Supreme Court - Daily Orders
M/S Iris Computers Ltd. vs Commissioner Of Service Tax Delhi on 12 January, 2018
ITEM NO.72 REGISTRAR COURT. 1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. KAPIL MEHTA
Civil Appeal No(s). 19838/2017
M/S IRIS COMPUTERS LTD. Appellant(s)
VERSUS
COMMISSIONER OF SERVICE TAX DELHI Respondent(s)
Date : 12-01-2018 This appeal was called on for hearing today.
For Appellant(s) Mr. Ruchir Bhatia,Adv.
Mr. Bhargava V. Desai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is granted to the appellant for filing the affidavit of valuation and ad valorem court fee.
Fresh steps along with fresh address be taken by the Ld. Counsel for the appellant for service of the sole respondent within two weeks. Thereafter, notice be issued.
Registry is directed to submit proper office report regarding service on the sole respondent because at the end of office report, it is mentioned that the “Service of Notice of Lodgment is complete”.
List again on 9th of March, 2018. Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2018.01.15
KAPIL MEHTA Registrar 16:15:26 IST Reason:
12.01.2018 vkt