COMMISSIONER OF SERVICE TAX, MUMBAI VI Vs. M/S A.T.E. ENTERPRISES PVT. LTD.

LAWS(SC)-2018-4-188

SUPREME COURT OF INDIA

Decided on April 16,2018

Commissioner Of Service Tax, Mumbai Vi Appellant

VERSUS

M/S A.T.E. Enterprises Pvt. Ltd. Respondents

JUDGEMENT

RANJAN GOGOI,J. - (1.) Delay condoned.
(2.) Application for exemption from filing certified copy of the impugned order is allowed.
(3.) Leave granted.;

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