Supreme Court - Daily Orders
Commissioner Service Tax ... vs M/S. Samsung India Electronics Pvt. ... on 8 December, 2017
ITEM NO.70 REGISTRAR COURT. 1 SECTION III-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 MR. KAPIL MEHTA
Civil Appeal No(s). 12744/2017
COMMISSIONER SERVICE TAX COMMISSIONERATE NOIDA Appellant(s)
VERSUS
M/S. SAMSUNG INDIA ELECTRONICS PVT. LTD. Respondent(s)
Date : 08-12-2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Adity K. Dubey, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Ms. Ashwini Chandrasekaran, Adv.
Mr. M. P. Devanath, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Affidavit of valuation has been filed but Ad-valorem court fee has not been filed. Be filed within four weeks.
Statement of case has not been filed by any of the parties. Stipulated time has already expired.
List again on 1.2.2018.
KAPIL MEHTA Registrar 8.12.2017 rd Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.12.12 12:14:37 IST Reason: