Supreme Court - Daily Orders
Nirayu Pvt. Ltd. (Now Known As Alembic ... vs Commissioner Central Excise And ... on 25 July, 2019
ITEM NO.31 REGISTRAR COURT. 1 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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 36/2018
NIRAYU PVT. LTD. (NOW KNOWN AS ALEMBIC PHARMACEUTICALS LTD.)
Petitioner(s)
VERSUS
COMMISSIONER CENTRAL EXCISE AND CUSTORMS VADODARA IIRespondent(s)
(LIST THE MATTER AFTER PLEADINGS ARE COMPLETE.
IA No. 25097/2019 - CLARIFICATION/DIRECTION)
WITH
SLP(C) No. 2622/2018 (III)
(Application for Direction to be listed.
IA No. 25106/2019 - CLARIFICATION/DIRECTION)
Date : 25-07-2019 These matters were called on for hearing today.
For Petitioner(s)
Ms. Trishala Trivedi, Adv.
M/S. Khaitan & Co., AOR
For Respondent(s)
Ms. Sudha Pal, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per office report, the Hon’ble Court on 1.4.2019 was pleased to pass the following order :-
“Learned counsel for the respondent prays for and is granted further two weeks’ time to file counter affidavit.
Rejoinder affidavit, if any, be filed within two weeks thereafter.Signature Not Verified
List the matters after pleadings are complete. Digitally signed by RUPAM DHAMIJA Date: 2019.07.27 13:21:40 IST Reason: Interim order dated 1.3.2019 to continue till further orders.” Item No.31 -2- In spite of above order, Ld. Counsel for the respondent has not filed counter affidavit in two weeks. Rather Ld. Counsel for the respondent is seeking four weeks’ time today to file counter affidavit. In the circumstances, strictly last chance is given to file counter affidavit within two weeks. If counter affidavit is not filed within two weeks, further opportunity to file counter affidavit stands declined and the matter be listed before the Hon’ble Court, as per rules. If counter affidavit is filed within two weeks, Ld. Counsel for the petitioner may file rejoinder affidavit, if any, within two weeks thereafter in terms of order dated 1.4.2019 mentioned above and the matter be processed for listing before the Hon’ble Court, as per Supreme Court Rules, 2013.
ANIL LAXMAN PANSARE Registrar