Supreme Court - Daily Orders
The Commissioner Of Central Goods And ... vs Eclerx Services Limited on 27 January, 2023
Bench: S. Ravindra Bhat, C.T. Ravikumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 549 OF 2023
@ Dy. No. 42620 of 2022
THE COMMISSIONER OF CENTRAL GOODS AND
SERVICE TAX NAVI MUMBAI .....Appellant(s)
Vs.
ECLERX SERVICES LIMITED .....Respondent(s)
O R D E R
Delay condoned.
The judgment relied upon in “M/s GMR Aerospace Engineering Limited & Ors. Vs Union of India & Anr.” (W.P. No. 13546 of 2018) decided on 27.12.2018 by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh was challenged under Article 136 (in a SLP(C) Dy. No. 22140 of 2019) which was dismissed by this Court on 26.07.2019. Following the said decision, this Court holds that there is no merit in the appeal. It is accordingly dismissed.
All pending applications are disposed of.
...................J. (S. RAVINDRA BHAT) ....................J. Signature Not Verified (C.T. RAVIKUMAR) Digitally signed by NEETA SAPRA Date: 2023.02.01 New Delhi;
17:22:17 IST Reason:
January 27, 2023.
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ITEM NO.17 COURT NO.14 SECTION XVII-A
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. 42620/2022 (Arising out of impugned final judgment and order dated 01-09-2022 in STA No. 86312/2018 passed by the Custom Excise Service Tax Apellate Tribunal, West Zonal Bench at Mumbai) THE COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX NAVI MUMBAI Petitioner(s) VERSUS ECLERX SERVICES LIMITED Respondent(s) (IA No.12588/2023-CONDONATION OF DELAY IN FILING and IA No.12586/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.12584/2023-STAY APPLICATION ) Date : 27-01-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Siddharth Sinha, Adv.
Mr. V.c. Bharathi, Adv.
Mr. Gautam Bhardwaj, Adv.
Ms. Ruchi Kaur Narula, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of signed order.
All pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file) 2