Supreme Court - Daily Orders
Jet Airways (India Ltd Rep. By Its ... vs Central Excise Commissioner Of Central ... on 4 July, 2014
è ITEM NO.12 COURT NO.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
Civil Appeal No(s). 5763/2014
(for prel.hearing)
JET AIRWAYS (INDIA) LTD Appellant(s)
VERSUS
COMMNR. OF SERVICE TAX, MUMBAI-I Respondent(s)
(with appln. (s) for ex-parte stay)
Date : 04/07/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE S. A. BOBDE
For Appellant(s) Mr.S.K.Bagaria, Sr.Adv.
Ms.Sonu Bhatnagar, Adv.
Mr.Kshitiz Karjee, Adv.
Mr. Praveen Kumar ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Appeal admited.
There shall be interim stay of the demand that may be raised by the respondents towards the payment of penalty, until further orders.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.07.04 15:44:01 IST Reason: