Supreme Court - Daily Orders
Commissioner Of Service Tax vs Hdfc Bank Limited on 21 July, 2014
¶ ITEM NO.42 COURT NO.8 SECTION IIIA
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). D 19040/2014
COMMISSIONER OF SERVICE TAX MUMBAI Appellant(s)
VERSUS
HDFC BANK LTD. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal and
office report)
Date : 21/07/2014 This appeal was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Appellant(s) Ms. Pinky Anand, ASG
Mr. S.A. Haseeb, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. Prabal Bagchi, Adv.
Mr. B. Krishna Prasad ,Adv.
For Respondent(s) Mrs. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Ms. Gauri Rishi, Adv.
Mr. Nitin Mishra, Adv.
M/s. Khaitan & Co. Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mrs. Vanita Bhargava, learned counsel, accepts notice on behalf of the sole respondent and prays for six weeks’ time to file counter affidavit. Time is granted. As prayed for, rejoinder affidavit, if any, be filed within four weeks therefrom.
Learned ASG assures that if the counter affidavit is filed within six weeks, rejoinder affidavit will be filed Signature Not Verified Digitally signed by within the time prayed for.
Naveen Kumar Date: 2014.07.22 16:11:16 IST Reason: (NAVEEN KUMAR) (RENUKA SADANA) COURT MASTER COURT MASTER