Supreme Court - Daily Orders
Inox Leisure Limited vs The Commissioner Of Sevice Tax, Mumbai on 12 April, 2016
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2016
DIARY NO. 9251 OF 2016
INOX LEISURE LIMITED ... Appellant
VERSUS
THE COMMISSIONER OF SEVICE TAX, MUMBAI ... Respondent
O R D E R
Heard learned counsel appearing for the appellant. Delay condoned.
We find no reason to interfere with the impugned order. The civil appeal is, accordingly, dismissed.
......................., J. [ A.K. SIKRI ] ......................., J. [ R.K. AGRAWAL ] New Delhi;
April 12, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.04.13 05:36:03 IST Reason: ITEM NO.7 COURT NO.12 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. 9251/2016 INOX LEISURE LIMITED Appellant(s) VERSUS THE COMMISSIONER OF SEVICE TAX, MUMBAI Respondent(s) (With appln. (s) for condonation of delay in filing appeal) Date : 12/04/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Piyush Kumar, Adv. Ms. Vanita Bhargava, Adv. Mr. Ajay Bhargava, Adv. Mr. Jeevan B. Panda, Adv. Ms. Shikha Sapra, Adv. Ms. Abhisaar Bairagi, Adv. M/s. Khaitan & Co.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The civil appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]