Allahabad High Court
Commissioner Of Customs And Central ... vs M/S Matsushita Television And Audio ... on 22 July, 2010
Author: Ra°Es Kumar
Bench: Ra°Es Kumar
Court No. - 37 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 1 of 2005 Petitioner :- Commissioner Of Customs And Central Excise Respondent :- M/S Matsushita Television And Audio India Ltd. Petitioner Counsel :- K.C. Sinha Hon'ble Ra°es Kumar,J.
Hon'ble Bharati SaDru.J. Sri Shamboo Chopra, learned standing counsel prays for and is granted four weeks and no more to file supplementary affidavit to explain the delay. List thereafter. Order Date :- 22.7.2010 rk