Supreme Court - Daily Orders
Emkay Investment Pvt Ltd (Merged With ... vs Commissioner Of Central Excise, ... on 8 May, 2018
ITEM NO.60 REGISTRAR COURT. 1 SECTION XVI
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. KAPIL MEHTA
Civil Appeal No(s). 10483/2017
EMKAY INVESTMENT PVT LTD (MERGED WITH MERINO EXPORTS PVT LTD)
Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, KOLKATA VII Respondent(s)
(as per Ld Registrar Court's Order list on 8.5.2018 )
Date : 08-05-2018 This appeal was called on for hearing today.
For Appellant(s)
Ms. Pooja Tiwari, Adv.
Mr. Sudarshan Singh Rawat, AOR
For Respondent(s)
Mr. Syed Tanweer Ahmad, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Affidavit of valuation has been filed. Statement of case has not been filed by any of the parties. Stipulated time has already expired.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
Signature Not Verified KAPIL MEHTA Digitally signed by RUPAM DHAMIJA Date: 2018.05.12 Registrar 13:02:09 IST Reason: 8.5.2018 rd