Supreme Court - Daily Orders
M/S. Esl Steel Limited vs Principal Commissionoer Central Goods ... on 6 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.19 COURT NO.15 SECTION XVII
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).21393/2023
(Arising out of impugned final judgment and order dated 11-07-2023
in WPT No. 1995/2023 passed by the High Court of Jharkhand at
Ranchi)
M/S. ESL STEEL LIMITED Petitioner(s)
VERSUS
PRINCIPAL COMMISSIONOER CENTRAL GOODS AND
SERVICE TAX AND CENTRAL EXCISE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.196063/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 06-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. S K Bagaria, Sr. Adv.
Mr. Onkar Sharma, Adv.
Mr. Sudipta Bhattacharjee, Adv.
Mr. Rajat Mittal, AOR
Mr. Suprateek Neogi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In term of the letter circulated by learned counsel for the petitioner seeking adjournment, adjourned for one week.
(RADHA SHARMA) (MALEKAR NAGARAJ)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RADHA SHARMA
Date: 2023.10.06
16:56:28 IST
Reason: