Supreme Court - Daily Orders
M/S Teva Api India Pvt. Ltd. vs The Principal Commissioner Cgst And ... on 16 December, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.9 COURT NO.8 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).40434/2019
(Arising out of impugned final judgment and order dated 25-06-2019
in CEA No. 16/2019 passed by the High Court of M.P. at Gwalior)
M/S TEVA API INDIA PVT. LTD. Petitioner(s)
VERSUS
THE PRINCIPAL COMMISSIONER CGST AND
CENTRAL EXCISE BHOPAL Respondent(s)
(WITH IA No.188473/2019-CONDONATION OF DELAY IN FILING and IA
No.188474/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 16-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. V. Lakshmikumaran, Adv.
Ms. Charanya Lakshmikumaran, AOR
Mr. Aaditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Ishita Mathur, Adv.
Ms. Mounice Kasturi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.12.17 18:17:56 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER