Supreme Court - Daily Orders
Commissioner Of Service Tax Delhi vs M/S Itc Welcomegroup Port Lounge on 28 November, 2014
Bench: Chief Justice, A.K. Sikri, N.V. Ramana
ITEM NO.25 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)..CC No(s).18941/2014
(Arising out of impugned final judgment and order dated 25/02/2014
in ST No. 1/2012 passed by the High Court of Delhi at N. Delhi)
COMMISSIONER OF SERVICE TAX DELHI Petitioner(s)
VERSUS
M/S ITC WELCOME GROUP PORT LOUNGE Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.S. Narsimha, ASG
Ms. Mini Kaushik, Adv.
Mr. S.A. Haseeb, Adv.
For Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Ravinder Narain, Adv.
Mr. Ajay Aggarwal, Adv.
Ms. Mallika Joshi, Adv.
Ms. Shravani Shekhar, Adv.
Mr. Prabal Mehrotra, Adv.
Ms. Ruchika, Adv.
Mr. Rajan Narain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Rajan Narain, learned counsel, accepts Signature Not Verified notice on behalf of the sole respondent. Digitally signed by NEETU KHAJURIA Date: 2014.11.29 13:18:02 IST Tag with Civil Appeal No.4917 of 2012.
Reason:(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar