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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  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.   The Civil Appeal is allowed in terms of the signed non-

reportable Judgment.   

(Jayant Kumar Arora) Sr. P.A.  

(Sneh Bala Mehra) Assistant Registrar

(Signed non-reportable Judgment is placed on the file)