Bombay High Court
The Commissioner Of Service Tax Mumbai ... vs Reliance Telecom Ltd on 4 October, 2018
Author: Riyaz I. Chagla
Bench: M.S. Sanklecha, Riyaz I. Chagla
Uday S. Jagtap 565-18-NMA-6=.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 565 OF 2018
IN
CENTRAL EXCISE APPEAL (L) NO. 134 OF 2016
The Commissioner of Service Tax
Mumbai - VII .. Applicant
In the matter between
The Commissioner of Service Tax
Mumbai - VII .. Appellant
v/s.
M/s. Reliance Telecom Ltd. ..Respondent
Ms. P.S. Cardozo a/w Mr. Vipul Bajpayee for the applicant / orig. appellant Ms. Ginita Bodani I/b Economic Laws Practice for the respondent CORAM : M.S. SANKLECHA & RIYAZ I. CHAGLA, J.J. DATED : 4 th OCTOBER, 2018.
P.C.
1. Ms. Cardozo, learned Counsel appearing in support of this application seeks leave to withdraw this motion with liberty to take out a fresh motion on the same cause of action. Liberty as prayed for is granted.
2. The Notice of Motion is dismissed as withdrawn with the aforesaid liberty.
Digitally (RIYAZ I. CHAGLA, J.) (M.S. SANKLECHA, J.)
Uday signed by Uday
Shivaji Jagtap
Shivaji Date:
2018.10.05
Jagtap 17:48:18
+0530
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