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M/S L And T Hydrocarbon Engineering ... vs Commissioner Of Service Tax on 26 October, 2016

     ITEM NO.44                              REGISTRAR COURT. 1                     SECTION III B

                                     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 MR. PAWAN DEV KOTWAL

     Petition(s) for Special Leave to Appeal (C)                        No(s).      32501/2015


     M/S L & T HYDROCARBON ENGINEERING LIMITED (PREVIOUSLY KNOWN AS
     LARSEN & TOUBRO LTD.)                             Petitioner(s)

                                                        VERSUS

     COMMISSIONER OF SERVICE TAX, MUMBAI                                        Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment)


     Date : 26/10/2016 This petition was called on for hearing today.



     For Petitioner(s)
                                             Mr. Sanand Ramakrishnan,Adv.


     For Respondent(s)
                                             Mr Ajay Kumar Singh, Adv.
                                             Mr. B. Krishna Prasad,Adv.



                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Sole respondent is granted four weeks time as last opportunity for filing counter affidavit.

Registry immediately thereafter to process the matter for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not.

(PAWAN DEV KOTWAL) Registrar