Supreme Court - Daily Orders
Commissioner Of Service Tax Ii vs Schindler India Pvt. Ltd. on 6 March, 2024
ITEM NO.39 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. PRADIP Y. LADEKAR
Civil Appeal No(s). 6850-6851/2023
COMMISSIONER OF SERVICE TAX II Appellant(s)
VERSUS
SCHINDLER INDIA PVT. LTD. Respondent(s)
WITH
C.A. No. 6852/2023 (XVII-A)
Date : 06-03-2024 These appeals were called on for hearing today.
For Appellant(s)
Mr. Divyank Panwar, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Ms. Madiya Mushtaq,Adv.
Ms. Neelam Saini,Adv.
Mr. S. Mahesh Sahsranaman, Adv.
Mr. Atul Shankar Vinod, AOR
UPON hearing the counsel the Court made the following
O R D E R
In both the matters numbered above, Ld. counsel for Appellant has filed affidavit of valuation and deficit ad-valorem court fee.
Four weeks time is granted to Ld. Counsel for sole respondent to file the counter affidavit.
After expiry of the said period, the matter be processed for listing before the Hon’ble Court, as per rules.
PRADIP Y. LADEKARDigitally signed by Pradip Registrar Pradip Yeshwantrao Yeshwantrao Ladekar Date: 2024.03.07 MG Ladekar 12:13:55 +0530