Supreme Court - Daily Orders
Commissioner Of Service Tax, Mumbai Ii vs M/S Sgs India Pvt Ltd on 22 July, 2015
ITEM NO.77 REGISTRAR COURT. 2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 29712/2014
COMMISSIONER OF SERVICE TAX, MUMBAI II Petitioner(s)
VERSUS
M/S SGS INDIA PVT LTD Respondent(s)
WITH
C.A. No. 5307/2015
C.A. No. 10815-10819/2014
(With appln.(s) for stay and appln.(s) for permission to file
lengthy list of dates and Office Report)
Date : 22/07/2015 This petition was called on for hearing today.
For Petitioner(s) Ms.Sudha Pal,adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. Sarvesh Singh,Adv.
Mr.Rahul Jain,adv.
Mr. R. Chandrachud,Adv.
Mr.Manmeet Singh Gulati,adv.
Ms. B. Vijayalakshmi Menon,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.29712/2014
Ld.counsel for the sole respondent seeks and is given four Signature Not Verified weeks time to file the counter affidavit.
Digitally signed by Sushma Kumari Bajaj Date: 2015.07.23 15:39:57 IST Reason:….......2 ITEM NO.77 -2- Civil Appeal Nos.10815-10819/2014 & 5307/2015 Ld.counsel for the sole respondent in both the matters seeks and is given four weeks time to file the counter affidavit.
List the matter again on 29.09.2015.
(M K HANJURA) Registrar SB