Supreme Court - Daily Orders
Jindal Drugs Ltd vs Commr.Customs Central Excise J on 6 February, 2014
N
ITEM NO.44 REGISTRAR COURT.1 SECTION III
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). 8504-8509 OF 2012
BEFORE THE REGISTRAR M.A. SAYEED
JINDAL DRUGS LTD Appellant (s)
VERSUS
COMMR.CUSTOMS CENTRAL EXCISE J& K Respondent(s)
(With appln(s) for ex-Parte stay and office report)
Date: 06/02/2014 These Appeals were called on for hearing today.
For Appellant(s)
Ms. Renuka Sahu, Adv.
Mr. Jay Savla,Adv.
For Respondent(s)
Ms. Debajyoti Behuria, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing counsel the Court made the following
O R D E R
Original record from the concerned High Court has been received. The learned counsel for the parties to file their statement of cases within the stipulated period, as contemplated under Order XV Rule 35 of the Supreme Court Rules, 1966.
List again on 7.4.2014.
| | | (M.A. SAYEED) | | | |REGISTRAR | | | | | rd