Supreme Court - Daily Orders
Commissioner Of Service Tax-Mumbai-I vs M/S. Maersk India Pvt. Ltd. on 11 January, 2017
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.35 COURT NO.12 SECTION IIIB
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(s). 30590/2015
(Arising out of impugned final judgment and order dated 24/02/2015
in CEA No. 12/2014 passed by the High Court of Judicature at
Bombay)
COMMISSIONER OF SERVICE TAX-MUMBAI-I Petitioner(s)
VERSUS
M/S. MAERSK INDIA PVT. LTD. Respondent(s)
(Office report on default)
Date : 11/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBER]
For Petitioner(s) Ms. Reena Pandey,Adv
for Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. M. P. Devanath,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed, six weeks' time, as a last opportunity, is granted to file an application for amendment of cause title in respect of sole respondent, failing which this special leave petition shall stand dismissed for non-prosecution without further reference to the Court.
(Anita Malhotra) (Madhu Narula)
Court Master Court Master
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.01.13
16:44:26 IST
Reason: