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Commissioner Of Service Tax New Delhi vs M/S Espn Software India (P) Ltd And Etc ... on 5 January, 2015

Bench: Anil R. Dave, Shiva Kirti Singh

                                                      1

  ITEM NO.21                                  COURT NO.3                 SECTION III

                               S U P R E M E C O U R T O F         I N D I A
                                       RECORD OF PROCEEDINGS

  Petition(s) for CIVIL APPEAL DIARY NO. Diary No(s).                       29157/2014

  (Arising out of impugned final judgment and order dated 17/10/2013
  in STA No. 279/2012,17/10/2013 in STA No. 1301/2011,17/10/2013 in
  ON No. 58020/2013,17/10/2013 in ON No. 58021/2013,17/10/2013 in ON
  No. 58022/2013 passed by the Custom Excise Service Tax Appelate
  Tribunal)

  COMMISSIONER OF SERVICE TAX NEW DELHI                                   Petitioner(s)

                                                     VERSUS

  M/S ESPN SOFTWARE INDIA (P) LTD AND ETC ETC                             Respondent(s)

  (with appln. (s) for c/delay in re-filing appeal and condonation
  of delay in filing appeal and office report)

  Date : 05/01/2015 This appeal was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

  For Petitioner(s)                     Ms.   Pinki Anand, ASG
                                        Mr.   Shirin Khajuria, Adv.
                                        Mr.   Rupesh Kumar, Adv.
                                        Mr.   B. Krishna Prasad, Adv.

  For Respondent(s)                     Mr.   V. Lakshmi Kumaran, Adv.
                                        Mr.   M. P. Devanath, Adv.
                                        Mr.   Vivek Sharma, Adv.
                                        Ms.   L. Charanya, Adv.

                         UPON hearing counsel the Court made the following
                                         O R D E R

Delay condoned.

Issue notice, returnable on 13.02.2015.

Mr. V. Lakshmi Kumaran, learned counsel, waives notice on Digitally signed by behalf of Respondent No. 1. Jayant Kumar Arora Date: 2015.01.08 11:03:30 IST Reason:

Tag with Civil Appeal No. 2714-15 of 2014.

Counter Affidavit be filed within three weeks.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar