Supreme Court - Daily Orders
The Commissioner Service Tax Ahmedabad vs M/S Vijay Travels on 16 September, 2019
Author: Hemant Gupta
Bench: Hemant Gupta
ITEM NO.26 COURT NO.9 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). 2302-2303/2016
THE COMMISSIONER SERVICE TAX AHMEDABAD Appellant(s)
VERSUS
M/S VIJAY TRAVELS Respondent(s)
(only C.A. Nos. 2302-2303/2016 is to be listed before the Hon'ble
Judge-in-Chamber )
Date : 16-09-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
[IN CHAMBER]
For Appellant(s) Mr. Tarun Verma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Ms. Neha Agarwal, Adv.
Ms. Ambika Mathur, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant is granted another six weeks’ time to make up the deficit amount of court fees. If the deficit amount of court fees is not made within the period of six weeks, the appeals shall stand dismissed without further reference the Court.
(RAJNI MUKHI) (PRADEEP KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified (Signed order is placed on the file) Digitally signed by RAJNI MUKHI Date: 2019.09.19 11:37:17 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 2302-2303/2016 THE COMMISSIONER SERVICE TAX AHMEDABAD …..APPELLANT(S) VERSUS M/S VIJAY TRAVELS ...RESPONDENT(S) O R D E R Learned counsel for the appellant is granted another six weeks’ time to make up the deficit amount of court fees. If the deficit amount of court fees is not made within the period of six weeks, the appeals shall stand dismissed without further reference the Court.
……………………………….J. [HEMANT GUPTA] NEW DELHI;
SEPTEMBER 16, 2019