Supreme Court - Daily Orders
Commissioner Of Service Tax Chennai vs Blue Dart Aviation Ltd. on 1 July, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
ITEM NO.13 COURT NO.10 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 12222/2019
(Arising out of impugned final judgment and order dated 10-07-2018
in ANO. No. 186/2011 10-07-2018 in ANO. No. 51/2012 10-07-2018 in
ANO. No. 40420/2014 10-07-2018 in ANO. No. 41146/2014 10-07-2018 in
ANO. No. 41211/2016 10-07-2018 in ANO. No. 41212/2016 10-07-2018 in
ANO. No. 41244/2018 10-07-2018 in ANO. No. 41245/2018 passed by the
Customs Excise And Service Tax Apellate Tribunal, South Zonal
Bench, Chennai)
COMMISSIONER OF SERVICE TAX CHENNAI Petitioner(s)
VERSUS
BLUE DART AVIATION LTD. Respondent(s)
(IA No.77413/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.77414/2019-STAY APPLICATION and IA
No.77412/2019-CONDONATION OF DELAY IN FILING APPEAL )
Date : 01-07-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Zoheb Hossain, Adv.
Mr. Rajat Nair, Adv.
Mr. T.C. Sharma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioner seeks adjournment to apprise the Court of the proceedings which have been initiated against the decision of the Tribunal in the case of Power Mak Industries – 2018-TIOL-1352-CESAT-HYD.
Signature Not VerifiedDigitally signed by MANISH SETHI Date: 2019.07.02 16:56:12 IST
Reason: List on 19 July 2019.
(MANISH SETHI) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER