The Commissioner vs M/S. Rungta Mines Ltd
2023 Latest Caselaw 3741 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                           OTAPL No. 9 of 2016
The Commissioner, Central            .....                             Appellant
Excise, Customs & Service Tax,
Bhubaneswar-II
                                                                Mr. R. Chimanka,
                                                         Senior Standing Counsel
                                             (for GST, Central Excise & Customs)
                                     Vs.
M/s. Rungta Mines Ltd,               .....                           Respondent
Keonjhar.                                                    Mr. K. Kurmy, Adv.

            CORAM:
                      JUSTICE S.TALAPATRA
                     JUSTICE SAVITRI RATHO

                                         ORDER

18.04.2023 Order No.

06. 1. This matter is taken up through hybrid mode.

2. It has been reported by Mr. K. Kurmy, learned counsel

appearing for the Respondent that one of the assessee, the Steel

Authority of India has approached the Apex Court challenging the

same judgment which is under challenge in this appeal, by filing an

SLP vide Civil Appeal Diary No (s) 17745 of 2016. It is apparent

that from 2016 the matter is pending in the Apex Court. From the

order dated 13.07.2022, which has been produced before us. It is

apparent that one early hearing application has been entertained by

the Apex Court. But thereafter, no record is available to adopt a

determinative course.

3. We need to peruse the records. As such, we post this matter

again on 16.05.2023 to be listed along with the batch of analogous

matters which are listed today.

4. We have requested the learned counsel for the Steel Authority

of India to keep this Court abreast of the Apex Court proceeding. If

possible a copy of the records of the SLP be produced for perusal.

(S.Talapatra) Judge

Sukanta (Savitri Ratho) Judge