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Commissioner Of Service Tax, New Delhi. vs Wig Brother Constructions Pvt. Ltd. on 6 October, 2016

      ITEM NO.30                  REGISTRAR COURT. 2              SECTION III B

                          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. M V RAMESH

      Civil Appeal       No(s).   1326/2015

      COMMISSIONER OF SERVICE TAX, NEW DELHI.                   Appellant(s)

                                              VERSUS

      WIG BROTHER CONSTRUCTIONS PVT. LTD.                       Respondent(s)

      (with appln. (s) for condonation of delay in filing appeal. and
      office report)

      WITH
      C.A. No. 1335-1358/2015
      C.A. No. 2082-2083/2015
      C.A. No. 1647/2015
      C.A. No. 1430/2015
      C.A. No. 2081/2015
      C.A. No. 2437/2015
      C.A. No. 2474/2015
      C.A. No. 3060/2015
      C.A. No. 3247/2015
      C.A. No. 4209/2015
      C.A. No. 4208/2015
      C.A. No. 5601/2015
      C.A. No. 7243/2015
      C.A. No. 7038/2015
      C.A. No. 7238/2015
      C.A. No. 8056/2015
      (With Office Report)


      Date : 06/10/2016 This appeal was called on for hearing today.


      For Appellant(s)            Mr.Atul Guleria,Adv.
                                  Mr. B. Krishna Prasad,Adv.


      For Respondent(s)
                                  Mr. Praveen Swarup,Adv.
Signature Not Verified

Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2016.10.06
                                  Mr.Amarjit Singh,Adv.
16:44:51 TLT
Reason:                           Mr. Rupesh Kumar,Adv.

                                  Mr. Ashok K. Mahajan,Adv.
ITEM NO.30                         -2-                         AC1326/2015


                         Mr. Anil Kumar Tandale,Adv.

                         M/s Mitter & Mitter Co.,Adv.

                         Mr. M. P. Devanath,Adv.

                         Ms.Akansha Srivastava,Adv.

                         Mr.Bhargava V.Desai,Adv.
                         Ms.Akriti Dewan,Adv.


           UPON hearing the counsel the Court made the following
                              O R D E R

C.A. Nos. 1326, 1647, 1430, 2474, 3060, 7243, & 8056/2015 In all the matters, Ld.counsel for the appellants have failed to take fresh steps in the respect of the sole respondent despite opportunities given. Therefore, these matters shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter. C.A. No. 1335-1358/2015 Four weeks time as last chance is given to the Ld.counsel for the appellant to comply with the terms of the order dated 18.07.2016 of this Court in respect of the unserved respondents.

C.A. No. 2082-2083, 2081, 2437 & 4209/2015 Being complete matters, list the same before the Hon'ble Court as per rules.

Four weeks time as last chance is given to the Ld.counsel for the appellant to comply with the terms of the order dated 18.07.2016 of this Court in respect of the sole respondent.

The office report indicates that service of notice is complete on the sole respondent, but no one has entered appearance on his …..........3 ITEM NO.30 -3- AC1326/2015 behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

Ld.counsel for the appellant shall file the deficit court fee within four weeks as last chance.

C.A. No. 7038/2015 & 7238/2015 Four weeks time as last chance is given to the Ld.counsel for the appellant to comply with the terms of the order dated 18.07.2016 of this Court in respect of the respondent.

List incomplete matters on 18.11.2016.

(M V RAMESH) Registrar SB