivasvan Gautam, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mrs. Nisha Bagchi, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Shyam Gopal, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Raghvendra Srivatsa, Adv.
Mr. B. Krishna Prasad, AOR
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For Respondent(s) Mr. Sanjay Kumar Visen, AOR
Ms. Ritu Rastogi, Adv.
Mr. Amit Gupta, Adv.
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Ajitesh Dayal Singh, Adv.
Mr. Praveen Kumar, AOR
Mr. Kishan Rawat, Adv.
Mr. Rajan Narain, AOR
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Mr. E. C. Agrawala, AOR
Mr. Kumar Visalaksh, Adv.
Mr. Udit Jain, Adv.
Mr. Archit Gupta, Adv.
Mr. Mr. Ajitesh Dayal Singh, Adv.
Mr. Abhishek Vikas, AOR
Mr. R. Parthasarathy, AOR
Mr. Chirag M. Shroff, AOR
Mr. Shailendra P. Singh, Adv.
Mr. Rishabh Shivhare, Adv.
Mr. K.s. Naveen Kumar, Adv.
Mr. R. Dakshina Murthy, Adv.
Mr. Anand Sukumar, AOR
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
Mr. Ashim Sood, Adv.
Mr. Mayank Pandey, AOR
Mr. Kuberinder Bajaj, Adv.
Mr. Ashish Kumar Pandey, Adv.
Mr. Shrey Sharma, Adv.
Ms. Charanya Lakshmikumaran, AOR
Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Falguni Gupta, Adv.
Ms. Umang Motiyani, Adv.
M/S. Karanjawala & Co., AOR
Ms. Ruby Singh Ahuja, Adv.
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Ms. Deepti Sarin, Adv.
Ms. Akanksha Thapa, Adv.
Ms. Megha Dugar, Adv.
Mr. Sudarsh Menon, AOR
Mr. Raj Nathan, Adv.
Mr. Rajesh Rathod, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
I.A. No. 87148 of 2023, I.A. No. 95158 of 2023, I.A. No. 87068 of 2023, I.A. No. 86840 of 2023, I.A. No. 87268 of 2023 and I.A. No. 86902 of 2023 are allowed.
It is pointed out by learned counsel for the parties that these 17 cases pertain to the demand for export duty on goods supplied from the domestic tariff area to the Special Economic Zone and whether such levy can be demanded under the provisions of the Customs Act, 1962.
These matters should ideally be posted for hearing. Accordingly, leave is granted.
Parties are to ensure completion of the process as may be needed. Pleadings/further pleadings may be exchanges within eight weeks.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
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