Supreme Court - Daily Orders
C. Pradeep vs The Commissioner Of Gst And Central ... on 6 August, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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ITEM NO.26 COURT NO.9 SECTION II-C
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 (Crl.) No(s). 6834/2019
(Arising out of impugned final judgment and order dated 09-07-2019
in CRLOP No. 17460/2019 passed by the High Court Of Judicature At
Madras)
C. PRADEEP Petitioner(s)
VERSUS
THE COMMISSIONER OF GST AND CENTRAL
EXCISE SELAM & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 06-08-2019 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. B.H. Marlapalle, Sr. Adv.
Mr. M.K. Subramanian, Adv.
Mr. Kaustubh Shukla, 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 indisputably assessment for the relevant period has not been completed by the Department so far. In which case, invoking Section 132 of the Central Goods and Services Tax Act, 2017 does not arise. He further submits that, even if, the alleged liability of Rs. 19 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.08.08 crores as is assumed by the Department is accepted, it is open to 12:35:24 IST Reason:
the petitioner to file appeal after the assessment order is passed; and as per the statutory stipulation, such appeal could be filed 2 upon deposit of only 10% of the disputed liability. In that event, the deposit amount may not exceed Rs. 2,00,00,000/- (Rupees Two Crores), which the petitioner is willing to deposit within one week from today without prejudice to his rights and contentions in the assessment proceedings and the appeal to be filed thereafter, if required.
Issue notice on condition that the petitioner shall deposit Rs. 2,00,00,000/- (Rupees Two Crores) to the credit of C.No. IV/16/27/201HPU on the file of the Commissioner of GST & Central Excise, Salem, Tamil Nadu and produce receipt in that behalf in the Registry of this Court within ten days from today, failing which the special leave petition shall stand dismissed for non- prosecution without further reference to the Court.
Subject to the above, notice returnable within three weeks. Dasti, in addition, is permitted.
For a period of one week, no coercive action be taken against the petitioner in connection with the alleged offence and the interim protection will continue upon production of receipt in the Registry about the deposit made with the Department within one week from today, until the disposal of this Special Leave Petition.
List the matter on 12.09.2019.
Liberty to serve the Standing Counsel for the State of Madras is granted.
(DEEPAK SINGH) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR