Supreme Court - Daily Orders
Commissioner Gst And Central Excise vs M/S Shree Baba Exports on 29 July, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat
ITEM NO.10 COURT NO.2 SECTION IV-B
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). 12376/2022
(Arising out of impugned final judgment and order dated 15-03-2022
in CWP No. 11860/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
COMMISSIONER GST AND CENTRAL EXCISE & ANR. Petitioner(s)
VERSUS
M/S SHREE BABA EXPORTS Respondent(s)
( IA No.95401/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 29-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. N.Venkataraman LD ASG
Mr. Mukesh Kumar Maroria, AOR
Mr. V.Chandra Shekara Bharathi, Adv
Mr. Mukul Singh, Adv
Mr. H. R. Rao, Adv
Mr. Annirudh Sharma II, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the peculiar facts and circumstances of the present case, we see no reason to interfere. The Special Leave Petition is dismissed.
Pending applications, if any, shall stand disposed of. Signature Not Verified (INDU MARWAH) Digitally signed by (VIRENDER SINGH) Indu Marwah COURT MASTER (SH) Date: 2022.07.30 12:18:30 IST BRANCH OFFICER Reason: