Supreme Court - Daily Orders
M/S. Virgo Industries (Engineers) Pvt. ... vs The Commissioner Of Central Excise ... on 28 March, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
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ITEM NO.53 COURT NO.2 SECTION XII
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). 6550/2015
M/S. VIRGO INDUSTRIES (ENGINEERS) PVT. LTD. Appellant(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE
CHENNAI II COMMISSIONRATE Respondent(s)
WITH
SLP(C) No. 27197/2015 (XI-A)
SLP(C) No. 32997/2017 (XI-A)
(IA No.128705/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 913/2018 (XI-A)
(IA No.10244/2018-CONDONATION OF DELAY IN FILING SLP and IA
No.10245/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 28-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Appellant(s)
CA 6550/2015 Mr. Arvind P. Datar, Sr. Adv.
Mr. Nikhil Nayyar, AOR
Mr. N. Sai Vinod, Adv.
Mr. Dhananjay Baijal, Adv.
Ms. Smriti Shah, Adv.
Mr. Divyanshu Rai, Adv.
SLP(C )27197/2015 Mr. Arvind P. Datar, Sr. Adv.
Diary No.913/2018 Mr. Renjith. B. Marar, AOR
Mr. Lakshmi N. Kaimal, Adv.
Mr. Anubhav Anand Pandey, Adv.
SLP( C) 32997/2017 Mr. Guru Krishna Kumar, Sr. Adv.
Ms. Usha Nandini. V, AOR
Signature Not Verified
Mr. Biju P. Raman, Adv.
Mr. Vishnu Sankar, Adv.
Digitally signed by
DEEPAK MANSUKHANI
Date: 2018.04.02
16:42:27 IST
Reason:
Ms. Athira G. Nair, Adv.
For Respondent(s) Mr. A. Radhakrishnan, Sr. Adv.
Mr. H. Raghavendra Rao, Adv.
Mr. M. Kharati, Adv.
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Mr. B. Krishna Prasad, AOR
State of Kerala Mr. V. Giri, Sr. Adv.
Mr. C. K. Sasi, AOR
Mr. Manukrishnan G., Adv.
Ms. Nayantara Roy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No. 6550/2015
Appeal admitted.
Hearing expedited.
SLP(C ) No. 27197/2015Leave granted.
Hearing expedited.
On hearing learned counsel for the parties, we direct that the appellant shall deposit 50% of the Principal VAT amount in eight weeks from today with the competent authority.
SLP(C ) No. 32997/2017Leave granted.
Hearing expedited.
We are informed that the matter is at pre-assessment proceedings stage. It is thus directed that as and when assessment proceedings are completed, 50% of the Principal VAT amount would be deposited with the concerned authorities.
3 Diary No. 913/2018Delay condoned.
Leave granted.
Hearing expedited.
We are informed that the matter is at pre-assessment proceedings stage. It is thus directed that as and when assessment proceedings are completed, 50% of the Principal VAT amount would be deposited with the concerned authorities.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER