Supreme Court - Daily Orders
Commissioner Of Service Tax, Delhi vs M/S Gmk Conrete Mixing Pvt. Ltd. on 6 January, 2015
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, R.K. Agrawal
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL NO. OF 2015
D. No. 37837/2014
Commissioner of Service .. Appellant(s)
Tax, Delhi
Versus
M/s G.M.K. Concrete Mixing .. Respondent(s)
Pvt. Ltd.
O R D E R
1. Delay condoned.
2. This appeal is directed against the Final order No.ST/591/2011-CU(DB),dated 04.11.2011 passed by the Customs, Excise & Service Tax Appellate Tribunal, Principle Bench, New Delhi in Service Tax Appeal No.ST/371/2010.
3. We have heard learned counsel for the Appellant.
4. Having gone through the records of the Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.01.08 case, we are of considered opinion that the 17:15:50 IST Reason: appeal, being devoid of any merit, is liable to 2 be dismissed and, is dismissed accordingly. No costs.
Ordered accordingly.
....................CJI.
[ H.L. DATTU ] ....................J. [ A.K. SIKRI ] ....................J. [ R.K. AGRAWAL ] NEW DELHI, JANUARY 06, 2015.
ITEM NO.41 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal....... of 2015 Diary No. 37837/2014
COMMISSIONER OF SERVICE TAX, DELHI Petitioner(s)
VERSUS
M/S GMK CONCRETE MIXING PVT. LTD. Respondent(s)
(With appln. (s) for condonation of delay in filing appeal.) Date :06/01/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Mukul Rohatgi, A.G. Mr. Haripriya Padmanabhan, Adv. Mr. B. Krishna Prasad,Adv. Mr. Tejveer Singh, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]