Gujarat High Court
Commissioner Of Service Tax vs M/S Sujal Developers on 24 July, 2014
Author: M.R. Shah
Bench: M.R. Shah, K.J.Thaker
O/OJCA/273/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 273 of 2010
In
TAX APPEAL NO. 1550 of 2010
======================================
COMMISSIONER OF SERVICE TAX....Applicant(s)
Versus
M/S SUJAL DEVELOPERS....Respondent(s)
======================================
Appearance:
MR KALPESH N SHASTRI, ADVOCATE for the Applicant(s) No. 1
MRS SWATI SOPARKAR, ADVOCATE for the Respondent(s) No. 1
======================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 24/07/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) As it is reported that the main Tax Appeal is already disposed of, no further order is required to be passed except disposing of the present application. Hence, the present application stands disposed of.
(M.R. SHAH, J.) (K.J. THAKER, J.) Siji Page 1 of 1