Supreme Court - Daily Orders
Amway India Enterprises Pvt. Ltd. Etc. ... vs Commissioner Of Service Tax New Delhi on 3 May, 2017
Bench: Madan B. Lokur, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) Nos.1021-1022 OF 2017
IN
CIVIL APPEAL Nos. 12061-12062 OF 2016
AMWAY INDIA ENTERPRISES PVT. LTD. ...PETITIONER(S)
VERSUS
COMMISSIONER OF SERVICE TAX NEW DELHI ...RESPONDENT(S)
O R D E R
Application for hearing in open court is rejected.
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (ADARSH KUMAR GOEL) NEW DELHI MAY 03, 2017 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.05.03 17:12:49 IST Reason: CHAMBER MATTER SECTION IIIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 1021-1022/2017 in C.A. No. 12061-12062/2016 AMWAY INDIA ENTERPRISES PVT. LTD. Petitioner(s) VERSUS COMMISSIONER OF SERVICE TAX NEW DELHI Respondent(s) (WITH APPLN. (S) FOR OPEN COURT HEARING and Office Report) Date : 03/05/2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R Application(s) for hearing in open court is rejected. The review petitions are dismissed in terms of the signed order.
(SANJAY KUMAR-I) (SHARDA KAPOOR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)