Supreme Court - Daily Orders
Amrik Singh vs Punjab And Haryana High Court, ... on 6 May, 2016
l ITEM NO.18 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No(s). 8484/2015
(Arising out of impugned final judgment and order dated 17/07/2014
in CMA No. 1606/2014 in MP No. 1/2014 passed by the High Court of
Madras)
NORTH STAR SHIPPING SERVICES PVT. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF SERVICE TAX & ANR. Respondent(s)
(Office report on default)
Date : 06/05/2016 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Sanand Ramakrishnan,Adv.
Mr. Rahul Tripathi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that he has already cured the defects as pointed out by the Registry. Registry to verify and proceed further.
(SAPNA BISHT) (S.S.R. KRISHNA)
SR.P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.05.10
10:19:12 IST
Reason: