Supreme Court - Daily Orders
Commissioner Of Service Tax Bangalore vs Bangalore Metropolitan Transport ... on 1 December, 2014
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2014
(Arising out of Civil Appeal D.No.33775 of 2014)
COMMISSIONER OF SERVICE TAX,
BANGALORE ..APPELLANT(S)
VERSUS
BANGALORE METROPOLITAN
TRANSPORT CORPORATION ..RESPONDENT(S)
O R D E R
1. We have heard Shri Ranjit Kumar, learned Solicitor General for the appellant.
2. Delay condoned.
3. We find no merit in the Civil Appeal. Accordingly, the Civil Appeal is dismissed.
.................CJI.
(H.L. DATTU) ...................J. (A.K. SIKRI) NEW DELHI;
DECEMBER 01, 2014.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.12.03 16:32:19 IST Reason: ITEM NO.53 COURT NO.1 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(s). 33775/2014 COMMISSIONER OF SERVICE TAX, BANGALORE Appellant(s) VERSUS BANGALORE METROPOLITAN TRANSPORT CORPORATION Respondent(s)
(with appln. (s) for condonation of delay in filing appeal.) Date : 01/12/2014 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr. Ranjit Kumar, SG Mr. Vikramjit Bannerjee, Adv. For Mr. B. Krishna Prasad,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (signed order is placed on the file.)