Supreme Court - Daily Orders
Commissioner, Service Tax, Delhi Iii vs M/S Bharuch Dahej Railway Company Ltd. on 29 November, 2019
Bench: Arun Mishra, Indira Banerjee
ITEM NO.32 COURT NO.3 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 Diary No(s). 40312/2019
(Arising out of impugned final judgment and order dated 25-03-2019
in ANO. No. 51763/2016 passed by the Custom Excise Service Tax
Appelate Tribunal, New Delhi)
COMMISSIONER, SERVICE TAX, DELHI III Petitioner(s)
VERSUS
M/S BHARUCH DAHEJ RAILWAY COMPANY LTD. Respondent(s)
(IA No.178647/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.178646/2019-STAY APPLICATION and IA
No.178644/2019-CONDONATION OF DELAY IN FILING APPEAL)
Date : 29-11-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Meenakshi Grover,Adv.
Mr. Rupesh Kumar,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with C.A. Nos.4300-4302/2012.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.11.30 13:25:08 IST Reason: