Supreme Court - Daily Orders
Commissioner Of Service Tax, New Delhi vs M/S. Cox & King India Ltd. on 7 July, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.8 COURT NO.1 SECTION III
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. 5992/2015
COMMISSIONER OF SERVICE TAX, NEW DELHI Appellant(s)
VERSUS
M/S. COX & KING INDIA LTD. Respondent(s)
(With appln. (s) for c/delay in re-filing appeal and
condonation of delay in filing appeal and office report)
Date : 07/07/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Ms. Binu Tamta, Adv.
Mr. Kapil Rustogi, Adv.
Mr. Kapil Hathee, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. B.L. Narasimhan, Adv.
Mr. Vivek Sharma, Adv.
Mr. M. P. Devanath,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The civil appeals are dismissed on the ground of delay.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.07.07 16:32:48 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2015 D.NO.5992/2015 Commissioner of Service .. Appellant(s) Tax, New Delhi Versus M/s Cox & King India Ltd. .. Respondent(s) O R D E R There is a delay of 377 days in filing the appeals for which no satisfactory explanation has been given.
Accordingly, the civil appeals are dismissed on the ground of delay.
...................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] ....................J. [ AMITAVA ROY ] NEW DELHI, JULY 07, 2015.