Supreme Court - Daily Orders
Commissioner, Central Excise, ... vs M/S Molex (India) Pvt Ltd on 3 October, 2017
ITEM NO.86 REGISTRAR COURT. 1 SECTION IV-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 MR. RAJESH KUMAR GOEL
IA 3/2017,4/2017, in Civil Appeal No(s). 4244-4245/2017
COMMISSIONER, CENTRAL EXCISE, BANGALORE- I Appellant(s)
VERSUS
M/S MOLEX (INDIA) PVT LTD Respondent(s)
(FOR EX-PARTE STAY ON IA 3/2017
FOR EX-PARTE STAY ON IA 4/2017)
Date : 03-10-2017 These matters were called on for hearing today.
For Appellant(s)
Mr. K. Subba Rao, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Balaji Srinivasan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Affidavit of valuation and Ad-valorem court fee have been filed.
Statement of case has not been filed by any of the parties. Stipulated time has already expired.
Registry to process the matter for listing before the Hon'ble Court, as per rules. Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.10.07 12:08:12 IST Reason:
RAJESH KUMAR GOEL Registrar