Supreme Court - Daily Orders
M/S. Days Inn Deccan Plaza (A Unit Of ... vs Commissioner Of Service Tax (Appeals) I on 4 September, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.19 COURT NO.3 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22064/2017
(Arising out of impugned final judgment and order dated 15-03-2017
in WA No. 276/2017 passed by the High Court of Judicature at
Madras)
M/S. DAYS INN DECCAN PLAZA
(A UNIT OF DECCANS PARK) Petitioner(s)
VERSUS
COMMISSIONER OF SERVICE TAX (APPEALS) I & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Pretesh Kapur, Adv.
Ms. Radha Rangaswamy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.09.04 16:48:11 IST Reason: