Supreme Court - Daily Orders
Commissioner Of Service Tax-I, Mumbai vs Weizmann Forex Ltd. Etc. Etc. on 12 February, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10019 OF 2017
COMMISSIONER OF SERVICE TAX-II, MUMBAI APPELLANT(S)
VERSUS
M/S HDFC BANK LIMITED RESPONDENT(S)
O R D E R
As requested by learned counsel for the appellant, last opportunity is granted to file affidavit of valuation and deficit court fee, failing which the appeal shall stand dismissed for non-prosecution without further reference to the Court.
..........................J. [SANJAY KISHAN KAUL] NEW DELHI 12th February, 2018 Signature Not Verified Digitally signed by MADHU BALA Date: 2018.02.13 16:32:25 IST Reason: ITEM NO.5 COURT NO.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 Civil Appeal No(s). 5252-5254/2015 COMMISSIONER OF SERVICE TAX-II, MUMBAI Appellant(s) VERSUS WEIZMANN FOREX LTD. ETC. ETC. & ANR. Respondent(s) WITH C.A. No. 10019/2017 (III) Date : 12-02-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Appellant(s) Mr. T.A. Khan, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. M. P. Devanath, AOR Mr. Vishal Kumar, Adv. Ms. Kavita Jha, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 10019/2017:
As requested by learned counsel for the appellant, last opportunity is granted to file affidavit of valuation and deficit court fee, failing which the appeal shall stand dismissed for non-prosecution without further reference to the Court.
(SWETA DHYANI) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)