M/S. Seil Energy INDIA Limited vs. The Union Of INDIA
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Cause title — parties, addresses and appearances
The Court made the following common order:
IN THE HIGH COURT OF ANDHRA PRADESH *** +W.P.NOS.15351, 15358. 15387, 15401, 15416 & 15419 nf W.P.Nos.15351. 15358, 15401, Between; M/s. SEIL Energy India Limited (formerly M/s. Sembcorp Energy India Limited) Pyanampuram/ Nelatur Village. Muthukur Mandal, Nellore, Andhra Pradesh - 524344. Rep. by its Chief Financial ’officer. Mr. Ajay Bagri. 15405. 15407. 15410. 15414 15407. 15414 & 15419 nf # 1. • •• Petitioner AND $
The Union of India. Through Principal Secretary to the Government Ministry of Finance. Department of Revenue Udyog Bhavan. North Block. New Delhi - 110 001. The Deputy Commissioner of Central Tax Nellore G.S.T. Division. D. No.24-7-48. GST Bhavan. Annamayya Circle. M.S.R. Layout. Mini By-Pass Road Nellore - 524 003. The Principal Commissioner of Central Tax Guntur CGST Commissionerate Central Revenue Building. K.V. Thota. Guntur - 522 004. 2. 3. • Respondents W.P. Nos.15387. 15410 & 15416 of 2023 Between: # 1. M/s. SEIL Energy India Limited (formerly M/s. Sembcorp Energy India Limited) Pyanampuram/ Nelatur Village. Muthukur Mandal. Nellore.
Andhra Pradesh - 524344, Rep. by its Chief Financial Officer Mr. Ajay Bagri. ... Petitioner AND The Union of India, Through Principal Secretary to the Government Ministry of Finance, Department of Revenue, Udyog Bhavan, North Block, Ne\A/ Delhi - 110 001. The Deputy Commissioner of Central Tax, Nellore G.S.T. Division, D. No.24-7-48, GST Bhavan, Annamayya Circle, M.S.R. Layout, Mini By-Pass Road, Nellore-524 003. Additional Commissioner, GST Appeals, D. No.33015, Ring Road, Guntur - 522 006 The Principal Commissioner of Central Tax, Guntur CGST Commissionerate Central Revenue Building, K.V. Thota, Guntur - 522 004. $ 1. 2. 3. 4. ... Respondents ; 31.07.2024 Date of Order pronounced on HON’BLE SRI JUSTICE R. RAGHUNANDAN RAO And HON’BLE SRI JUSTICE HARINATH.N
Whether Reporters of Local newspapers May be allowed to see the judgments? : Yes/No 2. Whether the copies of judgment may be marked to Law Reporters/Journals: ; Yes/No Whether The Lordship wishes to see the fair copy Of the Judgment? : Yes/No *IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI * HON’BLE SRI JUSTICE R. RAGHUNANDAN RAO And HON’BLE SRI JUSTICE HARINATH N +J^.P.Nos.15351, 15358. 15387. 15401. 15405. 15407. 1S4in 15414, 15416 & 15419 of 2n?3 % Dated:31.07.2024 ^P.Nos.15351, 15358. 15401, 15405. 15407. 15414 & 15419 of 2023 # 1. M/s. SEIL Energy India Limited (formerly M/s. Sembcorp Energy India Limited) Pyanampuram/ Nelatur Village, Muthukur Mandal, Nellore, Andhra Pradesh - 524344, Rep. by its Chief Financial Officer, Mr. Ajay Bagri. ... Petitioner AND $1. The Union of India, Through Principal Secretary to the Government, Ministry of Finance, Department of Revenue, Udyog Bhavan, North Block, New Delhi - 110 001. 2. The Deputy Commissioner of Central Tax, Nellore G.S.T. Division, D. No.24-7-48, GST Bhavan, Annamayya Circle, M.S.R. Layout, Mini By-Pass Road, Nellore-524 003. 3. The Principal Commissioner of Central Tax, Guntur CGST Commissionerate Central Revenue Building, K.V. Thota, Guntur - 522 004. ... Respondents /
W.P.Nos.15387. 15410 & 15416 of 2023 Between; # 1. M/s. SEIL Energy India Limited (formerly M/s. Sembcorp Energy India Limited) Pyanampuram/ Nelatur Village, Muthukur Mandal, Nellore, Andhra Pradesh - 524344, Rep. by its Chief Financial Officer, Mr. Ajay Bagri. ... Petitioner AND $ 1. The Union of India, Through Principal Secretary to the Government, Ministry of Finance, Department of Revenue, Udyog Bhavan, North Block, New Delhi - 110 001. The Deputy Commissioner of Central Tax, Nellore G.S.T. Division, D. No.24-7-48, GST Bhavan, Annamayya Circle, M.S.R. Layout, Mini By-Pass Road, Nellore-524 003. Additional Commissioner, GST Appeals, D. No.33015, Ring Road, Guntur - 522 006 The Principal Commissioner of Central Tax, Guntur CGST Commissionerate Central Revenue Building, K.V. Thota, Guntur - 522 004. 2. 3. 4. ... Respondents ! Counsel for the Petitioner : Sri Lakshmi Kumaran Sridharan (in all writ petitions)
Counsel for Respondents Sri Y N Vivekananda (In all writ petitions) Sri V. Venakata Nagaraju (In all writ petitions) : Sri Suresh Kumar Routhu (In W.P.Nos.15358, 15387 15410,15416 & 15419 of 2023) <GIST >HEAD NOTE: ? Cases referred;
