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M/S Turner International India Pvt Ltd vs Commissioner Of Service Tax on 8 October, 2015

     ITEM NO.89                         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 MRS. RACHNA GUPTA

                                     Civil Appeal   No(s).   2714-2715/2014


     M/S TURNER INTERNATIONAL INDIA PVT LTD                            Appellant(s)

                                                    VERSUS

     COMMISSIONER OF SERVICE TAX                                       Respondent(s)

     (with office report)


     WITH
     C.A. No. 136-138/2015
     (With appln.(s) for stay and )

      C.A. No. 3092-3094/2015
     (With appln.(s) for stay and )


     Date : 08/10/2015 These appeals were called on for hearing today.


     For Appellant(s)
                                        Ms Neha Agarwal, Adv.
                                        Mr. E. C. Agrawala,Adv.
                                        Mr. B. Krishna Prasad,Adv.

     For Respondent(s)
                                        Mr Vipin Kumar, Adv.
                                        Mr. B. Krishna Prasad,Adv.
                                        Mr. M. P. Devanath,Adv.
                                        Ms Neha Agarwal, Adv.
                                        Mr. E. C. Agrawala,Adv.


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

All the respondents of C.A. No.2714-15/2014 are well served.

Digitally signed by Hema Joshi Date: 2015.10.08 17:15:36 IST Reason: No statement of case has been filed. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.

Item No.89 Registry to process the matter for being listed before the Hon'ble Court alongwith connected matters. C.A. No. 136-138, C.A. No. 3092-3094 of 2015 Service of notice of lodgement of petition of appeal is complete.

The ld. Counsel for the appellant has requested two weeks time to file statement of case. Respondent also, if opts, may file the same within the time stipulated for the purpose. List again on 11.1.2016.

(RACHNA GUPTA) Registrar