Supreme Court - Daily Orders
Commissioner Customs Central Excise ... vs M/S Modipon Ltd. on 6 January, 2022
ITEM NO.7 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION III-A
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 SH. VINOD SINGH RAWAT
Civil Appeal No(s). 2433/2020
COMMISSIONER CUSTOMS CENTRAL EXCISE AND SERVICE TAXAppellant(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
(Service incomplete. )
WITH
C.A. No. 3490/2020 (IV)
( IA No.84840/2020-CONDONATION OF DELAY IN FILING and IA
No.84841/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 06-01-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. Mukesh Kumar Maroria, AOR
Mr. Mukesh Kumar Verma, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr. Sunil Kumar Verma, AOR
Mr. Shariq Ahmed, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Civil Appeal No(s). 2433/2020 As per the High Court report, notice was received unserved Signature Not Verified Digitally signed by with remarks “Gate was locked” in respect of the sole respondent. Jayant Kumar Arora Date: 2022.01.10 16:02:34 IST Reason: Four weeks time be granted to the Ld. Counsel for the Appellant to pm file the fresh particulars and take fresh steps in respect of the above said respondent for issuance of NLPA as well as file deficit court fee.
List again on 10.02.2022.
Civil Appeal No(s). 3490/2020 Service is complete.
Appearing parties may file statement of case within stipulated time under the rules.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per the rules.
VINOD SINGH RAWAT Registrar pm