M/S. Sesa Sterlite Ltd vs Commissioner Of Central Excise ...
2021 Latest Caselaw 8410 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK


                                     W.P.(C) No.12837 of 2014


               M/s. Sesa Sterlite Ltd.                   ....          Petitioner
                                                       Mr.J.Sahoo, Sr.Advocate
                                       -versus-
               Commissioner of Central Excise and .... Opposite Parties
               Customs & Others
                                        Mr.P.K.Panda,Sr.Standing Counsel,
                                           GST, Central Excise & Customs

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE B. P. ROUTRAY


                                          ORDER

10.08.2021

Order No.

10. 1. In support of the submission that the orders passed at Annexure-

C/4 are not final assessment orders as required by law, Mr. Sahoo, learned Senior counsel for the Petitioner relies on the judgment in Visa Steel Ltd. v. Commissioner of Central Excise, Customs and Service Tax 2013 (298) ELT 323 (Ori.). He also has placed on record the status report of SLP (C) No.7924 of 2014 filed by the Commissioner of Central Excise, Customs and Service Tax against the above judgment. It is seen that the said SLP is still pending consideration in the Supreme Court of India.

2. In that view of the matter, the Court permits the Petitioner to mention the present petition for listing after the disposal of above SLP by the Supreme Court of India.

3. An urgent certified copy of this order be issued as per Rules.

(Dr. S. Muralidhar) Chief Justice

( B.P. Routray) Judge

C.R. Biswal