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The Commissioner Of CGST- Delhi South vs. Monnet Projects INDIA PVT. LTD. & Anr.

SERTA/14/2018HC DelhiGSTCNR DLHC01104624201805 December 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE PRATEEK JALAN1 pages
For Petitioner: Mr. Anubhav Ray, Jr. Standing Counsel for AppellantFor Respondent: Mr. Ruchir Bhatia & Mr. Sanampreet Singh, Advs

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Cause title — parties, addresses and appearances
$~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + SERTA 14/2018, CM APPL. 21046/2018 THE COMMISSIONER OF CGST- DELHI SOUTH ..... Appellant Through: Mr. Anubhav Ray, Jr. Standing Counsel for Appellant. versus MONNET PROJECTS INDIA PVT. LTD. & ANR. ..... Respondents Through: Mr. Ruchir Bhatia & Mr. Sanampreet Singh, Advs. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE PRATEEK JALAN

O R D E R %

05.12.

2018

In the present Service Tax Appeal preferred by the Revenue, the tax effect is `25,31,125/- much below the limit prescribed for prosecuting appeals and other such like cases before the High Court (`50 lakhs) by virtue of the Union’s notification on 11.07.2018. In the circumstances, the appeal is dismissed for low tax effect.

S. RAVINDRA BHAT, J

PRATEEK JALAN, J DECEMBER 05, 2018/akv

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