Supreme Court - Daily Orders
M/S Bharat Hotels Limited vs Commissioner Of Service Tax, Delhi on 9 November, 2017
ITEM NO.16 REGISTRAR COURT. 1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. RAMKUMAR CHOUBEY
Civil Appeal No(s). 6408/2017
M/S. BHARAT HOTELS LIMITED Appellant(s)
VERSUS
COMMISSIONER OF SERVICE TAX, DELHI Respondent(s)
Date : 09-11-2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sanjeev Anand, AOR
For Respondent(s) Ms. Ragini Singh,Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Parties have not filed the Statements of Case and stipulated time has already expired.
Affidavit of valuation has been filed, but despite order, ad valorem court fee has not been deposited. Last and final opportunity is granted to deposit the ad valorem court fee within four weeks.
List again on 14th of December, 2017.
RAMKUMAR CHOUBEY Registrar Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.11.11 10:05:54 IST Reason: