Supreme Court - Daily Orders
The Commissioner Of Gst And Central ... vs M/S Hardy Exploration And Production ... on 24 January, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.22 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 44233/2024
[Arising out of impugned final judgment and order dated 09-01-2024
in STA Nos. 40371/2021 and 41604/2019 passed by the Customs Excise
and Service Tax Apellate Tribunal, South Zonal Bench, Chennai]
THE COMMISSIONER OF GST AND CENTRAL EXCISE Appellant(s)
VERSUS
M/S HARDY EXPLORATION AND PRODUCTION (INDIA) INC. Respondent(s)
(IA No. 9848/2025 - CONDONATION OF DELAY IN FILING
IA No. 9849/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 9846/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 9845/2025 - STAY APPLICATION) Date : 24-01-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) :
Ms. Sanjana Saddy, Adv.
Mr. Gurmeet Singh Makker, AOR Mr. V C Bharathi, Adv.
Ms. Vaishali Verma, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Application for exemption from filing a certified copy of the impugned judgment is allowed.
Delay condoned.
The learned counsel appearing for the appellant Signature Not Verified Digitally signed by ASHISH KONDLE Date: 2025.01.27 states that in Civil Appeal Diary No.51174 of 2023 18:10:37 IST Reason: mentioned in Ground 'A' is tagged with Civil Appeal 1 No.272 of 2024 in which notice has been issued.
Accordingly, we issue notice. To be heard along with Civil Appeal No.272 of 2024.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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