LAWS(DLH)-2016-1-270

NATIONAL BUILDING CONSTRUCTION CORPORATION LIMITED Vs. COMMISSIONER, SERVICE TAX COMMISSIONERATE, NEW DELHI

Decided On January 22, 2016
NATIONAL BUILDING CONSTRUCTION CORPORATION LIMITED Appellant
V/S
Commissioner, Service Tax Commissionerate, New Delhi Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) For the reasons stated in the application, the delay in filing the appeal is condoned.