Supreme Court - Daily Orders
Union Of India vs M/S Mahanagar Telephone Nigam Ltd. on 19 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.14 COURT NO.11 SECTION XIV
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). 38987/2023
(Arising out of impugned judgment and order dated 06-04-2023 in WPC
No. 7542/2018 passed by the High Court of Delhi at New Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
M/S MAHANAGAR TELEPHONE NIGAM LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.206659/2023-CONDONATION OF DELAY
IN FILING and IA No.206667/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Vikramjit Banerji, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Ms. Praveena Gautam, Adv.
Ms. Swarupama Chaturvedi, Adv.
Ms. Nidhi Khanna, Adv.
Mr. T S Sabarirsh, Adv.
Mr. Ayush Anand, Adv.
Mr. Siddhartha Sinha,Adv.
Ms. Megha Saxena,Adv.
Mr. Aditya Kashyap,Adv.
Mr. Kamlendra Mishra, Adv.
Mr. N.C.Zeliang,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Additional Solicitor General Signature Not Verified appearing for the petitioners.
Digitally signed byAnita Malhotra Date: 2023.10.20 17:06:49 IST
Reason: Delay condoned.
1 As far as the order setting aside the Show Cause Notice is concerned, we find that there is no scope for interference under Article 136 of the Constitution of India.
However, we make it clear that we have not given our imprimatur to the finding recorded by the High Court on interpretation of clause (e) of Section 66E of the Finance Act, 1994.
Subject to what is observed above, the Special Leave Petition is dismissed.
Pending application also stands disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
2