Supreme Court - Daily Orders
M/S G.P. Ispat Pvt Ltd vs The Principal Commissioner, Cgst And ... on 4 July, 2019
Bench: Chief Justice, Deepak Gupta
ITEM NO.20 COURT NO.1 SECTION IV-A
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).13654/2019
(Arising out of impugned final judgment and order dated 05-03-2019
in TAXC No.135/2018 passed by the High Court Of Chhatisgarh At
Bilaspur)
M/S G.P. ISPAT PVT. LTD. & ANR. Petitioner(s)
VERSUS
THE PRINCIPAL COMMISSIONER, CGST AND CENTRAL
EXCISE, RAIPUR (C.G.) Respondent(s)
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Krishnamohan K.,AOR
Mr. Dania Nayyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in this petition. The special leave petition is dismissed. Pending application, if any, shall stand disposed of.
(Anand Prakash) (Sarita Purohit)
Branch Officer AR-cum-PS
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2019.07.04
16:50:52 IST
Reason: