Supreme Court - Daily Orders
Commissioner Of Service Tax vs Drs Logistics Pvt. Ltd. on 5 October, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.14 COURT NO.5 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). 28121/2018
COMMISSIONER OF SERVICE TAX, DELHI Petitioner(s)
VERSUS
DRS LOGISTICS PVT. LTD. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.119682/2018-
CONDONATION OF DELAY IN FILING and IA No.119683/2018-STAY
APPLICATION)
Date :05-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Aman Lekhi, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Meenakshi Grover, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Rajesh Kumar-I, AOR
Mr. Anant Gautam, Adv.
Mr. Kartik Jindal, Adv.
Mr. Kanik Agnihotri, Adv.
Mr. Karan Sachdev, Adv.
Mr. Aakah sehrawat, Adv.
Ms. Shruti Vats, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The appeal is dismissed.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR [ Signed order is placed on the file ] Date: 2018.10.05 16:54:18 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2018 D. NO. 28121/2018 COMMISSIONER OF SERVICE TAX.. APPELLANT(S) DELHI VERSUS DRS LOGISTICS PVT. LTD. .. RESPONDENT(S) O R D E R Delay condoned.
Having heard learned counsel and gone through the records of the case, we are of considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
..................J. [ S.A. BOBDE ] ...................J. [ L. NAGESWARA RAO ] NEW DELHI, OCTOBER 05,2018.