Supreme Court - Daily Orders
Commissioner Of Central Gst Gurgaon ... vs M/S. Dlf Limited on 7 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.16 COURT NO.8 SECTION IV-B
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(s). 23694/2023
(Arising out of impugned final judgment and order dated 16-11-2022
in STA No. 11/2021 passed by the High Court of Punjab & Haryana at
Chandigarh)
COMMISSIONER OF CENTRAL GST GURGAON COMMISSIONERATEPetitioner(s)
VERSUS
M/S. DLF LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.120485/2023-CONDONATION OF DELAY
IN FILING and IA No.120486/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 07-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. N. Venkatraman, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Mr. S.a. Haseeb, Adv.
Mr. V.c. Bharathi, Adv.
Mr. B.k. Satija, Adv.
Mr. Apoorv Kurup, Adv.
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR
Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Umang Motiyani, Adv.
Ms. Falguni Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Learned counsel Ms. Charanya Lakshmikumaran accepts notice on behalf of respondent.
Tag with SLP (C) Dy. No. 9793 of 2023.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.07.08List on 24.08.2023.
12:44:12 IST Reason:(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)