Supreme Court - Daily Orders
Commissioner Of Central Excise Lucknow vs M/S. Nps Power Industries on 4 February, 2020
ITEM NO.22 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. RAJIV KALRA
Civil Appeal No(s). 12217-12218/2018
COMMISSIONER OF CENTRAL EXCISE LUCKNOW Appellant(s)
VERSUS
M/S. NPS POWER INDUSTRIES Respondent(s)
(IA No.174568/2018-CONDONATION OF DELAY IN FILING and IA
No.174570/2018-STAY APPLICATION )
Date : 04-02-2020 These appeals were called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad, AOR
Mr. Yogesh Pachauri, Adv.
For Respondent(s)
Mr. Gaurav, AOR
Mr. Himanshu Shekhar Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole Respondent has failed to file the Counter Affidavit. Ld. Counsel for the Appellant has filed Affidavit of Valuation but failed to file deficit Court fee.
Viewed thus, matter be processed for listing before the Hon’ble Judge in Chambers for further directions. Await Orders. List thereafter.
Signature Not Verified Digitally signed by Rajiv Kalra Date: 2020.02.05 RAJIV KALRA 10:31:30 IST Reason: Registrar pm