M/s. Anvil Cables Pvt. Ltd. Vs. Commissioner of Central Taxes & Service Tax
[Civil Appeal No. 1651 of 2015 @ Special Leave Petition (C) No. 27080 of 2013]
PER ANIL R. DAVE, J.
Leave granted.
Looking at the peculiar facts of the case, in the interests of justice, we direct that upon payment of Rs. 25,000/- by way of costs to the sole respondent within two months from today, the impugned Judgment shall be set aside and Tax Appeal No. 3 of 2013 shall be restored to its original number and shall be heard on merits by the High Court. With the above directions, the Civil Appeal is allowed with the above said costs. It is clarified that if the amount is not deposited within the stipulated time, this order shall not operate and the impugned Judgment shall remain in force.
.......................J. [ANIL R. DAVE]
.......................J. [SHIVA KIRTI SINGH]
New Delhi;
February 06, 2015.
Item No.32 Court No.3 Section III
Supreme Court of India
Record of Proceedings
M/S Anvil Cables Pvt. Ltd Vs. Commnr. Of Central Taxes & Service Tax
[Special Leave to Appeal (C) No(S). 27080 of 2013]
(With interim relief and office report)
Date: 06/02/2015
This petition was called on for hearing today.
CORAM: HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s)
Mr. Praveen Kumar, Adv.
Mr. Kumar Rajesh Singh, Adv.
Ms. Sunaina Kumar, Adv.
For Respondent(s)
Ms. Pinki Anand, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Ms. Sunita Rani Singh, Adv.
For Mr. B. Krishna Prasad, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
The Civil Appeal is allowed in terms of the signed non-reportable Judgment.
Jayant Kumar Arora |
Sneh Bala Mehra |
Sr. P.A. |
Assistant Registrar |
Signed non-reportable Judgment is placed on the file |
