Supreme Court - Daily Orders
Commissioner Of Service Tax, Delhi vs M/S Paras Holidays Pvt Ltd. on 24 April, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
ITEM NO.1710 COURT NO.14 SECTION XVII-A
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).4285/2016
COMMISSIONER OF SERVICE TAX, DELHI Appellant(s)
VERSUS
M/S PARAS HOLIDAYS PVT LTD. Respondent(s)
(only I.A No. 136588 of 2022 in C. A. No. 2925 of 2018 is to be
listed.)
WITH
C.A. No. 2925/2018 (XVII-A)
(FOR FOR WITHDRAWAL OF CASE / APPLICATION ON IA 136588/2022
IA No. 136588/2022 - WITHDRAWAL OF CASE / APPLICATION)
Date : 24-04-2023 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
[IN CHAMBERS]
For Appellant(s) Mr. B. Krishna Prasad, AOR
Ms. Archna Surve Sindhey, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. Punit Aggarwal, Adv.
Ms. Purvi Sinha, Adv.
Ms. Hemlata Rawat, Sr. Adv.
Mr. Chetan Kumar Shukla, Adv.
Mr. Santosh Kumar, AOR
Mr. Zoheb Hossain, AOR
UPON hearing the counsel the Court made the following
O R D E R
C. A. No. 2925 of 2018
This Civil Appeal is dismissed as withdrawn in terms of the signed order.
Learned counsel appearing on behalf of respondent submits that the Signature Not Verified vakalatnama of Mr. Zoheb Hossain, Adv be discharged. Digitally signed by Narendra Prasad Date: 2023.04.27 Accordingly, it is discharged. 14:46:35 IST Reason:
(RAJAN SACHDEVA) (RAVINDER KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (NSH) (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION IA No. 136588 of 2022 IN/AND C. A. No. 2925 of 2018 COMMISSIONER OF SERVICE TAX Appellant(s) VERSUS M/S DEWAN TRAVELS PVT. LTD Respondent(s) O R D E R Learned counsel for the appellant submits that she has instructions to withdraw this appeal.
Accordingly, IA No. 136588 of 2022 for withdrawal of civil appeal is allowed and the appeal is dismissed as withdrawn.
...................J. (PANKAJ MITHAL) NEW DELHI 24 APRIL, 2022