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Commissioner Of Service Tax, Bangalore vs M/S Interplex Electronics India Pvt. ... on 2 February, 2015

Bench: Chief Justice, A.K. Sikri

                ITEM NO.23                      COURT NO.1                SECTION III

                                    S U P R E M E C O U R T O F      I N D I A
                                            RECORD OF PROCEEDINGS

                Petition(s) for Special Leave to Appeal (C)......of 2015
                                              CC No. 1538/2015

                (Arising out of impugned final judgment and order dated
                30/06/2014 in CEA No. 17/2013 passed by the High Court Of
                Karnataka At Bangalore)

                COMMISSIONER OF SERVICE TAX, BANGALORE                    Petitioner(s)

                                                       VERSUS

                M/S INTERPLEX ELECTRONICS INDIA PVT. LTD.         Respondent(s)
                (With appln. (s) for c/delay in filing SLP and office report)

                Date :02/02/2015 This petition was called on for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE A.K. SIKRI

                For Petitioner(s)        Mr.   Ranjit Kumar, S.G.
                                         Mr.   Rajiv Nanda, Adv.
                                         Mr.   Vikramjeet Banerji, Adv.
                                         Mr.   B. Krishna Prasad,Adv.

                For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Shri Ranjit Kumar, learned Solicitor General appearing for the petitioners, on instructions, seeks permission of this Court to withdraw this petition with liberty to file appropriate appeal(s).

Permission sought for is granted.

We grant liberty to the petitioners to file appropriate appeal(s), if they so desire within 45 days' time from today.

The special leave petitions are disposed of as Charanjeet Kaur Date: 2015.02.02 17:13:39 IST withdrawn.

Reason:




                         [ Charanjeet Kaur ]                    [ Vinod Kulvi ]
                            Court Master                        Asstt. Registrar