Supreme Court - Daily Orders
Commissioner Of Service Tax, Delhi 111 vs M/S. Gecas Services India Pvt. Ltd. on 15 November, 2019
ITEM NO.15 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 8766/2016
COMMISSIONER OF SERVICE TAX, DELHI 111 Appellant(s)
VERSUS
M/S. GECAS SERVICES INDIA PVT. LTD. Respondent(s)
(only CA No. 10084 of 2018 is to be listed )
WITH
C.A. No. 10084/2018 (XVII-A)
Date : 15-11-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Rajat Mittal, AOR
Mr Rahul Sateeja, Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr Vinayak Kohli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 10084/2018
None appeared for the appellant when called. Sole respondent is duly represented. Ld. Counsel seeks time for filing counter affidavit. Be filed within four weeks.
Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation and ad valorem court fee. If affidavit of valuation and ad valorem court fee is not filed within four weeks time, registry to process the matter for listing before the Hon'ble Judge in Chamber for orders. If affidavit Signature Not Verified of valuation and ad valorem court fee is filed within four weeks time, process as per rules and list again on Digitally signed by HEMA JOSHI Date: 2019.11.19 13:12:15 IST Reason: 27.1.2020.
ANIL LAXMAN PANSARE Registrar