Custom, Excise & Service Tax Tribunal
M/S Microsoft Corporation (India) ... vs Cst, New Delhi on 6 November, 2009
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL West Block No. 2, R.K. Puram, New Delhi 110 066. Principal Bench, New Delhi COURT NO. I DATE OF HEARING : 06/11/2009. DATE OF DECISION : 06/11/2009. Service Tax Appeal No. 866 of 2008 M/s Microsoft Corporation (India) Private Limited Appellants Versus CST, New Delhi Respondent
Appearance Shri Achin Goel, Advocate for the Appellants. Shri S. Shah, Authorized Representative (DR) for the Respondent. CORAM : Honble Justice R.M.S. Khandeparkar, President Honble Shri P. Karthikeyan, Member (Technical) Order No. ________________ Dated : ,,,,,,,,,,,_____________ Per. Justice R.M.S. Khandeparkar :-
In view of the order dated 30th October 2009 passed in writ-petition No. 11460 of 2009 and Civil Miscellaneous Application No. 1182 of 2009 by Honble Delhi High Court, time to file compliance report is extended till 18th of December 2009.
(Justice R.M.S. Khandeparkar) President (P. Karthikeyan) Member (Technical) PK