Supreme Court - Daily Orders
Commissioner Of Service Tax Ahmedabad vs M/S Saumya Construction Pvt Ltd on 4 September, 2017
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13683 OF 2015
COMMISSIONER OF SERVICE TAX AHMEDABAD Appellant(s)
VERSUS
M/S SAUMYA CONSTRUCTION PVT LTD Respondent(s)
O R D E R
The appellant is granted four weeks' time to cure the defects pointed out by the Registry in office report dated 31.08.2017, otherwise the civil appeal shall stand dismissed without further reference to the Court and any application for restoration shall be entertained only on payment of costs of Rs. 1000/- (Rupees One Thousand) to be paid to the Supreme Court Legal Services Committee.
.......................J. [ KURIAN JOSEPH ] New Delhi;
September 04, 2017.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.09.08 11:07:52 IST Reason: Item No. 16 COURT NO.5 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 No(s). 13683/2015 COMMISSIONER OF SERVICE TAX AHMEDABAD Appellant(s) VERSUS M/S SAUMYA CONSTRUCTION PVT LTD Respondent(s) Date : 04-09-2017 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH [IN CHAMBERS] For Appellant(s) Mr. T. A. Khan, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Rajesh Kumar, Adv.
Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R The appellant is granted four weeks' time to cure the defects pointed out by the Registry in office report dated 31.08.2017, otherwise the civil appeal shall stand dismissed without further reference to the Court and any application for restoration shall be entertained only on payment of costs of Rs. 1000/- (Rupees One Thousand) to be paid to the Supreme Court Legal Services Committee. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)