APHC010299472023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) HES [3488] WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15351/2023 Between: ...PETITIONER Seil Energy India Limited AND ...RESPONDENT(S) The Union Of India and Others Counsel for the Petitioner: 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S): VVENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) Y N VIVEKANANDA 1. 2. \ APHC010299502023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3488] WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15358/2023 Between: Seil Energy India Limited ...PETITIONER AND Union Of India and Others ...RESPONDENT(S) Counsel for the Petitioner: I.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S): V VENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) SURESH KUMAR ROUTHU (SR SC FOR CBIC) Y N VIVEKANANDA 1. 2. ;
APHC010299322023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) ■ [3488] WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15387/2023 Between: Siel Energy India Limited ...PETITIONER AND The Union Of India and Others ...RESPONDENT(S) Counsel for the Petitioner: 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S): VVENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) SURESH KUMAR ROUTHU (SR SC FOR CBIC) 1. 2. 7 APHC010299342023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) 0ES [3488] ■JfT:- WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15401/202.3 Between: Seil Energy India Limited ...PETITIONER AND The Union Of India and Others ...RESPONDENT(S) Counsel for the Petitioner: 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S): 1 .V VENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) 2.YN VIVEKANANDA \ \ W.P. No.15351 of 2023 & batch APHC010299552023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3488] WEDNE AY. THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15405/2023 Between: M/s. Seil Energy India Limited ...PETITIONER AND The Union Of India and Others ...RESPONDENT(S) Counsel for the Petitioner: 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S):
V VENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) 2.Y N VIVEKANANDA i APHC010299522023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) 0;*S [3488] WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15407/2023 Between: Seil Energy India Limited ...PETITIONER AND The Union Of India and Others Counsel for the Petitioner: ...RESPONDENT(S) 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondents): 1.VVENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) 2.YN VIVEKANANDA 1 i / J APHC010299362023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3488] WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15410/2023 Between: M/s Seil Energy India Limited ...PETITIONER AND The Union Of India and Others ...RESPONDENT(S) Counsel for the Petitioner: I.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S): VVENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) SURESH KUMAR ROUTHU (SR SC FOR CBIC) Y N VIVEKANANDA 1. 2. 3. A APHC010299442023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) S!¥iS [3488] fir; WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSANDAND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15414/2023 Between: Seil Energy India Limited ...PETITIONER AND The Union Of India and Others ...RESPONDENT(S) Counsel for the Petitioner: 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S):
VVENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) 2.Y N VIVEKANANDA ■> APHC010299412023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3488] Bl!: WEDNE AY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15416/2023 Between: ...PETITIONER Seil Energy India Limited AND ...RESPONDENT(S) The Union Of India and Others Counsel for the Petitioner: 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S): V VENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) SURESH KUMAR ROUTHU (SR SC FOR CBIC)
Y N VIVEKANANDA
I )
APHC010299592023 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [^■0 [3488] WEDNE AY. THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN THE HONOURABLE SRI JUSTICE HARINATH.N WRIT PETITION NO: 15419/?n?T RAO Between: Sell Energy India Limited ...PETITIONER AND The Union Of India and Others Counsel for the Petitioner: 1.LAKSHMI KUMARAN SRIDHARAN Counsel for the Respondent(S): 1 .V VENKATA NAGA RAJU(CENTRAL GOVT COUNSEL) 2.SURESH KUMAR ROUTHU (SR SC FOR CBIC) 3.YN VIVEKANANDA ...RESPONDENT(S) 7 j The Court made the following common order: (per Hon’ble Sri Justice R Raghunandan Rao) M/s. SEIL Energy India Limited is the petitioner in all these writ petitions. As the same issue is raised in all these writ petitions, they are being disposed of, by way of this common order.
