Supreme Court - Daily Orders
Commissioner Of Service Tax Ahmedabad vs M/S Saumya Construction Pvt Ltd on 22 August, 2022
Bench: Surya Kant, Abhay S. Oka
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO(S). 24067/2019
THE COMMISSIONER OF GST & CENTRAL EXCISE,
CHENNAl SOUTH COMMISSIONERATE APPELLANT(S)
VERSUS
HALLMARK INFRASTRUCTURE PVT.LTD. RESPONDENT(S)
O R D E R
I.A.No.23863/2022 for withdrawal of civil appeal is allowed. The appeal(s) is/are, accordingly, dismissed as withdrawn. Pending application(s), if any, shall stand disposed of.
…………………………………………………..J (SURYA KANT) …………………………………………………..J (ABHAY S. OKA) NEW DELHI;
AUGUST 22, 2022.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.08.27 12:44:46 IST Reason: 2 ITEM NO.47 COURT NO.15 SECTION III 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). 13683/2015 COMMISSIONER OF SERVICE TAX AHMEDABAD Appellant(s) VERSUS M/S SAUMYA CONSTRUCTION PVT LTD Respondent(s) (As per Hon'ble Court's Order dated 13.07.2022 in CA No. 4509 of 2022, matters are to be listed on 22.08.2022. IA No. 2/2015 - STAY APPLICATION) WITH C.A. No. 6117-6118/2019 (XVII-A) (FOR STAY APPLICATION ON IA 111235/2019) C.A. Diary No(s). 24067/2019 (XVII-A) (IA No. 23863/2022 - WITHDRAWAL OF CASE / APPLICATION) C.A. No. 7325/2019 (XVII-A) ( IA No.138451/2019-CONDONATION OF DELAY IN FILING and IA No.138448/2019-STAY APPLICATION) C.A. No. 1273/2020 (XVII-A) (FOR ADMISSION and IA No.9695/2020-EX-PARTE STAY and IA No.9693/2020-CONDONATION OF DELAY IN FILING APPEAL) C.A. No. 4509/2022 (XVII-A) ( IA No.82902/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.82901/2022-EX-PARTE STAY) Date : 22-08-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE ABHAY S. OKA For Appellant(s) Mr. B. Krishna Prasad, AOR Mr. B. V. Balaram Das, AOR Mr. Balbir Singh ASG Mr. M.K.Maroria AOR Mr. Mohammed Akhil Adv Mr. Adit Khorana Adv Mr. Shyam Gopal Adv Mr. Sarmarvir Singh, Adv.3
Mr. S.A.Haseeb, Adv.
Mr. Adit Khorana, Adv.
Mr. Mohammed Akhil, Adv. Mr. Prahlad Singh, Adv. Mr. Naman Tandon, Adv.
Mr. K.Gurumurthy, Adv. Mr. M.K.Maroria, AOR For Respondent(s) Mr. S. Sunil Adv.
Mr. Jagdish Kanan Adv.
Mr. Sudarshan Singh Rawat AOR Mr. Sunny Sachin Rawat Adv. Ms. Saakshi Singh Rawat Adv.
Mr. E. C. Agrawala, AOR Mr. Aayush Agarwala, Adv. Mr. Pramod B. Agarwala, AOR Mr. Anand Sukumar, Adv Mr. S.Sukumaran Adv Mr Bhupesh Kumar Pathak, Adv Mrs.Meera Mathur, AOR Ms. Aakashi Lodha, Adv. Ms. Anindita Mitra, AOR UPON hearing the counsel the Court made the following O R D E R Civil Appeal Nos.13683/2015, 6117-6118/2019, 7325/2019, 1273/2020 & 4509/2022 List these matters for arguments on 21.09.2022 (NMD).
Civil Appeal Diary No(s). 24067/2019 The appeal(s) is/are dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH) (Signed order in Civil Appeal Diary No.24067/2019 is placed on the file)