Supreme Court - Daily Orders
Commissioner Of Service Tax Audit Ii ... vs M/S Dlf Cyber City Developers Ltd. on 17 January, 2020
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.6 COURT NO.8 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No.42703/2019
(Arising out of impugned final judgment and order dated 22-05-2019
in AN No. 60753/2017 passed by the Customs, Excise And Service Tax
Appellate Tribunal)
COMMISSIONER OF SERVICE TAX AUDIT II DELHI IV Petitioner(s)
VERSUS
M/S DLF CYBER CITY DEVELOPERS LTD. Respondent(s)
(With appln.(s) for c/delay in filing CA, exemption from filing c/c
of the impugned judgment and stay)
Date : 17-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Aman Lekhi, ASG
Mrs. B. Sunita Rao, Adv.
Mrs. Neelam Chand, Adv.
Ms. Shirin Khajuria, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Ms. Kavita Jha, AOR
Mr. Shammi Kapoor, Adv.
Mr. Vishal Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Appeal admitted.
Learned counsel appearing on behalf of the respondent shall file the counter affidavit within a period Signature Not Verified of six weeks. Rejoinder, if any, be filed within a period of Digitally signed by CHETAN KUMAR Date: 2020.01.18 13:47:38 IST four weeks thereafter. List the Civil Appeal thereafter.
Reason:
(Chetan Kumar) (Saroj Kumari Gaur)
A.R.-cum-P.S. Court Master