Supreme Court - Daily Orders
Commissioner Of Service Tax, Delhi-1 vs M/S Prime Energy Pvt Ltd on 18 March, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.12 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). 3715/2016
COMMISSIONER OF SERVICE TAX, DELHI-1 Appellant(s)
VERSUS
M/S PRIME ENERGY PVT LTD Respondent(s)
(With appln. (s) for condonation of delay in filing appeal. and
office report)
Date : 18/03/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Appellant(s) Mr. P.S. Narsimha, ASG
Mr. Yashank Adhyaru, Sr. Adv.
Ms. Sushma Manchanda, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with C.A. No. 5307 of 2015.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.03.19 11:18:46 IST Reason: