Supreme Court - Daily Orders
M/S Prasar Bharti (Broadcasting ... vs Commissioner Of Service Tax Central ... on 21 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.7 Court 5 (Video Conferencing) SECTION XVII-A
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). 19504/2020
(Arising out of impugned final judgment and order dated 20-05-2019
in STA No. 55702/2014 passed by the Custom Excise Service Tax
Appelate Tribunal)
M/S PRASAR BHARTI (BROADCASTING CORPORATION OF INDIA)Petitioner(s)
VERSUS
COMMISSIONER OF SERVICE TAX CENTRAL EXCISE NEW DELHIRespondent(s)
( IA No.101615/2020-CONDONATION OF DELAY IN FILING )
Date : 21-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s)
Mr. Rajeev Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is granted liberty to serve advance copy on the Standing counsel for the Central Agency/Respondent.
List the matter after two weeks.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2021.01.21
16:59:41 IST
Reason: