Supreme Court - Daily Orders
Commissioner Of Sevice Tax, Ahmedabad vs M/S. Adani Enterprise Ltd. on 9 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.35 COURT NO.3 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(s).
37303-37309/2013
(Arising out of impugned final judgment and order dated 13/02/2013
in TA No. 755/2012,13/02/2013 in TA No. 756/2012,13/02/2013 in TA
No. 757/2012,13/02/2013 in TA No. 758/2012,13/02/2013 in TA No.
759/2012,13/02/2013 in TA No. 760/2012,13/02/2013 in TA No.
761/2012 passed by the High Court Of Gujarat At Ahmedabad)
COMMISSIONER OF SEVICE TAX, AHMEDABAD Petitioner(s)
VERSUS
M/S. ADANI ENTERPRISE LTD. Respondent(s)
(with interim relief)
Date : 09/01/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. P. S. Narasimha, ASG
Ms. Nisha Bagchi, Adv.
Mr. Rupesh Kumar, Adv.
For Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Sonu Bhatnagar, Adv.
Mr. Alok Yadav, Adv.
Mr. Somnath Shukla, Adv.
Mr. Udit Jain, Adv.
For Mr. Praveen Kumar, Adv.
UPON hearing counsel the Court made the following
O R D E R
List on 16.03.2015.
As requested, rejoinder affidavit be filed within four weeks.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.01.14 11:38:33 IST Reason: (Jayant Kumar Arora) (Pardeep Kumar) Sr. P.A. AR-cum-PS