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Principal Commissioner, Central ... vs Amadeus India Pvt. Ltd. on 18 August, 2023

     ITEM NO.10            REGISTRAR COURT. 2             SECTION XIV

                         S U P R E M E C O U R T O F      I N D I A
                                 RECORD OF PROCEEDINGS

                         BEFORE THE REGISTRAR SH. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)         No(s).   26418/2019

     PRINCIPAL COMMISSIONER, CENTRAL EXCISE, SERVICE TAX AND CENTRAL TAX
     COMMISSIONERATE                                   Petitioner(s)

                                          VERSUS

     AMADEUS INDIA PVT. LTD.                                   Respondent(s)

     WITH

     SLP(C) No. 18819/2022 (XIV)
     (FOR ADMISSION and I.R. and IA No.137925/2022-CONDONATION OF DELAY
     IN FILING and IA No.137926/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

      SLP(C) No. 13649-13650/2021 (XIV)
     (FOR ADMISSION and I.R. and IA No.110694/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

      SLP(C) No. 13215/2022 (XIV)
     (FOR ADMISSION and I.R. and IA No.105619/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 18-08-2023 This petition was called on for hearing today.


     For Petitioner(s)

                            Mr. R.r. Rajesh, Adv.
                            Mr. Mukesh Kumar Maroria, AOR

     For Respondent(s)
                             Mr. Sandeep Sudhakar Deshmukh, AOR

                            Ms. Mansi Khurana, Adv.
                            Mr. Chetan Shukla, Adv.
                            Ms. Hemlata Rawat, AOR

                            Ms. Mahua Kalra, AOR
                            Mr. Mayank Nagi, Adv.
Signature Not Verified
                            Mr. Tarun Singh, Adv.
Digitally signed by
PRIYANKA MALIK
Date: 2023.08.19
11:31:02 IST
Reason:                     Mr. Santosh Kumar, AOR

                             Mr. Vatsalya Vigya, AOR
          UPON hearing the counsel the Court made the following
                             O R D E R

Sole respondent has failed to file counter affidavit, within the time stipulated under the rules.

Hence, process the matter for listing before the Hon’ble Court, as per rules.

Counsel for Petitioner has already filed affidavit of valuation and deficit court fee.

Both respondents have already filed counter affidavit. Hence, process the matter for listing before the Hon’ble Court, as per rules.

SLP (C) Nos.13649-13650 of 2021 Counsel for Petitioner has already filed affidavit of valuation and deficit court fee.

Four weeks time, is granted to sole respondent to file counter affidavit.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.

Counsel for Petitioner has already filed affidavit of valuation and deficit court fee.

Counter affidavit has been filed on behalf of both the respondents, but the same is found to be defective. Two weeks time, is granted as a last and final opportunity to cure the defects.

List again on 08.09.2023.

VIVEK SAXENA Registrar pm