Supreme Court - Daily Orders
M/S Stp Services Pvt. Ltd vs The Commissioner Of Service Tax on 6 July, 2018
Bench: Ranjan Gogoi, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Diary No.17338 of 2017)
M/S STP SERVICES PVT. LTD ...APPELLANT(S)
VERSUS
THE COMMISSIONER OF SERVICE TAX ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Heard the learned counsel for the appellant and perused the relevant material.
3. We find no merit in this appeal. Admission is refused and the civil appeal is, accordingly, dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(S. ABDUL NAZEER)
NEW DELHI
JULY 06, 2018
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.07.06
20:02:37 IST
Reason:
ITEM NO.5 COURT NO.2 SECTION XII
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). 17338/2017 M/S STP SERVICES PVT. LTD Petitioner(s) VERSUS THE COMMISSIONER OF SERVICE TAX Respondent(s) (Applns. For exemption from filing certified copy of impugned order, c/delay in filing and refiling civil appeal) Date : 06-07-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Rajeev Mishra, Adv.
Mr. Sanand Ramakrishnan, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard the learned counsel for the appellant and perused the relevant material.
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)