Supreme Court - Daily Orders
The Principal Commissioner Cgst And ... vs M/S S.R. Traders on 22 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No.5312/2023
THE PRINCIPAL COMMISSIONER CGST AND CENTRAL Appellant(s)
EXCISE BHOPAL
VERSUS
M/S S.R. TRADERS Respondent(s)
O R D E R
1. Delay condoned.
2. Having heard learned counsel appearing for the appellant at a considerable length and after carefully perusing the material available on record, we do not find any ground to interfere with the impugned Order dated 09052023 passed by the Customs, Excise and Service Tax Appellate Tribunal, New Delhi, Principal Bench in Service Tax Appeal No.54002/2018.
3. The Civil Appeal is, accordingly, dismissed.
..................J (S. RAVINDRA BHAT) ..................J (ARAVIND KUMAR) NEW DELHI;
22ND AUGUST, 2023.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2023.08.24 17:50:16 IST Reason: ITEM NO.18 COURT NO.5 SECTION XVIIA 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.5312/2023 THE PRINCIPAL COMMISSIONER CGST AND CENTRAL Appellant(s) EXCISE BHOPAL VERSUS M/S S.R. TRADERS Respondent(s)
(IA No.160953/2023EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.160952/2023CONDONATION OF DELAY IN FILING APPEAL) Date : 22082023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE ARAVIND KUMAR For Appellant(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. H.R. Rao, Adv.
Ms. A.K. Kaul, Adv.
Mr. Chandrashekar A Chaklabbi, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
1. Application seeking exemption from filing certified copy of the impugned order is allowed.
2. Delay condoned.
3. The Civil Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRARcumPS COURT MASTER (NSH) (Signed Order is placed on the file)