Supreme Court - Daily Orders
Commissioner Of Service Tax, Delhi vs M/S Bharti Televentures Ltd. on 2 August, 2016
ITEM NO.19 REGISTRAR COURT. 2 SECTION III
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. M V RAMESH
Civil Appeal No(s). 8675/2015
COMMISSIONER OF SERVICE TAX, DELHI Appellant(s)
VERSUS
M/S BHARTI TELEVENTURES LTD. Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation
of delay in filing appeal. and exemption from filing c/c of the
impugned judgment and ex-parte stay and permission to file
additional documents and office report)
Date : 02/08/2016 This appeal was called on for hearing today.
For Appellant(s) Mr. Harpreet Singh,Adv.
Mr. Balram Das,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Udit Jain,Adv.
Mr. Harish Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant has failed to file the deficit court fee despite opportunities. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List Signature Not Verified thereafter. Digitally signed by POOJA SHARMA Date: 2016.08.02 16:14:07 IST Reason: (M V RAMESH) Registrar MG