Supreme Court - Daily Orders
Commr.Of Ser.Tax vs M/S Scott Wilson Kirkpatrick(I) P.Ltd. on 12 September, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.2 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 2 & 3 in Petition(s) for Special Leave to Appeal (C)
No(s). 3004/2012
(Arising out of impugned final judgment and order dated 21/04/2011
in CEA No. 55/2007 passed by the High Court Of Karnataka At
Bangalore)
COMMR.OF SER.TAX Petitioner(s)
VERSUS
M/S SCOTT WILSON KIRKPATRICK(I) P.LTD. Respondent(s)
(for restoration and c/delay in filing restoration appln.)
Date : 12/09/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s) Mr. K. Radhakrishna, Sr. Adv.
Mr. Ravindera Kumar Verma, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IA 2-3 – For the reasons stated in these applications particularly when the cost has also been deposited, order dated 17.2.2014 dismissing the special leave petition for non-proseuction is hereby recalled.
Delay is condoned in filing restoration application and special leave petition is restored to its original number.
SLP(C) No. 3004/2012 – Process fee shall be filed within two weeks for service of notice upon respondent. Dasti service also permitted.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.09.13 12:44:31 IST Reason: (DEEPAK MANSUKHANI) (SUMAN JAIN)
COURT MASTER COURT MASTER