Supreme Court - Daily Orders
M/S L And T Hydrocarbon Engineering ... vs Commissioner Of Service Tax on 17 August, 2016
ITEM NO.97 REGISTRAR COURT. 1 SECTION III
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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 32501/2015
M/S L & T HYDROCARBON ENGINEERING LIMITED (PREVIOUSLY KNOWN AS
LARSEN & TOUBRO LTD.) Petitioner(s)
VERSUS
COMMISSIONER OF SERVICE TAX, MUMBAI Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 17/08/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr Rajeev Mishra, Adv.
Mr. Sanand Ramakrishnan,Adv.
For Respondent(s)
Ms Nikhar Berry, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is granted four weeks time for filing counter affidavit.
List again on 26.10.2016.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by RASHI GUPTA Date: 2016.08.20 12:00:17 IST Reason: