Supreme Court - Daily Orders
Vardan Associates Pvt. Ltd. vs Assistant Commissioner Of State Tax ... on 8 December, 2022
Bench: M.R. Shah, Hima Kohli
1
ITEM NO.21 COURT NO.5 SECTION XVI
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). 21079/2022
(Arising out of impugned final judgment and order dated 02-08-2022
in WPA No. 17452/2019 passed by the High Court At Calcutta)
VARDAN ASSOCIATES PVT. LTD. Petitioner(s)
VERSUS
ASSISTANT COMMISSIONER OF STATE TAX CENTRAL
SECTION & ORS. Respondent(s)
( IA No.177455/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 08-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. R. Balasubramanian, Sr. Adv.
Mehul Sharma, Adv.
Mr. Yash Tyagi, Adv.
Mr. Karunakar Mahalik, AOR
Mr. Manoj Kumar, Adv.
Mr. Pradeep Kumar, Adv.
Ms. Roopam Rai, Adv.
Mr. Lalit Kumar, Adv.
Mr. Shyam Sundar, Rai, Adv.
Mr. Varun Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue limited notice on the quantum of penalty as it is the case on behalf of the petitioner that, in fact, the petitioner was having the e-way bill, which was for a period of 10 days and the same came to be expired when there was a break down of the vehicle/ Signature Not Verified Digitally signed by R Natarajan Date: 2022.12.10 tyres of the truck got punctured.
13:21:08 IST Reason:
It is submitted that the High Court has not considered the aforesaid aspect and has proceeded on the footing that there was no 2 e-way bill at all and that the goods were not exempted. It is submitted that it was not the case on behalf of the petitioner at all and it was not the case of not taking the e-way bill at all. Limited notice, as above, be issued, making it returnable on 16.01.2023.
Dasti, in addition, is permitted.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR