Supreme Court - Daily Orders
Commissioner Of Service Tax Mumbai Vi vs M/S A.T.E. Enterprises Pvt. Ltd. on 16 April, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.28 COURT NO.3 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8795/2018
(Arising out of impugned final judgment and order dated 31-07-2017
in CEA No. 14/2016 passed by the High Court Of Judicature At
Bombay)
COMMISSIONER OF SERVICE TAX, MUMBAI VI Petitioner(s)
VERSUS
M/S A.T.E. ENTERPRISES PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.50657/2018-CONDONATION OF DELAY
IN FILING and IA No.50659/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 16-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vikramjit Banerjee, Adv.
Mr. Abhay Kumar, Adv.
Mr. Merusagar Samantray, Adv.
Ms. Lhingneivah, Adv.
Mr. Anshul Gupta, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application for exemption from filing certified copy of the impugned order is allowed.
Leave granted.
Tag with Civil appeal No.6556 of 2015.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2018.04.16 16:58:04 ISTReason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER