Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1651 OF 2015
[@ SPECIAL LEAVE PETITION (C) NO. 27080 of 2013]
M/S ANVIL CABLES PVT LTD Appellant(s)
VERSUS
COMMNR.OF CENTRAL TAXES & SERVICE TAX Respondent(s)
J U D G M E N T
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 abovesaid costs.
It is clarified that if the amount is not
JUDGMENT
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.
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ITEM NO.32 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (C) No(s). 27080 of 2013
M/S ANVIL CABLES PVT LTD Appellant(s)
VERSUS
COMMNR.OF CENTRAL TAXES & SERVICE TAX Respondent(s)
(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.
JUDGMENT
The Civil Appeal is allowed in terms of the signed non-
reportable Judgment.
(Jayant Kumar Arora)
(Sneh Bala Mehra)
Assistant Registrar
Sr. P.A.
(Signed non-reportable Judgment is placed on the file)
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