Supreme Court - Daily Orders
M/S Max Tech Oil And Gas Service Pvt. Ltd vs Cst, Service Tax on 2 March, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3328 OF 2017
M/S MAX TECH OIL AND GAS SERVICE PVT. LTD APPELLANT(S)
VERSUS
CST, SERVICE TAX RESPONDENT(S)
O R D E R
Learned counsel for the appellant states that they have not been receiving instructions from the appellant and hence, they are not in a position to argue the present appeal.
Recording the aforesaid statement, the appeal is dismissed for non-prosecution.
All pending applications stand disposed of.
……………………………………………. .J. [SANJIV KHANNA] ……………………………………………. .J. [ BELA M. TRIVEDI] NEW DELHI Signature Not Verified 2ND MARCH, 2022 Digitally signed by JAGDISH KUMAR Date: 2022.03.04 16:55:56 IST Reason: ITEM NO.11 COURT NO.14 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 3328/2017 M/S MAX TECH OIL AND GAS SERVICE PVT. LTD Appellant(s) VERSUS CST, SERVICE TAX Respondent(s) (FOR STAY APPLICATION ON IA 2/2017 AND I.A. NO. 3/2017 APPLICATION FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS IA No. 2/2017 - STAY APPLICATION) Date : 02-03-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Appellant(s) Mr. Prakash Ranjan Nayak, AOR For Respondent(s) Mr. Balbir Singh, ASG Ms. Surbhi Singh, Adv.
Mr. Gurumurthy K, Adv.
Ms. Sagarika Kaul, Adv. Mr. Samarvir Singh, Adv. Mr. Naman Tandon, Adv.
Ms. Monica Benjamin, Adv. Mr. Prahlad Singh, Adv. Ms. Nisha Bagchi, Adv.
Ms. Aruna gupta, Adv.
Mr. Shyam Gopal, Adv.
Ms. Suhasini Sen, Adv.
Mr. M.K Maroria, Adv.
Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
All pending applications stand disposed of.
(SONIA BHASIN) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file]