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Supreme Court - Daily Orders

Commissioner Of Service Tax, Delhi vs M/S Autodesk India Pvt. Ltd. on 20 September, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.13                            COURT NO.8                 SECTION XVII

                                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(s). 25000/2019

     COMMISSIONER OF SERVICE TAX, DELHI                                Appellant(s)

                                                  VERSUS
     M/S AUTODESK INDIA PVT. LTD.                                      Respondent(s)

     ( IA No.122775/2019-CONDONATION OF DELAY IN FILING and IA
     No.122779/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.122778/2019-STAY APPLICATION )

     Date : 20-09-2019 This appeal was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.M. KHANWILKAR
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Appellant(s)               Mr.   Zoheb Hossain, Adv.
                                    Mr.   Rupesh Kumar, Adv.
                                    Mr.   Mohammad Abdul, Adv.
                                    Mr.   B. Krishna Prasad, AOR
                                    Mr.   Dharmendra Gupta, Adv.

     For Respondent(s)              Ms.   Charanya Lakshmikumaran, AOR
                                    Mr.   Aaditya Bhattacharya, Adv.
                                    Ms.   Apeksha Mehta, Adv.
                                    Ms.   Ishita Mathur, Adv.
                                    Ms.   Mounica Katuri, Adv.

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

Delay condoned.

Application for exemption from filing certified copy of the impugned order is allowed.

Appeal is admitted.

Tag with Civil Appeal No.5307 of 2015 and other connected matters, if any.

Ms. Charanya Lakshmikumaran, counsel, waives Signature Not Verified Digitally signed by notice for the sole respondent. CHARANJEET KAUR Date: 2019.09.21 11:02:51 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER