Supreme Court - Daily Orders
Tata Teleservices Ltd. Through Its Gm ... vs Commissioner Of Central Service Tax ... on 8 February, 2016
Bench: Dipak Misra, N.V. Ramana
ITEM NO.38 COURT NO.4 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) No.3341/2016
(Arising out of impugned final judgment and order dated
12/10/2015 in CEA No. 191/2015 passed by the High Court of Bombay)
TATA TELESERVICES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL SERVICE TAX MUMBAI - I Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH S.L.P.(C) No.3362/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date: 08/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Punit Dutt Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing certified copy of the impugned judgment is allowed.
Leave granted.
Tag with Civil Appeal Nos.10409-10410 of 2014.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2016.02.08 17:25:52 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master