Supreme Court - Daily Orders
Commissioner Goods And Service Tax ... vs M/S Shree Krishna Paper Mills And ... on 14 October, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.12 Court 5 (Video Conferencing) SECTION IV-B
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). 17298/2020
(Arising out of impugned final judgment and order dated 11-12-2019
in CEA No. 36/2019 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMMISSIONER, GOODS AND SERVICE TAX COMMISSIONERATE Petitioner(s)
VERSUS
M/S SHREE KRISHNA PAPER MILLS AND INDUSTRIES LTD. Respondent(s)
( IA No.84840/2020-CONDONATION OF DELAY IN FILING and IA
No.84841/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 14-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Vikramjit Banerjee, ASG
Mr. D.L. Chidananda, Adv.
Ms. Priyanka Das, Adv.
Ms. Vishaka, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
Leave granted.
Tag with Civil Appeal No.2433/2020 and Diary No.7365/2020.
Signature Not Verified Digitally signed by(NEETU KHAJURIA) (VIDYA NEGI) NEETU KHAJURIA Date: 2020.10.14 17:09:45 IST Reason: COURT MASTER COURT MASTER