Supreme Court - Daily Orders
Commissioner Of Service Tax, Mumbai Ii vs M/S Sgs India Pvt Ltd on 18 May, 2018
ITEM NO.99 REGISTRAR COURT. 1 SECTION IX
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 29712/2014
COMMISSIONER OF SERVICE TAX, MUMBAI II Petitioner(s)
VERSUS
M/S SGS INDIA PVT LTD & ANR. Respondent(s)
(Only CA No 15128/2017 to be listed before Ld. Registrar Court )
WITH
C.A. No. 3117/2016 (XVII)
C.A. No. 3240-3241/2015 (III)
C.A. No. 6092/2017 (III-A)
C.A. No. 5460/2017 (III)
(Only C.A. No. 5460/17 & C.A. No. 010629 / 2017 are to listed
before the Ld. Registrar's Court)
C.A. No. 5980-5995/2015 (III)
C.A. No. 4077/2016 (XII)
C.A. No. 5426-5427/2016 (XII)
C.A. No. 7352/2016 (III)
C.A. No. 8676-8678/2015 (III)
C.A. No. 5307/2015 (XVII)
SLP(C) No. 30590/2015 (IX)
(Ref. chamber judge order dated 8.2.2018, the special leave
petition is restored.)
C.A. No. 10815-10819/2014 (III)
C.A. No. 2402-2403/2016 (XVII)
C.A. No. 571-572/2016 (XVII)
C.A. No. 9152/2017 (XVII)
Signature Not Verified
C.A. No. 10629/2017 (III)
Digitally signed by
RUPAM DHAMIJA
Date: 2018.05.22
(Only C.A. No. 5460/17 & C.A. No. 010629 / 2017 are to listed
16:15:00 IST
Reason:
before the Ld. Registrar's Court)
C.A. No. 15128/2017 (XVII)
Item No.99 -2-
C.A. No. 1669/2018 (III)
SLP(C) No. 5299/2018 (IX)
( IA No.19095/2018-CONDONATION OF DELAY IN FILING)
C.A. No. 3879/2018 (XVII)
( IA No.51013/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.51012/2018-EX-PARTE STAY and IA
No.51010/2018-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 4981/2018 (XVII)
(FOR ADMISSION and IA No.56428/2018-STAY APPLICATION and IA
No.56423/2018-CONDONATION OF DELAY IN FILING APPEAL)
Date : 18-05-2018 This petition was called on for hearing today.
For Petitioner(s)
Mrs. Anil Katiyar, AOR
Ms. Sudha Pal, Adv.
Mr. B. Krishna Prasad, AOR
Mr. M. P. Devanath, AOR
For Respondent(s)
Mr. Pukhrambam Ramesh Kumar, AOR
Ms. Ashwini Chandrasekaran, Adv.
Mr. M. P. Devanath, AOR
Mr. Abhishek Boab, Adv
Mr. Kishore Kunal, AOR
Mr. Kaustubh Shukla, AOR
Ms. Sudha Pal, Adv.
Mr. B. Krishna Prasad, AOR
Mr. P. Soma Sundaram, AOR
Ms. Renuka Sahu, Adv.
Mr. Jay Savla, AOR
Mr. Siddhartha Chowdhury, AOR
Mr. R. Chandrachud, AOR
Mr. Gaurav Singh, Adv.
Mr. Sarvesh Singh, AOR
Mr. Aarush Bhatia, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mrs. Pankhuri Shrivastava, Adv.
Mr. Karuppaiah Meyyappan, Adv.
Mr. Rupesh Kumar, AOR
Mr. Punit Dutt Tyagi, AOR
Mr. Siddharth Choudhury, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos.5307,3240-3241,15128 and 14981/2018 The Ld. Advocate, Mr. Abhishek Boab, appearing on behalf Item No.99 -3- of Mr. Kishore Kunal, Advocate-on-record appears for the sole respondent. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. C.A. No. 4077/2016 and C.A. No. 5426-5427/2016 Sole respondent is duly represented. Statement of case may be filed within the stipulated period.
C.A. No. 7352/2016 Sole respondent is duly represented. Statement of case has not been filed by any of the parties. Stipulated time has already expired. C.A. No.5460/2017 Await certificate of service of the sole respondent from the High Court. Reminder be issued. The Ld. Counsel for the appellant to file affidavit of valuation as well as Ad-valorem court fee within four weeks. C.A. No. 10629/2017 Sole respondent is duly represented. The Ld. Counsel for the appellant to file affidavit of valuation as well as Ad-valorem court fee within four weeks. C.A No 15128/2017 The Ld. Counsel for the appellant to file affidavit of valuation within four weeks, as last opportunity. SLP(C) No.5299/2018 The Ld. Counsel for the petitioner to take fresh steps for service of the sole respondent within two weeks. Notice thereafter be issued.
Item No.99 -4-SLP(C) No.30590/2015
Await orders of the Hon'ble Judge in Chambers with regard to the application for amendment of cause title which is to be listed before the Hon'ble Judge in Chambers.
The Ld. Counsels appearing for the served respondents for the first time are granted four weeks' time for filing counter affidavit.
The Ld. Counsels who are already appearing for the served respondents are granted four weeks' time, as last opportunity, for filing counter affidavit.
The Ld. Counsel for the served respondents who were given last opportunity for filing counter affidavit and have not filed counter affidavit, their further opportunity stands declined.
List again on 16.8.2018.
KAPIL MEHTA Registrar 18.5.2018 rd