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Supreme Court - Daily Orders

Commissioner Of Service Tax Chennai vs M/S Microcredit Foundation Of India Ltd on 2 November, 2020

Author: Hrishikesh Roy

Bench: Hrishikesh Roy

                                           IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION


                                       CIVIL APPEAL DIARY No(s). 25123/2018



     COMMISSIONER OF SERVICE TAX CHENNAI                                          Appellant(s)

                                                         VERSUS

     M/S MICROCREDIT FOUNDATION OF INDIA LTD                                      Respondent(s)



                                                       O R D E R

The counsel for the appellant is not represented when the case is called. The Office Report dated 08.10.2020 indicates that the court fee is deficient by Rs.12,000/- and the same is required to be deposited by the appellant.

In view of above, the matter is adjourned by three weeks to enable the deposit of the deficient court fee. On default, the matter will stand dismissed without further reference to the Court.

Mr.S. Nanda Kumar, learned counsel for the respondent undertakes to inform the other side’s advocate about today’s proceedings. The Registry should also inform the counsel for the appellant.




                                                                   .....................J.
                                                                    [HRISHIKESH ROY]
Signature Not Verified

Digitally signed by
Jatinder Kaur
Date: 2020.11.04
13:52:04 IST
Reason:               NEW DELHI;
                      NOVEMBER 2, 2020.
ITEM NO.2       Court 11 (Video Conferencing)             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). 25123/2018 COMMISSIONER OF SERVICE TAX CHENNAI Appellant(s) VERSUS M/S MICROCREDIT FOUNDATION OF INDIA LTD Respondent(s) (IA No. 110963/2018 - CONDONATION OF DELAY IN FILING) Date : 02-11-2020 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY [IN CHAMBER] For Petitioner(s) Mr. B. Krishna Prasad, AOR (N/P) For Respondent(s) Mr. S. Nanda Kumar, Adv.

Ms. Deepika Nandakumar, Adv.

Mr. M.S. Saran Kumar, Adv.

Mr. Naresh Kumar, AOR UPON hearing the counsel the Court made the following O R D E R The matter is adjourned by three weeks to enable the deposit of the deficient court fee of Rs.12,000/-. On default, the matter will stand dismissed without further reference to the Court, as per the signed order.

(JATINDER KAUR)                                      (POONAM VAID)
SENIOR PERSONAL ASSISTANT                           COURT MASTER (NSH)

[SIGNED ORDER IS PLACED ON THE FILE]