Delhi High Court - Orders
Acc Limited vs Commissioner, Cgst & Central Excise, ... on 9 July, 2024
Author: Yashwant Varma
Bench: Yashwant Varma
$~12 to 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CEAC 28/2019 & CM APPL. 50936/2019 (Interim Relief)
ACC LIMITED .....Petitioner
Through: Mr. Arvind P. Datar, Sr. Adv.
with Mr. U.A. Rana, Mr.
Himanshu Mehta, Advs.
versus
COMMISSIONER, CGST & CENTRAL EXCISE,
JABALPUR .....Respondent
Through: Mr. Harpreet Singh, SSC with
Ms. Suhani Mathur, Advocate.
13
+ CEAC 11/2023 & CM APPL. 47327/2023 (Interim Relief)
ACC LIMITED .....Petitioner
Through: Mr. Arvind P. Datar, Sr. Adv.
with Mr. U.A. Rana, Mr.
Himanshu Mehta, Advs.
versus
PRINCIPAL COMMISSIONER CENTRAL TAX
AND CENTRAL EXCISE .....Respondent
Through: Mr. Harpreet Singh, SSC with
Ms. Suhani Mathur, Advocate.
14
+ CEAC 12/2023 & CM APPL. 47330/2023 (Interim Relief)
ACC LIMITED .....Petitioner
Through: Mr. Arvind P. Datar, Sr. Adv.
with Mr. U.A. Rana, Mr.
Himanshu Mehta, Advs.
versus
COMMISSIONER,CENTRAL GOODS AND SERVICE TAX
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 11/07/2024 at 22:18:43
UDAIPUR .....Respondent
Through: Mr. Harpreet Singh, SSC with
Ms. Suhani Mathur, Advocate.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 09.07.2024 Mr. Datar, learned senior counsel draws our attention to the recent decision rendered by the Supreme Court in Principal Commisioner of Income Tax-I, Chandigarh vs. ABC Papers Ltd. [(2022) 9 SCC 1] and submits that in light of the above, these appeals would have to be withdrawn to be re-filed before the jurisdictional High Courts.
In view of the above, we accord liberty to the appellant to withdraw the instant appeals and to re-file before the appropriate High Court within a period of six weeks from today.
YASHWANT VARMA, J.
RAVINDER DUDEJA, J.
JULY 9, 2024/neha This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/07/2024 at 22:18:43