Supreme Court - Daily Orders
M/S Jumbo Bags Ltd. vs Commissioner Of Customs Chennai on 9 December, 2014
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.3 COURT NO.15 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 2/2014 in Civil Appeal No(s). 6925/2011
M/S JUMBO BAGS LTD. Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS CHENNAI Respondent(s)
(for amendment of cause title and office report)
Date : 09/12/2014 This IA was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Appellant(s) Ms. Neha Agarwal, Adv. for
Mr. E. C. Agrawala,Adv.
For Respondent(s) Mr. M. Khairati, Adv. for
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 2 of 2014 for amendment of cause-title is allowed. The name of the respondent be shown in the cause-title as under:
Commissioner of Central Excise, Chennai-II Commissionerate, Nandanam, Chennai - 600035 (KALYANI GUPTA) (PARDEEP KUMAR) COURT MASTER AR-cum-PS Signature Not Verified Digitally signed by Pardeep Kumar Date: 2014.12.13 12:57:25 SAST Reason: