Supreme Court - Daily Orders
Commissioner Of Cgst vs M/S Haldiram Marketing Pvt. Ltd. on 25 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6147 OF 2023
(@DIARY NO.31248 OF 2023)
COMMISSIONER OF CGST, CST DELHI EAST Appellant(s)
VERSUS
M/S HALDIRAM MARKETING PVT. LTD. Respondent(s)
O R D E R
Delay in filing the civil appeal is condoned.
Having heard learned Additional Solicitor General for the appellant, we do not find any merit in the civil appeal.
Hence, the civil appeal is dismissed.
Pending application(s), if any, shall also stand disposed of.
. . . . . . . . . .,J [B.V. NAGARATHNA] . . . . . . . .,J [UJJAL BHUYAN] NEW DELHI, SEPTEMBER 25, 2023 Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.09.27 17:16:22 IST Reason: ITEM NO.17 COURT NO.15 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 No.6147/2023 COMMISSIONER OF CGST, CST DELHI EAST Appellant(s) VERSUS M/S HALDIRAM MARKETING PVT. LTD. Respondent(s) (IA No.178096/2023-CONDONATION OF DELAY IN FILING and IA No.178095/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.178094/2023-STAY APPLICATION) Date : 25-09-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Merusagar Samantaray, Adv. Mr. V.c. Bharathi, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. H.R. Rao, Adv.
Mr. Udai Khanna, Adv.
Mr. Siddharth Sinha, Adv.
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Falguni Gupta, Adv.
Ms. Umang Motiyani, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall also stand disposed of.
(KRITIKA TIWARI) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)