Supreme Court - Daily Orders
Commissioner Of Central Excise Madurai vs Thiyagarajar Mills Ltd. Unit Iii on 25 March, 2015
ITEM NO.93 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). 33190/2014
COMMISSIONER OF CENTRAL EXCISE MADURAI Petitioner(s)
VERSUS
THIYAGARAJAR MILLS LTD. UNIT III Respondent(s)
WITH
SLP(C) No. 33194/2014
SLP(C) No. 33811/2014
SLP(C) No. 708/2015
SLP(C) No. 33192/2014
SLP(C) No. 33193, 33186, 33187, 33188, 33189, 33808/2014 & 704/2015
(With Office Report)
Date : 25/03/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Deepak Goel,adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos.33186, 33187, 33188,33189/2014 & 704/2015 Await the return of the service of notice already issued to the sole respondent in all the matters numbered above.
SLP(C) Nos.33190, 33192, 33193, 33194/2014 & 708/2015 Ld.counsel for the petitioner in each petition numbered above shall within a week's time file the spare copy of the petition, Signature Not Verified whereafter notice shall be issued to the respondents with utmost Digitally signed by Sushma Kumari Bajaj Date: 2015.03.27 dispatch.
11:18:36 IST Reason:
…......2 ITEM NO.93 -2- SLP(C) No.33808 and 33811/2014 The office report indicates that service of notice is complete on the sole respondent in both the matters, but no one has entered appearance on his behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as and when the connected ones get ready.SLP(C) No.33811/2014
Ld.counsel for the petitioner shall file the fresh particulars of the sole respondent within a period of three weeks. He shall also take fresh steps for the service of notice to him within the same period. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
(M K HANJURA) Registrar SB