Supreme Court - Daily Orders
Commissioner Of Service Tax Mumbai I vs Sabre Travel Network (India) Private ... on 13 December, 2019
ITEM NO.8 REGISTRAR COURT. 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
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 3171-3173/2015
COMMISSIONER OF SERVICE TAX MUMBAI I Appellant(s)
VERSUS
SABRE TRAVEL NETWORK (INDIA) PRIVATE LIMITED Respondent(s)
(only SLP (C) Nos. 6008/2018 and 17023/2018 are to be listed )
WITH
SLP(C) No. 6008/2018 (XI)
(only SLP (C) Nos. 6008/2018 and 17023/2018 are to be list before
Court of Ld. Registrar)
SLP(C) No. 17023/2018 (XI)
Date : 13-12-2019 These appeals were called on for hearing today.
For Appellant(s)
Mr T.A.Khan, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. T. V. S. Raghavendra Sreyas, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 6008/2018
Service is complete on the sole respondent but none has entered appearance.
SLP(C) No. 17023/2018Ld. Counsel for the petitioner has not taken fresh steps for effecting service on the sole respondent despite last opportunity having been granted by the Registrar’s Court on 21.8.2019. However, ld. Counsel for the petitioner seeks further four weeks time. Granted as strictly last chance. If fresh steps are not taken within four weeks time, registry to process the matter as per rules for listing before the Hon'ble Judge in Chamber for Signature Not Verified orders. If fresh steps are taken within four weeks time, process as per rules and list again on Digitally signed by Anil Laxman Pansare Date: 2019.12.13 16:49:21 IST 20.3.2020.
Reason:ANIL LAXMAN PANSARE Registrar