Heard Sri Raghavan Ramabadran, learned counsel appearing on behalf of Sri Lakshmi Kumaran Sridharan, learned counsel for the petitioner and Sri Y.N. Vivekananda, learned counsel for the respondents. The petitioner generates electrical power and sells the 3. same to its customers. For the period January 2022 to October 2022, the petitioner had been selling/supplying electricity to M/s. Bangladesh Power Development Board. The petitioner, contending that such supply of electricity would amount to an export sale, which is exempted from tax under the Integrated Goods and Services Tax Act, 2017 (herein referred to as “IGST Act”), had sought refund of the input tax credits available to the petitioner for these months. The petitioner had filed separate applications for refund, for 4. each month for the period January 2022 to October 2022. These applications were not accepted on the ground that the petitioner had not RRR, J&HNJ filed the bill of shipping for supply of electricity. This issue was raised by way of a show cause notice by the respondents. By this time, earlier orders of rejection, on the same ground, had been challenged before this Court by way of W.P.No. 11194 of 2021 and batch. The contention raised by the petitioner, in those Writ Petitions, was that electricity is an intangible and the question of obtaining the bill of shipping for such intangibles cannot arise. While these cases were pending, there was an amendment to Rule 89 of the Central Goods and Services Tax Rules, 2017 (herein referred to as “COST Rules”) substituting the requirement of producing the bill of shipping with the requirement of furnishing the Regional Energy Account (herein referred to REA”) maintained by the concerned Regional Load Dispatch Center, as proof of export, even if the bill of shipping is not produced. as 5. The question of whether such amendment to the Rule is prospective or retrospective had remained and the same was answered in a Judgment dated 26.08.2022 passed by a Hon’ble Division Bench of this Court in W.P.No.11194 of 2021 and batch. This Court had taken the view that the said amendment should be treated as retrospective and the benefit of the amended Rule would be available to the petitioner.
