Supreme Court - Daily Orders
Commissioner Service Tax Central, ... vs Associated Hotels Ltd. on 5 December, 2014
Bench: Chief Justice, A.K. Sikri
ITEM NO.41 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
Petition(s) for Special Leave to Appeal (C)......of 2014
CC No(s). 19966/2014
(Arising out of impugned final judgment and order dated
03/04/2014 in TA No. 276/2014 passed by the High Court Of
Gujarat At Ahmedabad)
COMMISSIONER SERVICE TAX CENTRAL, EXCISE AHMEDABAD.
Petitioner(s)
VERSUS
ASSOCIATED HOTELS LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLPp)
Date :05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. P.S. Narsimha, ASG
Mr. S.A. Haseeb, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.12.08 17:35:13 IST Reason: