Supreme Court - Daily Orders
Excise And Taxation Commissioner vs M/S Sudhir Gensets Ltd. on 18 November, 2020
Bench: A.M. Khanwilkar, B.R. Gavai
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ITEM NO.14 Court 4 (Video Conferencing) 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). 15597/2020
(Arising out of impugned final judgment and order dated 25-11-2019
in VATAP No. 29/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
EXCISE AND TAXATION COMMISSIONER Petitioner(s)
VERSUS
M/S SUDHIR GENSETS LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.73695/2020-CONDONATION OF DELAY
IN FILING and IA No.73696/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No(s). 15591/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.76066/2020-CONDONATION OF DELAY
IN FILING and IA No.76064/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 15593/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.74374/2020-CONDONATION OF DELAY
IN FILING and IA No.74373/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 15600/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.73762/2020-CONDONATION OF DELAY
IN FILING and IA No.73763/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 15603/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.75422/2020-CONDONATION OF DELAY
IN FILING and IA No.75423/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 15604/2020 (IV-B)
(FOR ADMISSION and I.R. and IA No.76015/2020-CONDONATION OF DELAY
IN FILING and IA No.76016/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 18-11-2020 This petition was called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
Digitally signed by
NEETU KHAJURIA
Date: 2020.11.20
18:18:05 IST
Reason: HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Nikhil Goel, AAG
Dr. Monika Gusain, AOR
Ms. Naveen Goel, Adv.
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Mr. Dushyant Sarna, Adv.
Mr. Vinay Mathew, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in these Special Leave Petitions. The Special Leave Petitions are dismissed both on the ground of delay and merits.
However, the dismissal of these special leave petitions will not preclude the State/Department, which, in law, it must proceed against the erring officer(s)/official(s), who have been responsible for such delay and take that action to its logical end.
In view of the above, pending application(s) shall stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER