Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Principal Commissioner Of Service Tax ... vs Mcdonalds India Private Limited on 8 February, 2021

Bench: D.Y. Chandrachud, M.R. Shah

     CA D.14984/2020
                                                            1

     ITEM NO.4                          Court 6 (Video Conferencing)            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.14984/2020

     (Arising out of impugned final judgment and order dated 25-09-2019
     in STA No.50218/2016 passed by the Custom Excise Service Tax
     Appelate Tribunal)


     PRINCIPAL COMMISSIONER OF SERVICE TAX DELHI I                            Petitioner(s)

                                                       VERSUS

     MCDONALDS INDIA PRIVATE LIMITED                                          Respondent(s)

     (With appln.(s) for IA No.79516/2020-CONDONATION OF DELAY IN FILING
     and IA No.79518/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.79517/2020-EX-PARTE STAY)

     Date : 08-02-2021 This petition was called on for hearing today.

     CORAM :
                                  HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                  HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)                  Mr.   N. Venkataraman, ASG
                                        Mr.   Rupesh Kumar, Adv.
                                        Mr.   Sanjay Kumar Visen, Adv.
                                        Ms.   Swarupama Chaturvedi, Adv.
                                        Mr.   B.V. Balaram Das, Adv.
                                        Mr.   B. Krishna Prasad, AOR

     For Respondent(s)                  Mr.   T. V. S. Raghavendra Sreyas, AOR
                                        Mr.   S. Thirumalai, Adv.
                                        Ms.   Gayatri Gulati, Adv.
                                        Mr.   Siddharth Vasudev, Adv.


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

1 We have heard Mr N Venkataraman, learned Additional Solicitor General for Signature Not Verified Digitally signed by the Union of India and Mr T V S Raghavendra Sreyas, learned counsel Chetan Kumar Date: 2021.02.08 18:05:44 IST Reason: appearing on behalf respondent.

2 Delay condoned.

3 Issue notice.

4 Mr T V S Raghavendra Sreyas, learned counsel accepts notice on behalf of the respondent.

5 Counter affidavit be filed within a period of four weeks from today.

6 List the Civil Appeal on 17 March 2021 for hearing and final disposal.

              (CHETAN KUMAR)                               (SAROJ KUMARI GAUR)
               A.R.-cum-P.S.                                   Court Master