Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commissioner Of Service Tax, Etc.Etc. vs M/S.Bhayana Builders (P) Ltd. Etc.Etc. on 18 November, 2016

     ITEM NO.36                            REGISTRAR COURT. 2                    SECTION IIIB

                                   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 V RAMESH

     Civil Appeal                 No. 1335-1358/2015

     COMMISSIONER OF SERVICE TAX, ETC.ETC.                                     Appellant(s)

                                                        VERSUS

     M/S.BHAYANA BUILDERS (P) LTD. ETC.ETC.                                    Respondent(s)

     (with office report)

     WITH
     C.A. No. 3247/2015
     C.A. No. 5601/2015
     C.A. No. 7038/2015
     C.A. No. 7238/2015
     (With appln.(s) for stay and Office Report)

     Date : 18/11/2016 These appeals were called on for hearing today.

     For Appellant(s)
                                           Mr. B. Krishna Prasad,Adv.
                                           Mr. Gireesh Kumar, Adv.

     For Respondent(s)
                                            Mr. Anil Kumar Tandale,Adv.

                                           Mr. Bhargava V. Desai,Adv.
                                           Ms. Akriti Dewan, Adv.

                                            Mr. Praveen Swarup,Adv.

                                           Mr. Abhijit Swarup, Adv.
                                           Mr. Susmit Pushkar, Adv.

                                            Mr. M. P. Devanath,Adv.

                                            Ms. Akanksha Srivastava, Adv.

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

Signature Not Verified C.A. No. 3247/2015 Digitally signed by POOJA SHARMA Date: 2016.11.18 16:46:59 TLT Reason: Ld. Counsel for the appellant has failed to file the fresh address of the sole respondent. However, Mr. Susmit Pushkar, Ld.counsel appears for Mr. Abhijit Swarup, Ld. Advocate on Record for the sole respondent. He seeks and is given one weeks' time to Contd..2/-

Item No. 36 - 2 - C.A. Nos. 1335-1358/2015 file the vakalatnama and four weeks thereafter to file the counter affidavit.

List again on 04.01.2017.

C.A. Nos. 1335-1358/2015 Ld. Counsel for the appellant has failed to comply with the terms of the order dated 06.10.2016 of this court in respect of the unserved respondents. However, Ms. Akriti Dewan, Ld.counsel appears for Mr.Bhargava S. Desai, Ld. Advocate on Record has stated that she is going to file vakalatnama on behalf of respondents in all the matters. She seeks and is given one weeks' time to file the vakalatnama and four weeks thereafter to file the counter affidavit.

List again on 04.01.2017.

Ld.counsel for the appellant has failed to file the deficit court fee despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

Ld.counsel for the appellant has failed to take fresh steps in respect of the sole respondent despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

Ld.counsel for the appellant has failed to file the fresh address in respect of the sole respondent despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

(M V RAMESH) Registrar PS