Supreme Court - Daily Orders
Commissioner Of Service Tax New Delhi vs Dlf Ltd on 7 September, 2015
Bench: Chief Justice, Amitava Roy
1
ITEM NO.38 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
Petition(s) for Special Leave to Appeal (C)...CC No(s).16055/2015
(Arising out of impugned final judgment and order dated 04/04/2014
in CEAC No. 30/2014 passed by the High Court of Delhi at New
Delhi)
COMMISSIONER OF SERVICE TAX NEW DELHI Petitioner(s)
VERSUS
DLF LTD Respondent(s)
(with appln. (s) for c/delay in filing and refiling SLP and office
report)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Niranjana Singh, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. Ram Bhaj, Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Ms. L. Charnaya, Adv.
Mr. Hemant Bajaj, Adv.
For Mr. M.P. Devanath, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner states that the similar matter being Civil Appeal No.4917 of 2012 has been disposed of as withdrawn with Signature Not Verified Digitally signed by liberty to file an appropriate appeal. She further NEETU KHAJURIA Date: 2015.09.09 10:47:20 IST Reason: states that this petition may also be disposed of in the same terms.
2Keeping in view the statement so made by the learned counsel for the petitioner, we dispose of this special leave petition in terms of the orders passed in Civil Appeal No.4917 of 2012.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar