Supreme Court - Daily Orders
M/S. Pramukh Car Riders Limited ... vs The Commissioner Of Service Tax, ... on 4 March, 2016
Bench: Chief Justice, R.Banumathi, Uday Umesh Lalit
OUT-TODAY
ITEM NO.601 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
I.A. 3/2016 in Civil Appeal No(s). 8453/2015
M/S. PRAMUKH CAR RIDERS LIMITED (FORMERLY KNOWN AS JAYBHARAT
AUTOMOBILES LTD.) THR ITS DIRECTOR Appellant(s)
VERSUS
THE COMMISSIONER OF SERVICE TAX, MUMBAI-1 Respondent(s)
(for directions)
Date : 04/03/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R.BANUMATHI
HON'BLE MR.JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Tarun Gulati, Adv.
Mr. Kishore Kunal,Adv.
Mr. Manish Rastogi, Adv.
Mr. R.G.Seth, Adv.
Mr. Shashi Mathew, Adv.
Mr. Rony, Adv.
For Respondent(s) Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Issue notice to the counsel opposite.
Subject to the petitioner depositing 25% of the penalty amount and the entire principal amount with interest, if not already deposited, recovery of the balance 75% of the penalty amount shall remain stayed. Deposit to be made within four weeks. Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.03.04
Post along with Civil Appeal No. 8453 of 2015. 09:41:38 IST Reason:
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master