Supreme Court - Daily Orders
Commissioner Of Service Tax Mumbai vs M/S Bharat Petroleum Corporation Ltd. ... on 24 February, 2016
ITEM NO.55 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
Civil Appeal No(s). 2471-2473/2015
COMMISSIONER OF SERVICE TAX MUMBAI Appellant(s)
VERSUS
M/S BHARAT PETROLEUM CORPORATION LTD. Respondent(s)
Date : 24/02/2016 These appeals were called on for hearing today.
For Appellant(s) Ms. Shruti Sen, Adv.
Mr. Umesh Babu Chaurasia, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Sandeep Narain, Adv.
Mr. Ashok Bannidinni, Adv.
M/s. S. Narain & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time, as last opportunity is granted for filing counter affidavit by both the respondents and also for filing affidavit of valuation within the same period.
List again on 09.05.2016.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2016.02.25 16:44:32 IST Reason: