Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Commissioner Of Service Tax, Mumbai-I vs Gammon India Ltd. on 5 January, 2015

Author: Chief Justice

Bench: Chief Justice, A.K. Sikri, R.K. Agrawal

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                   CIVIL APPEAL NO.         OF 2015
                         (Arising out of Civil Appeal Diary No.37838 of 2014)

                  COMMISSIONER OF SERVICE TAX,
                  MUMBAI-I                                                   ..APPELLANT(S)

                                                       VERSUS

                  GAMMON INDIA LTD.                                          ..RESPONDENT(S)

                                                     O R D E R

1. Shri P.S. Patwalia, learned Additional Solicitor General appearing for the appellant, on instructions, seeks permission of this Court to withdraw this appeal with liberty to approach the appropriate forum for appropriate relief.

2. Permission sought for is granted.

3. The civil appeal is disposed of as withdrawn with liberty to the appellant to approach the appropriate forum for appropriate relief.

................CJI.

(H.L. DATTU) ..................J. (A.K. SIKRI) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.01.24 12:48:34 IST Reason: ..................J. (R.K. AGRAWAL) NEW DELHI;

JANUARY 05 2015.

ITEM NO.39                   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

                CIVIL APPEAL DIARY NO(s).     37838/2014

(Arising out of impugned final judgment and order dated 02/04/2014 in FO No. 704/2014 in AN No. 695/2011 passed by the Custom Excise Service Tax Appellate Tribunal, West Zonal Bench At Mumbai) COMMISSIONER OF SERVICE TAX, MUMBAI-I Petitioner(s) VERSUS GAMMON INDIA LTD. Respondent(s) (with appln. (s) for condonation of delay in filing appeal) Date : 05/01/2015 This matter was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. P.S. Patwalia, ASG Mr. Tushar Bakshi, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Jay Savla, Adv.
Ms. Renuka Sahu, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is disposed of in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)