Supreme Court - Daily Orders
Commissioner Of Service Tax Iv Mumbai vs M/S J.P. Morgan Services (India) Pvt. ... on 24 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.14 COURT NO.5 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26982/2018
(Arising out of impugned final judgment and order dated 12-02-2018
in CEA No. 169/2015 passed by the High Court of Judicature At
Bombay)
COMMISSIONER OF SERVICE TAX IV MUMBAI Petitioner(s)
VERSUS
M/S J.P. MORGAN SERVICES (INDIA) PVT. LTD.
THROUGH MANAGING DIRECTOR Respondent(s)
(FOR ADMISSION and I.R. and IA No.114312/2018-CONDONATION OF DELAY
IN FILING and IA No.114314/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 24-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K. Radha Krishna, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mr. Rajat Nair, Adv.
Mrs. Anil Katiyar, AOR
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
To be heard along with Civil Appeal No. 10623 of 2013.
Signature Not Verified(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.24 17:28:07 IST Reason: AR-CUM-PS BRANCH OFFICER