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Commissioner Customs Central Excise ... vs M/S Modipon Ltd. on 12 April, 2022

     ITEM NO.14                       REGISTRAR COURT. 2            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. S.P.S. LALER

     Civil Appeal                 No(s).   2433/2020

     COMMISSIONER CUSTOMS CENTRAL EXCISE AND SERVICE TAXAppellant(s)

                                                       VERSUS

     M/S MODIPON LTD.                                                    Respondent(s)

     (Unserved Notice received. Service incomplete. To be listed before
     28.04.2022 )

     Date : 12-04-2022 This appeal was called on for hearing today.


     For Appellant(s)
                                       Mr. Mukesh Kumar Maroria, AOR
                                       Mr. Manish Adv.

     For Respondent(s)


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

As per postal tracking report notice issued to sole respondent has been received back with postal remarks “Returned being Company has been shut down”. Hence, Learned counsel for appellant prays that the process be given dasti at the same address. Accordingly process be issued at the same address upon steps being taken by petitioner within a period of two weeks.

List again on 14.07.2022.

15:19:49 IST                                                            S.P.S. LALER
Reason:
                                                                           Registrar

     MG