Supreme Court - Daily Orders
Sandhana Educational And Empowerment ... vs Commissioner Of Central Excise Pune Iii on 20 February, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6436 OF 2021
SANDHANA EDUCATIONAL AND ... Appellant(s)
EMPOWERMENT FOUNDATION
Versus
COMMISSIONER OF CENTRAL EXCISE PUNE ... Respondent(s)
III
O R D E R
Learned counsel for the appellant states that within four weeks’ affidavit of valuation as well as ad valorem court fee shall be filed.
Prayer is allowed.
It is clarified that if needful is not done within the aforesaid period, the appeal shall stand dismissed for non- prosecution without any further reference to the Court.
.................J. (SANJAY KAROL) Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.02.23 14:26:46 IST NEW DELHI;
Reason:FEBRUARY 20, 2023.
ITEM NO.1709 COURT NO.16 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6436/2021
SANDHANA EDUCATIONAL AND EMPOWERMENT FOUNDATION Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE PUNE III Respondent(s)
Date : 20-02-2023 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL [IN CHAMBER] For Appellant(s) Mr. Pravin Satale, Adv.
Mr. Rishabh Jain, Adv.
Mr. Rajiv Shankar Dvivedi, AOR Mr. SK Sarkar, Adv.
For Respondent(s) Mr. Kamal Kishor, Adv.
Mr. Mukesh Kumar Maroria, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant states that within four weeks’ affidavit of valuation as well as ad valorem court fee shall be filed.
Prayer is allowed.
It is clarified that if needful is not done within the aforesaid period, the appeal shall stand dismissed for non- prosecution without any further reference to the Court. (SONIA BHASIN) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file]