Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Flemingo Travel Retail Limited vs Commissioner Of Cgst And Central Excise ... on 7 July, 2023

Bench: Abhay S. Oka, Sanjay Karol

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION


                                          CIVIL APPEAL NO.3757 OF 2023


                         FLEMINGO TRAVEL RETAIL LIMITED                     ...Appellant(s)

                                                       Vs.


                         COMMISSIONER OF CGST AND CENTRAL EXCISE
                         MUMBAI EAST                                       ...Respondent(s)


                                                  O R D E R

We have heard the learned senior counsel for the appellant and perused the record. We do not see any cogent reason to entertain the appeal.

The appeal is accordingly dismissed.

..........................J. (ABHAY S.OKA) ..........................J. (SANJAY KAROL) NEW DELHI;

July 07, 2023.





Signature Not Verified

Digitally signed by
Anita Malhotra
Date: 2023.07.10
17:26:40 IST
Reason:




                                                        1
ITEM NO.18                    COURT NO.11                      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    No(s).   3757/2023

FLEMINGO TRAVEL RETAIL LIMITED                                  Appellant(s)

                                     VERSUS

COMMISSIONER OF CGST AND CENTRAL EXCISE MUMBAI EAST Respondent(s) (IA No.104894/2023-EX-PARTE AD-INTERIM RELIEF and IA No.104897/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 07-07-2023 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE SANJAY KAROL For Appellant(s) Mr. Arunabh Chowdhury, Sr. Adv. Mr. Anirudh Mahadevan, Adv. Ms. Charu Nirula, Adv. Mrs. Pragya Baghel, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending applications also stand disposed of.



    (ANITA MALHOTRA)                           (AVGV RAMU)
       AR-CUM-PS                              COURT MASTER
(Signed order is placed on the file.) 2