Supreme Court - Daily Orders
Commissioner Of Service Tax, Mumbai Ii vs M/S Ajit India Pvt. Ltd. on 4 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO............OF 2023
(@ CIVIL APPEAL Diary No(s). 18102 of 2023)
COMMISSIONER OF SERVICE TAX, MUMBAI II .....Appellant(s)
Vs.
M/S AJIT INDIA PVT. LTD. .....Respondent(s)
O R D E R
Delay condoned.
This Court is of the opinion that the impugned order does not call for interference. The appeal is accordingly dismissed.
All pending applications are disposed of.
...................J. (S. RAVINDRA BHAT) ....................J. (ARAVIND KUMAR) New Delhi;
July 04, 2023.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.07.05 17:08:29 IST Reason: ITEM NO.8 COURT NO.9 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 18102/2023 (Arising out of impugned final judgment and order dated 25-05-2018 in STA No. 88249/2014 passed by the Custom Excise Service Tax Apellate Tribunal, West Zonal Bench at Mumbai) COMMISSIONER OF SERVICE TAX, MUMBAI II Petitioner(s) VERSUS M/S AJIT INDIA PVT. LTD. Respondent(s) (IA No.102393/2023-CONDONATION OF DELAY IN FILING and IA No.102395/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.102394/2023-STAY APPLICATION ) Date : 04-07-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE ARAVIND KUMAR For Petitioner(s) Mr. Balbir Singh, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Siddharth Sinha, Adv. Ms. Monica Benjamin, Adv. Mr. Rupender Sinhmar, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of signed order.
All pending applications are disposed of.
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)