Supreme Court - Daily Orders
C.C.E. And S.T., Vadodara-Ii vs M/S. Gail (India) Ltd. on 1 October, 2021
Bench: Uday Umesh Lalit, S. Ravindra Bhat
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Miscellaneous Application No. 1481-1485/2021
in
Civil Appeal Nos. 7844-7848/2019
C.C.E. AND S.T., VADODARA-II ETC. Applicant/Appellant(s)
VERSUS
M/S. GAIL INDIA LTD. ETC. Respondent(s)
O R D E R
Civil Appeal Nos.7844-7848/2019 were dismissed on the ground of “low tax effect”.
Applications for restoration as well as condonation of delay in filing restoration have been filed submitting inter alia that the tax effect in the instant matter is to the tune of 19.73 crores and as such the matter was wrongly dismissed on the ground of “low tax effect”. Application for condonation of delay in filing Signature Not Verified Digitally signed by application for restoration is allowed. We recall the order Indu Marwah Date: 2021.10.06 14:48:48 IST Reason: dismissing the appeals on the ground of “low tax effect”. The application is accordingly allowed. 2 Heard Mr. Balbir Singh, learned ASG on merits. Having considered the issues involved in the matter, in our view, the judgment under appeals does not call for any interference affirming the view taken by the Tribunal. The instant appeals are, therefore, dismissed. Pending applications, if any, also stand disposed of.
…………………………………………………………………………J. [UDAY UMESH LALIT] …………………………………………………………………………J. [S. RAVINDRA BHAT] New Delhi, October 01,2021 3 ITEM NO.2 Court 2 (Video Conferencing) 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 Miscellaneous Application No. 1481-1485/2021 in C.A. No. 7844- 7848/2019 C.C.E. AND S.T., VADODARA-II ETC. Petitioner(s) VERSUS M/S. GAIL INDIA LTD.ETC. Respondent(s) (FOR ADMISSION and IA No.69710/2020-RESTORATION and IA No.43970/2021-CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION ) Date : 01-10-2021 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Balbir Singh, ASG Mr. Shekhar Vyas, Adv.
Ms. Aakansha Kaul, Adv.
Mr. Adit Khorana, Adv.
Mr. Shyam Gopal, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Ms. Diksha Rai, AOR Ms. Renu Gupta, Adv.
Ms. Palak Mahajan, Adv.
UPON hearing the counsel the Court made the following O R D E R Application for condonation of delay in filing restoration is allowed.
Application for restoration is allowed.
Miscellaneous applications are accordingly allowed.
Civil appeals are taken on board.
The appeals are dismissed in terms of the signed order.4
Pending applications, if any, also stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE)