Supreme Court - Daily Orders
Commissioner, Cgst And Central Excise vs M/S Spicejet Ltd on 11 August, 2025
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL …. OF 2025
(@DIARY NO.15159/2025)
COMMISSIONER, CGST AND CENTRAL EXCISE APPELLANT(S)
NEW DELHI
VERSUS
M/S SPICEJET LTD. RESPONDENT(S)
O R D E R
1. There is a gross delay of 567 days in filing the appeal which has not been satisfactorily explained.
2. We find no good reason to interfere with the impugned order dated 03-07-2023 passed by the Customs, Excise & Service Tax Appellate Tribunal, New Delhi.
3. The appeal is, therefore, dismissed on the ground of delay as well as merits.
4. Pending application(s), if any, stands disposed of.
……………………………………………J. [J.B. PARDIWALA] ……………………………………………J. Signature Not Verified [R. MAHADEVAN] Digitally signed by CHANDRESH Date: 2025.08.12 19:25:15 IST Reason: New Delhi 11th August, 2025.
ITEM NO.14 COURT NO.8 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.15159/2025 [Arising out of impugned final judgment and order dated 03-07-2023 in STA No. 52591/2016 passed by the Customs Excise Service Tax Appellate Tribunal] COMMISSIONER, CGST AND CENTRAL EXCISE Appellant(s) VERSUS M/S SPICEJET LTD. Respondent(s) IA No. 185247/2025 - CONDONATION OF DELAY IN FILING IA No. 185238/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS,IA No. 185250/2025 - EX-PARTE STAY Date : 11-08-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) : Mr. N Venkataraman, A.S.G. Mr. Arijit Prasad, Sr. Adv.
Mr. Gurmeet Singh Makker, AOR Ms. Arushi Singh, Adv.
Mr. Yashraj Bundela, Adv.
Ms. Mili Baxi, Adv.
Ms. Pankhuri Srivastava, Adv. For Respondent(s) :Mr. V Lakshmikumaran, Adv.
Ms. Neha Choudhary, Adv.
Ms. Umang Motiyani, Adv.
Mr. Ayush Agarwal, Adv.
Ms. Nitum Jain, Adv.
Ms. Medha Sinha, Adv.
Mr. Swastik Mishra, Adv.
Ms. Charanya Lakshmikumaran, AOR UPON hearing the counsel the Court made the following O R D E R
1. The appeal is dismissed on the ground of delay as well as merits in terms of the signed order.
2. Pending application(s), if any, stands disposed of.
(CHANDRESH) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)