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L'Oreal India Pvt. Ltd. vs The Commissioner Of Central Excise, ... on 2 May, 2016

     ITEM NO.48                          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 MR. PAWAN DEV KOTWAL

                                        Civil Appeal    No(s).   1901-1906/2015

     L'OREAL INDIA PVT. LTD.                                             Appellant(s)

                                                       VERSUS

     THE COMMISSIONER OF CENTRAL EXCISE, RAIGAD/ THANE                   Respondent(s)


     WITH
     C.A. No. 1645-1646/2015
     (With appln.(s) for stay and Office Report)

     Date : 02/05/2016 These appeals were called on for hearing today.


     For Appellant(s)
                                         Mr Udit Jain, Adv.
                                         Mr. Harish Pandey,Adv.

     For Respondent(s)
                                         Mr Santosh Kumar, Adv.
                                         Mr. B. Krishna Prasad,Adv.

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

C.A.NO.1901-1906/2015 Statement of case has not been filed by the parties. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013, registry to process the matter for being listed before the Hon'ble Court as per rules. C.A.NO.1645-1646/2015 Ld. Counsel, Mr Santosh Kumar appearing on behalf of Mr B.Krishna Prasad, Advocate-on-record undertakes to file vakalatnama on behalf of the sole respondent. Be filed within three weeks time.

List again on 11.7.2016.

(PAWAN DEV KOTWAL) Registrar