The 2"*^ respondent, who had earlier issued a show cause notice requiring the production of bill of shipping, amended the said 6. notice and called upon the petitioner to produce the REA account maintained by the Regional Load Dispatch Center for processing the applications. Consequently, the petitioner produced the said REA account for the periods January 2022 to October 2022. However, these applications were rejected by the 2'^^ respondent by various orders. The 2"*^ respondent took the view that Rule 89 of the COST Rules requires the dealer to place necessary materials such as input tax credit, turnover of zero rated supply of goods, adjusted total turnover, etc. for the “relevant period”. He also took the view that the relevant period would be the month for which the refund is sought. The 2'^'' respondent noticed that the petitioner, while applying for refund for the month of January 2022 was filing the REA for the month of December 2021 and so on. The petitioner being aggrieved by the said orders of 7. rd rejection had filed appeals, in some of these cases, before the 3 respondent, who had dismissed the appeals accepting the contention of the 2"^ respondent. The petitioner had filed appeals in W.P.Nos.15410, 15^87 & 15416 of 2023 and has approached this Court directly against ] the orders in original in the remaining writ petitions. I Sri Raghavan Ramabadran, learned counsel appearing for the petitioner contends that the view taken by the Primary Authority and the Appellate Authority is incorrect. He would take us to the provisions of the Act and the Rules to contend that supply of electricity, which would fall within the ambit of the definition of ‘continuous supply of goods’ r/w with other provisions of the Act requires the supplier of such goods to invoice, and it is only on that date, that the supply is said to have occurred. He would submit that since the invoice for the previous month was being filed by the day of the succeeding month, the REA account of the previous month would be the relevant REA for considering the application for refund for the succeeding month. 8. raise an 9. Sri Y. N. Vivekananda, learned counsel for the respondents would support the view taken by the Primary Authority and the Appellate Authority. He would submit that the Rule is clear and unambiguous and it is only the REA for the month for which refund is being sought that be looked into for deciding whether a refund is payable or not. He would submit that as the petitioner had not filed the REA for the relevant period, the order of rejection cannot be faulted. can ]
Consideration of the Court: A brief review of the provisions of law would be necessary 10. before going into this question. The COST Act provides for taxation of supply of sale of goods and supply of services of various kinds. One such category would be continuous supply of goods or continuous supply of services. The term “continuous supply of goods” is defined under Section 2 (32) of the COST Act as follows: (32) "continuous supply of goods" means a supply of goods which is provided, or agreed to be provided, continuously or on recurrent basis, under a contract, whether or not by means of a wire, cable, pipeline or other conduit, and for which the supplier invoices the recipient on a regular or periodic basis and includes supply of such goods as the Government may, subject to such conditions, as It may, by notification, specify; The question as to how such continuous supply of goods is 11. to be taxed would arise because the supply of goods would be in a continuous form and the taxing authority would have to fix a point of time where the value of supply of such goods can be assessed and taxed. For this purpose, the legislature, under Section 12 of the COST Act, fixed the time of supply. This provision reads as follows: / (1) The liability to pay tax on goods shall arise at the time of supply, as determined in accordance with the provisions of this section. (2) The time of supply of goods shall be the earlier of the following dates, namely:- (a) the date of issue of invoice by the supplier or the last date on which he is required, under sub-section (1) of section 31, to issue the invoice with respect to the supply; or (b) the date on which the supplier receives the payment with respect to the supply: Provided that where the supplier of taxable goods receives an amount up to one thousand rupees in excess of the amount indicated in the tax invoice, the time of supply to the extent of such excess amount shall, at the option of the said supplier, be the date of issue of invoice in respect of such excess amount. Explanation 1.~For the purposes of clauses (a) and (b), supply" shall be deemed to have been made to the extent it is covered by the invoice or, as the case may be, the payment. Explanation 2.-or the purposes of clause (b), "the date on which the supplier receives the payment" shall be the date on which the payment is entered in his books of account or the date on which the payment is credited to his bank account, whichever is earlier.
(3) In case of supplies in respect of which tax is paid or liable to be paid on reverse charge basis, the time of supply shall be the earliest of the following dates, namely;— (a) the date of the receipt of goods; or (b) the date of payment as entered in the books of account of the recipient or the date on which the payment is debited in his bank account, whichever is earlier; or (c) the date immediately following thirty days from the date of issue of invoice or any other document, by whatever name called, in lieu thereof by the supplier: Provided that where it is not possible to determine the time of supply under clause (a) or clause (b) or clause (c), the time of supply shall be the date of entry in the books of account of the recipient of supply. (4) In case of supply of vouchers by a supplier, the time of supply shall be- (a) the date of issue of voucher, if the supply is identifiable at that point; or (b) the date of redemption of voucher, in all other cases. (5) Where it is not possible to determine the time of supply under the provisions of sub-section (2) or sub section (3) or sub-section (4), the time of supply shall- W.P.No.15351 of2023 & batch (a) in a case where a periodical return has to be filed, be the date on which such return is to be filed; or (b) in any other case, be the date on which the tax is paid. (6) The time of supply to the extent it relates addition in the value of supply by way of interest, late fee penalty for delayed payment of any consideration shall be the date on which the supplier receives such addition in value. to an or 12. Section 12 (2) of the CGST Act provides for fixing the of supply on either of two eventualities. The time time of supply can be fixed on the date when the invoice for such supply is prepared and sent by the supplier or on the date on which the the person receiving such goods. However, payment for such supply is made by the legislature has also would be treated as stipulated that the earlier of these two eventualities the time of supply for the purpose of assessment of tax. Section 12(2) also states that the point of time when the invoice can be raised would have to be in accord with the Section 31 (4) of the CGST Act, which reads as follows; (4) In case of continuous supply of goods, where statements of accounts or successive the invoice shall be issued before or at the time each such successive payments are involved. )
statement is issued or, as the case may be, each such paymentis received.
