Supreme Court - Daily Orders
The Commissioner Of Gst And Central ... vs M/S Chemplast Sanmar Ltd. (Pvc Plant) on 13 August, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.13 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22931/2019
(Arising out of impugned final judgment and order dated 04-12-2018
in CMA No. 2820/2018 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF GST AND CENTRAL
EXCISE TIRUCHIRAPALLI Petitioner(s)
VERSUS
M/S CHEMPLAST SANMAR LTD. (PVC PLANT) Respondent(s)
( IA No.113875/2019-CONDONATION OF DELAY IN FILING )
Date : 13-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Snajay Jain, ASG
Ms. Binu Tamta, Adv.
Mr. Neelu Kedar, Adv.
Mr. Yuvraj Sharma, Adv.
Ms. Saniya Scott, Adv.
Ms. Neela Gokhale, Adv.
Ms. Shradha Agrawal, Adv.
Mr. Ilam Paridi, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the SLP (C) Nos. 5103-5106 of 2012 (being C.A. Nos. 7163-7166 of 2012), wherein Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.08.14 leave to appeal has been granted 16:37:50 IST Reason: by this Court have been withdrawn because of low tax implication. 2 However, as the similar questions are raised in the present Special Leave Petition, we are inclined to admit this Special Leave Petition.
Hence, delay condoned.
Leave granted.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)