Supreme Court - Daily Orders
The Commissioner Of Central Excise No.1 vs M/S Cheran Spinners Ltd on 17 September, 2014
1
ITEM NO.82 REGISTRAR COURT. 2 SECTION III
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 12298/2014
CCE SALEM Petitioner(s)
VERSUS
M/S CHERAN SPINNERS LTD Respondent(s)
WITH
SLP(C) No. 12300/2014
(With appln.(s) for c/delay in filing SLP and Interim Relief)
SLP(C) No. 12301/2014
(With appln.(s) for c/delay in filing SLP and Interim Relief)
SLP(C) No. 12303/2014
(With appln.(s) for c/delay in filing SLP and Interim Relief)
Date : 17/09/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr. G.S. Makker,Adv.
Mr. Aseem Kumar Katoch,Adv.
Mr. B. Krishna Prasad,Adv.
Mr. M.K. Maroria,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report states that service of notice is complete Signature Not Verified on the sole respondent in SLP(C) Nos. 12298, 12301 and 12303/2014 Digitally signed by Madhu Grover Date: 2014.09.19 09:56:49 IST but no one has entered appearance on his behalf. Viewed thus, the Reason: matter shall be processed for listing before the Hon'ble Court under the rules, if and when the connected ones get ready for 2 listing.
Fresh steps for the service of notice to the sole respondent in SLP(C) Nos. 12300/2014 shall be taken by the learned counsel for the petitioner within a period of three weeks.
List again on 4.12.2014.
(M K HANJURA) Registrar MG