Supreme Court - Daily Orders
M/S. Larsen And Toubro Limited vs Commissioner Of Service Tax, Delhi on 21 August, 2015
Author: Chief Justice
Bench: Chief Justice
| ITEM NO.45 COURT NO.1 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). 21828/2015
(Arising out of impugned final judgment and order dated 19/03/2015
in STSA No. 59278/2013 in STA No. 58658/2013 passed by the Custom
Excise Service Tax Appellate Tribunal)
M/S. LARSEN AND TOUBRO LIMITED Petitioner(s)
VERSUS
COMMISSIONER OF SERVICE TAX, DELHI Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 21/08/2015 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. N. Venkatraman, Sr. Adv.
Mr. Sanand Ramakrishnan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.08.21 17:12:48 IST Reason: