Commissioner (Audit) vs South Eastern Coalfield Limited
2025 Latest Caselaw 3458 Chatt

Chattisgarh High Court

Commissioner (Audit) vs South Eastern Coalfield Limited on 2 April, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                          TAXC No.168 of 2024

                     Commissioner (Audit) Versus South Eastern Coalfield Limited

                                                 Order Sheet


                   02/04/2025        Shri Maneesh Sharma, counsel for the Appellant.
                                     Shri Rajeev Agrawal, Advocate appears through
                                video conferencing and Shri Rakshit Tiwari, counsel for
                                the Respondent.

Shri Agrawal submits that in view of the judgment passed in Tax case No.44/2016; Commissioner, Central Excise Customs & Service Tax, Bilaspur vs. M/s. SEPCO Electric Power Construction Corporation , the present Appeal is not maintainable. Digitally signed Shri Sharma seeks time to argue the matter. by SISTLA NEELIMA VISHNU PRIYA Date:

As prayed, post it in the week commencing 2025.04.03 10:38:17 +0530 28.04.2025.

                                              Sd/-                        Sd/-
                                  (Sanjay K. Agrawal)          (Deepak Kumar Tiwari)
                                      JUDGE                          JUDGE

                    Priya