Supreme Court - Daily Orders
M/S Honda Motorcycles And Scooters ... vs Commissioner Of Central Excise, Delhi ... on 2 May, 2017
ITEM NO.34 REGISTRAR COURT. 2 SECTION IIIB
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 V RAMESH
Civil Appeal No(s). 10805/2016
M/S HONDA MOTORCYCLES AND SCOOTERS INDIA PVT LTD Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, DELHI III Respondent(s)
(with office report)
WITH
C.A. No. 12030-12035/2016
(With Office Report)
Date : 02/05/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. M. P. Devanath,Adv.
Mr. Victor Das, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Aditya Kumar Dubey, Adv.
For Respondent(s)
Mr. B. Krishna Prasad,Adv.
Mr. Aditya Kumar Dubey, Adv.
Mr. Jay Savla,Adv.
Ms. Renuka Sahu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 10805/2016
Service is complete. Ld.counsel for the parties have not filed the statement of case. However, statement of case is not mandatory as per amended Supreme Court Rules,2013. Viewed thus, the matter Signature Not Verified shall be processed for listing before the Hon'ble Court as per Digitally signed by POOJA SHARMA Date: 2017.05.02 16:35:32 TLT rules.
Reason:
Contd.... 2/-
Item No. 34 - 2 - C.A.No.10805/2016 etc. C.A. No. 12030-12035/2016 The sole respondent in C.A. No. 12032/2016 has filed the counter affidavit, but he has not served the copy of the same to Mr. Harish Pandey, Ld. Counsel for the sole respondent in C.A. No. 12031/2016. He shall do the needful within four weeks.
Await the return of service of notice already issued to the sole respondent in C.A. No. 12033-12034/2016.
List again on 01.08.2017.
(M V RAMESH) Registrar PS