A reading of these provisions makes it clear that the time of continuous supply of goods is not relevant and it is only the point of time when the invoice is raised or price is paid, whichever is earlier, that would be relevant for determining the point of tax in time and consequently, the period of supply of goods for which an invoice is raised should be taken into account, rather than the point of time at which the invoice has been raised, should be taken as the “relevant period”. In the present cases, the undisputed fact is that the 14. petitioner was required to raise an invoice for the supply of electricity for th day of the succeeding month. This a particular month by the 7 stipulation is contained in the power purchase agreement executed between the petitioner and M/s. Bangladesh Power Development Board. This would mean that though supply of electricity was done in the month of December, the time of supply, by legal fiction, would be the date on which the bill was presented in the month of January and so on and so forth.
In such circumstances, furnishing of the REA for the preceding month, while making an application for refund in the succeeding month would be in accord with the said provisions of the Act and Rules.
Accordingly, these Writ Petitions are allowed, setting aside the orders in appeal and the orders in original contained in the table set out in the present order, with a direction to the 2 nd respondent to consider the applications of the petitioner for grant of refund everything else is in accord with the requirements, by permitting the petitioner to produce the REA of the previous month as the proof of export for the refund applications made in the succeeding month. There shall be no order as to costs. if As a sequel, interlocutory applications pending, if any shall stand closed. I- B. PRASADA RAO ASSISTANT REGISTRAR //// / / SECtfON OFFICER One fair copy to the Hon’ble Sri Justice R RAGHUNANDAN RAO (for His Lordship’s Kind Perusal) One fair copy to the Hon’ble Sri Justice HARINATH.N (for His Lordship’s Kind Perusal)
The Principal Secretary to the Government, Ministry of Finance, Department of Revenue, Union of India, Udyog Bhavan, North Block, New Delhi - 110 001. 2. The Deputy Commissioner of Central Tax, Nellore G.S.T. Division, D. No. 24-7-48, GST Bhavan, Annamayya Circle, M.S.R. Layout, Mini By- Pass Road, Nellore - 524 003. 3. The Additional Commissioner (GST Appeals), D. No. 3-30-15, Ring Road Guntur 522 006. To,
The Principal Commissioner or Central Tax, Central Revenue Building, K.V. Thota, Guntur 522 004. 5. The Under Secretary, Union of India, Ministry of Law, Justice and Company Affairs, New Delhi.
The Secretary, A.P.Advocates’ Association Library, High Court Buildings, High Court of Andhra Pradesh. 7. 9 LR.Copies
One CC to Sri Lakshmi Kumaran Sridharan, Advocate [OPUC]
One CC to Sri VVenkata Naga Raju, (Central Govt. Counsel) [OPUC] 10.One CC to Sri Y.V. Vivekananda, Advocate [OPUC] 11 .One CC to Sri Suresh Kumar Routhu, Advocate [OPUC] 12.Two CD Copies RAM
15 HIGH COURT DATED:31/07/2024 COMMON ORDER WP.Nos.15351, 15358,15387, 15401, 15405, 15407, 15410, 15414 15416 & 15419 of 2023 ALLOWING ALL THE WPs WITHOUT COSTS
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.