Supreme Court - Daily Orders
M/S Iris Computers Ltd. vs Commissioner Of Service Tax Delhi on 21 March, 2018
ITEM NO.56 REGISTRAR COURT. 1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. KAPIL MEHTA
Civil Appeal No(s). 19838/2017
M/S IRIS COMPUTERS LTD. Appellant(s)
VERSUS
COMMISSIONER OF SERVICE TAX DELHI Respondent(s)
Date : 21-03-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. Ruchir Bhatia, Adv.
Mr. Akshat Malpani, Adv.
Mr. Bhargava V. Desai, AOR
For Respondent(s)
Mr. Rabindra Kumar Mohanty, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Affidavit of valuation and Ad-valorem court fee have been filed.
Statement of case may be filed within the stipulated period.
Four weeks' time is granted to the sole respondent for filing counter affidavit.
List again on 1.5.2018.
Signature Not Verified KAPIL MEHTA Digitally signed by RUPAM DHAMIJA Date: 2018.03.24 Registrar 12:28:37 IST Reason: 21.3.2018 rd