Supreme Court - Daily Orders
M/S Mega Trends Advertising Ltd vs Commissioner Service Tax, Lucknow on 29 January, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO...... of 2016
(@ Civil Appeal Diary No. 42653 of 2015)
M/S MEGA TRENDS ADVERTISING LTD Appellant(s)
VERSUS
COMMISSIONER SERVICE TAX, LUCKNOW Respondent(s)
O R D E R
Learned counsel for the appellant seeks leave to withdraw the appeal.
Leave granted.
The civil appeal is dismissed as withdrawn.
…....................J. [Madan B. Lokur] …....................J. [R.K. Agrawal] NEW DELHI;
JANUARY 29, 2016.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.01.29 12:15:58 IST Reason: ITEM NO.11 COURT NO.8 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Diary No(s). 42653/2015 M/S MEGA TRENDS ADVERTISING LTD Appellant(s) VERSUS COMMISSIONER SERVICE TAX, LUCKNOW Respondent(s)
(With appln. (s) for condonation of delay in filing appeal) Date : 29/01/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Pankaj Bhatia, Adv.
Mr. Vivek Chaudhary, Adv. Ms. Vaishali Dixit, Adv.
Ms. Bharti Tyagi,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master [Signed order is placed on the file]