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Commissioner Customs Central Excise ... vs M/S Modipon Ltd. on 15 March, 2022

     ITEM NO.33                          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. SAURABH PARTAP SINGH LALER

     Civil Appeal                  No(s).    2433/2020

     COMMISSIONER CUSTOMS CENTRAL EXCISE AND SERVICE TAXAppellant(s)

                                                            VERSUS

     M/S MODIPON LTD.                                                              Respondent(s)

     (Service incomplete. )

     Date : 15-03-2022 This appeal was called on for hearing today.


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

     For Respondent(s)

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

The deficit court fee of Rs. 25,400/- has been filed by learned counsel for the appellant. However, despite order dated 08.02.2022, fresh particulars of the sole respondent have not been filed by learned counsel for the appellant.

Learned counsel for the appellant seeks and is granted a period of two weeks to file the fresh particulars of the sole respondent.

In case of compliance, the process be issued and list the matter before this Court on 28.04.2022.

In case of non-compliance, the matter be processed for listing before the Judge-in-Chambers for further directions.

SAURABH PARTAP SINGH LALER Registrar