Supreme Court - Daily Orders
Commissioner Of Service Tax, Mumbai Ii vs M/S Sgs India Pvt Ltd on 29 September, 2015
ITEM NO.65 REGISTRAR COURT. 2 SECTION III
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. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 29712/2014
COMMISSIONER OF SERVICE TAX, MUMBAI II Petitioner(s)
VERSUS
M/S SGS INDIA PVT LTD Respondent(s)
WITH
C.A. No. 5307/2015
C.A. No. 10815-10819/2014
(With appln.(s) for stay and appln.(s) for permission to file lengthy
list of dates and Office Report)
Date : 29/09/2015 This petition was called on for hearing today.
For Petitioner(s) Ms.Sudha Pal,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Ms.Herinder Kaur Brar,Adv.
Mr. Sarvesh Singh,Adv.
Mr.Rahul Jain,Adv.
Mr. R. Chandrachud,Adv.
Mr.Rahul Sateeja,Adv.
Ms. B. Vijayalakshmi Menon,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.09.30 SLP(C) No.29712/2014 12:52:15 TLT Reason: The office report is that the Ld.counsel for the sole respondent …......2 ITEM NO.65 -2- has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.
Civil Appeal Nos.5307/2015 & 10815-10819/2014 Four weeks time as last chance is given to the sole respondent in both the matters to file the counter affidavit.
List the matter again on 14.12.2015.
(M K HANJURA) Registrar SB