Supreme Court - Daily Orders
Steel Authority Of India Ltd. vs Commissioner, Central Excise, Customs ... on 20 November, 2017
ITEM NO.5 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). 5957/2016
STEEL AUTHORITY OF INDIA LTD. Appellant(s)
VERSUS
COMMISSIONER, CENTRAL EXCISE, CUSTOMS AND
SERVICE TAX BHUBANESWAR II Respondent(s)
Date : 20-11-2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sunil Kumar Jain, AOR
For Respondent(s) Mr. Amish Aggarwala, 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.
Service is complete.
Registry to process the matter for listing before the Hon'ble Court, as per Rules. In the meantime, parties may file the Statement of Case within the stipulated time.
KAPIL MEHTA Registrar 20.11.2017 sk Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.11.24 10:11:44 IST Reason: