Supreme Court - Daily Orders
M/S Exide Industries Ltd. vs Commissioner Of Central Goods And ... on 15 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.20 COURT NO.9 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 9229/2019
(Arising out of impugned final judgment and order dated 12-12-2018
in CEA No. 116/2018 passed by the High Court Of Judicature At
Bombay)
M/S EXIDE INDUSTRIES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL GOODS AND SERVICES TAX RAIGADRespondent(s)
(FOR ADMISSION and I.R. )
Date : 15-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Aaditya Bhattacharya, Adv.
Ms. Charanya L. , Adv.
Mr. Manish Rastogi, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court.
The Special Leave Petition is dismissed.
Pending applications, if any, stand disposed of Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.04.16 (DEEPAK SINGH) 17:44:10 IST Reason: (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)