Custom, Excise & Service Tax Tribunal
Commissioner Of Service Tax, Mumbai-Ii vs State Street Syntel Services Pvt. Ltd on 31 August, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL No.ST/85479,85480, 85482 to 85486/15-Mum (Arising out of Order-in-Appeal No. PD/ST II/522 to 529/2014 dated 25/04/2014 passed by Commissioner (Appeals), Mumbai) Commissioner of Service Tax, Mumbai-II Appellant Vs. State Street Syntel Services Pvt. Ltd. Respondent
Appearance:
Shri S.R. Nair, E.D. (AR) for Appellant None, for Respondent CORAM:
Honble Mr. M.V. Ravindran, Member (Judicial) Honble Mr. C.J. Mathew, Member (Technical) Date of Hearing : 31/08/2015 Date of Decision : 31/08/2015 ORDER NO Per: M.V. Ravindran The registry has issued the show cause notice pointing out the defects which were noticed in the appeals filed by the Revenue. It was informed by the learned departmental representative that the defects have been cured partly and subsequently on 28 August 2015 even the defect of non-filing of condolation of delay application is also removed. We find it so; accordingly, all the show cause notices are discharged and registry is directed to take on record all the appeals and list the same for disposal in its due course. (Pronounced in Court) (C.J. Mathew) Member (Technical) (M.V. Ravindran) Member (Judicial) akp 1 2 APPEAL No.ST/85479,85480, 85482 to 85486/15-Mum