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M/S K7 Computing Pvt. Ltd. vs The Commissioner O/O The Commissioner ... on 25 April, 2022

Bench: A.M. Khanwilkar, Abhay S. Oka

                                                    1

     ITEM NO.23                            COURT NO.3                  SECTION XII

                                  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 (C)                  No(s).   6715-6716/2022

     (Arising out of impugned final judgment and order dated 05-08-2021
     in WA No. 1881/2021 20-12-2021 in RP No. 205/2021 passed by the
     High Court Of Judicature At Madras)

     M/S K7 COMPUTING PVT. LTD.                                         Petitioner(s)

                                                   VERSUS

     THE COMMISSIONER O/O THE COMMISSIONER OF GST
     AND CENTRAL EXCISE                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.54467/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 25-04-2022 These petitions were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                Mr. Arvind P. Datar, Sr. Adv.
                                      Mr. N.Viswanathan, Adv.
                                      Mr. Pratap Venugopal, Adv.
                                      Ms. Surekha Raman, Adv.
                                      Mr. Rahul Unnikrishnan, Adv.
                                      Mr. Dileep Poolakkot, Adv.
                                      Mr. Akhil Abraham Roy, Adv.
                                      Mr. Vijay Valsan, Adv.
                                      M/S. K J John And Co, AOR
     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Issue notice on the prayer for interim relief as well as on the Special Leave Petition.

Tag with Diary No. 24399 of 2020 and connected cases.

List all the matters together on 11.07.2022.

If any matter is unready, appropriate office report be circulated for consideration.

(DEEPAK SINGH)                           (VIDYA NEGI)
COURT MASTER (SH)                        COURT MASTER (NSH)