Custom, Excise & Service Tax Tribunal
Commissioner Of Service Tax-Vii, ... vs Reliance Communication ... on 31 August, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPEAL No.ST/85977/15-Mum (Arising out of Order-in-Appeal No. ST-VII/RS/2014 dated 30-12-2014 passed by Commissioner of Service Tax-VII, Mumbai) Commissioner of Service Tax-VII, Mumbai Appellant Vs. Reliance Communication Infrastructure Ltd. Respondent
Appearance:
Shri S.R. Nair, E.O. (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 This show cause notice is issued by the registry pointing out the defects of the prayer clause of the appeal being not correct.
2. The appellant has filed revised form ST-7 on 28 July 2015 incorporating proper prayer clause.
3. Accordingly, we discharge the show cause notice and direct the registry to take on record the appeal and list the same in due course. (Pronounced in Court) (C.J. Mathew) Member (Technical) (M.V. Ravindran) Member (Judicial) akp 1 2 APPEAL No.ST/85977/15-Mum