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Bahar Agrichem And Feeds Pvt. Ltd. Thr. ... vs Commissioner Of Cent.Excise, Kolhapur ... on 6 May, 2019

Author: Indu Malhotra

Bench: Indu Malhotra

     ITEM NO.24                               COURT NO.10                SECTION IX

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Civil Appeal                No(s).   7068-7072/2011

     BAHAR AGRICHEM AND FEEDS PVT. LTD. THR. ITS DIRECTOR
     MR. SURESH PURUSHOTTAM TIPNIS (PARTIES ARE SAME)                       Appellant(s)

                                                     VERSUS

     COMMISSIONER OF CENT.EXCISE, KOLHAPUR (PARTIES
     ARE SAME IN BOTH MATTERS)                            Respondent(s)
     (ONLY I.A. NO. 169688/2018 (APPL. FOR AMENDMENT IN CAUSE TITLE) IN
     C.A. NOS. 6091-6095/2018 TO BE LISTED.)
      WITH
     C.A. No. 6091-6095/2018 (III)
     (ONLY I.A. NO. 169688 OF 2018 TO BE LISTED)

     Date : 06-05-2019 This application was called on for hearing today.

     CORAM :
              HON'BLE MS. JUSTICE INDU MALHOTRA
                                [IN CHAMBER]
     For Appellant(s)
                         Mr. Pratap Venugopal, Adv.
                         Ms. Viddusshi, Adv.
                         Mr. Akhil A. Roy, Adv.
                         Mr. Sahil Singh, Adv.
                         For M/S. K J John And Co, AOR

                                       Mr. Vijay Bhaskar Reddy T., Adv.
                                       Mr. B. Krishna Prasad, AOR
     For Respondent(s)
                                       Mr. Vijay Bhaskar Reddy T., Adv.
                                       Mr. B. Krishna Prasad, AOR

                                       Mr.   Pratap Venugopal, Adv.
                                       Ms.   Viddusshi, Adv.
                                       Mr.   Akhil A. Roy, Adv.
                                       Mr.   Sahil Singh, Adv.
                                       For   M/S. K J John And Co, AOR

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

Counsel for the respondent seeks two weeks’ time to cure the defects on the vakalatnama filed in this matter.

Time, as prayed for, is granted.

Digitally signed by
SUKHBIR PAUL KAUR
Date: 2019.05.08
16:46:28 IST
Reason:




     (SUKHBIR PAUL KAUR)                                             (SANTOSH KUMAR)
          AR CUM PS                                                   BRANCH OFFICER