Supreme Court - Daily Orders
Commissioner Of Service Tax, ... vs M/S Scott Wilson Kirkpatrick (I) Pvt. ... on 21 September, 2015
ITEM NO.81 REGISTRAR COURT. 2 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 MR. M K HANJURA
Civil Appeal No(s). 5617/2015
COMMISSIONER OF SERVICE TAX, BANGALORE. Appellant(s)
VERSUS
M/S SCOTT WILSON KIRKPATRICK (I) PVT. LTD. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal. and
exemption from filing c/c of the impugned judgment and stay and
office report)
Date : 21/09/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellant shall within a period of four weeks file the fresh particulars of the sole respondent and he shall also take appropriate steps for the service of notice to him within the same period. Dasti in addition is permitted to be served.
List again on 4.12.2015.
(M K HANJURA) Signature Not Verified Registrar MG Digitally signed by Madhu Grover Date: 2015.09.22 14:52:40 SCT Reason: