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Commissioner Of Central Excise And ... vs M/S Gujarat Industrial Development ... on 2 March, 2022

      ITEM NO.18                          REGISTRAR COURT. 2               SECTION XVII-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. SAURABH PARTAP SINGH LALER

      Civil Appeal                  No(s).   342-343/2020

      COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX AHMEDABAD III
                                                         Appellant(s)

                                                        VERSUS

      M/S GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION                            Respondent(s)

      (IA No.595/2020-CONDONATION OF DELAY IN FILING and IA No.596/2020-
      EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA
      No.597/2020-STAY APPLICATION )

      Date : 02-03-2022 These appeals were called on for hearing today.


      For Appellant(s)
                                           Mr. B. Krishna Prasad, AOR
                                           Mr. Abhishek Raj, Adv.
                                           Mr. M.K.Maroria AOR


      For Respondent(s)


                               UPON hearing the counsel, the Court made the following
                                                  O R D E R

Despite due service, none appears on behalf of the sole respondent.

Ld. Counsel for the appellant has already filed the affidavit for valuation and deficit court fee.

Hence, the matter shall be processed for listing before the Hon’ble Court under the rules.

SAURABH PARTAP SINGH LALER Registrar