Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Commissioner Of Central Excise And ... vs South Eastern Coalfields Ltd. on 11 July, 2023

Bench: B.V. Nagarathna, Prashant Kumar Mishra

                                        IN THE SUPREME COURT OF INDIA
                                         CIVIL APPELLATE JURISDICTION

                                        CIVIL APPEAL NO. 2372 OF 2021


     COMMISSIONER OF CENTRAL EXCISE
     AND SERVICE TAX                                                        APPELLANT(S)
                                                     VERSUS

     SOUTH EASTERN COALFIELDS LTD.                                           RESPONDENT(S)
                                                      WITH

                                             Diary No. 24419/2022

                                                       AND

                                        CIVIL APPEAL NOS.51-53 OF 2022


                                                  O R D E R

Learned Additional Solicitor General appearing for the appellant(s) submitted that he has instructions to withdraw these appeals. His submission is placed on record.

The Civil Appeals are dismissed as withdrawn.

………………………………………………………J. [B.V. NAGARATHNA] ……………………………………………………………… [PRASHANT KUMAR MISHRA] NEW DELHI JULY 11, 2023 Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.07.12 17:04:36 IST Reason: ITEM NO.50 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(s). 2372/2021 COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX Appellant(s) VERSUS SOUTH EASTERN COALFIELDS LTD. Respondent(s) (IA No.77549/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.77547/2021-STAY APPLICATION[FOR FINAL DISPOSAL] ) WITH Diary No(s). 24419/2022 (XVII-A) (IA No. 81048/2023 - APPLICATION FOR PERMISSION IA No. 136539/2022 - CONDONATION OF DELAY IN FILING APPEAL IA No. 136540/2022 - EX-PARTE STAY IA No. 136542/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) C.A. Nos. 51-53/2022 (XVII-A) (FOR ADMISSION and IA No.838/2022-STAY APPLICATION..) Date : 11-07-2023 This appeal was called on for hearing today.

CORAM :

HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For Appellant(s) Mr. Balbir Singh, A.S.G. Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Ms. Praveena Gautam, Adv. Mrs. T.S. Sabarish, Adv. Mr. Apoorv Kurup, Adv.
Mr. P.V. Yogeswaran, Adv. Mr. Rupesh Kumar, Adv.
Mr. Ashok Panigrahi, Adv. Ms. Seema Bengani, Adv. Mr. H.R. Rao, Adv.
Mr. Udai Khanna, Adv.
Ms. B. Sunita Rao, Adv.
Mr. Rupender Sinhmar, Adv. Mr. T.S. Sabarish, Adv. Mr. Hemant Kumar, Adv.
For Respondent(s) Mr. V Sridharan, Sr. Adv.
Ms. Apeksha Mehta, Adv. Ms. Charanya Lakshmikumaran, AOR Ms. Neha Choudhary, Adv. Ms. Umang Motiyani, Adv.
Contd..
- 2 -
Ms. Falguni Gupta, Adv.
Mr. Rameshwar Prasad Goyal, AOR Mr. Tarun Gulati, Sr. Adv. Mr. Tarkeshwar Nath, Adv. Mr. Harshit Singh, Adv. Mr. Lalit Mohan, Adv.
Mr. Rajeev Kumar Agarwal, Adv. Mr. Virat Saharan, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are dismissed as withdrawn in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (signed order is placed on the file)