Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Commissioner Of Service Tax Mumbai I vs M/S. Fedco Paints And Contracts on 8 December, 2017

Bench: J. Chelameswar, Sanjay Kishan Kaul

     ITEM NO.20                               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)...........OF 2017
                                                 Diary No(s). 35296/2017

     COMMISSIONER OF SERVICE TAX MUMBAI I                               Appellant(s)

                                                     VERSUS

     M/S. FEDCO PAINTS AND CONTRACTS                                    Respondent(s)

     (IA No.128755/2017-EX-PARTE STAY and IA No.128753/2017-CONDONATION
     OF DELAY IN FILING APPEAL)

     Date : 08-12-2017 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL

     For Petitioner(s)                 Mr.   Shekhar Vyas, Adv.
                                       Ms.   Sunita Rani Singh, Adv.
                                       Mr.   Arun Pathak, Adv.
                                       Mr.   B. Krishna Prasad, AOR

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                                  O R D E R

The appeal is dismissed on the ground of delay in terms of the signed order.

(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.12.09 13:10:39 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). OF 2017 (Diary No. 35296/2017) COMMISSIONER OF SERVICE TAX MUMBAI-I Appellant(s) VERSUS M/S. FEDCO PAINTS AND CONTRACTS Respondent(s) O R D E R The appeal is dismissed on the ground of delay.

.......................J. (J. CHELAMESWAR) .......................J. (SANJAY KISHAN KAUL) NEW DELHI December 8, 2017