Supreme Court - Daily Orders
Commissioner Of Service Tax Vi, Mumbai vs Kotak Mahindra Old Mutual Life ... on 31 January, 2020
Bench: Indira Banerjee, Sanjiv Khanna
ITEM NO.20 COURT NO.16 SECTION XVII-A
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(s). 46090/2019
(Arising out of impugned final judgment and order dated 31-05-2019
in AN No. 86290/2015 31-05-2019 in AN No. 86321/2016 passed by the
Custom Excise Service Tax Apellate Tribunal, West Zonal Bench At
Mumbai)
COMMISSIONER OF SERVICE TAX VI, MUMBAI Petitioner(s)
VERSUS
KOTAK MAHINDRA OLD MUTUAL LIFE INSURANCE CO. LTD. Respondent(s)
(IA No.12002/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.12001/2020-STAY APPLICATION and IA
No.12000/2020-CONDONATION OF DELAY IN FILING APPEAL)
Date : 31-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. A. N. S. Nadkarni, ASG
Mr. Rupesh Kumar, Adv.
Mr. Umesh Kumar Saw, Adv.
Mr. Jai Anant Dehadrai, Adv.
Mr. Jaya Khanna, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Civil Appeal D. No. 44915 of 2019.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by JAYANT KUMAR ARORA Date: 2020.02.01 11:41:10 IST Reason: