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Avtec Ltd vs Commissioner Of Central Excise, Indore on 19 September, 2017

     ITEM NO.34                               REGISTRAR COURT. 1                      SECTION XIV

                                      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. RAJESH KUMAR GOEL

     Civil Appeal                    No(s).   2336-2338/2017

     AVTEC LTD                                                                      Appellant(s)

                                                            VERSUS

     COMMISSIONER OF CENTRAL EXCISE, INDORE                                         Respondent(s)

     Date : 19-09-2017 These appeals were called on for hearing today.


     For Appellant(s)
                                            Mr. M.P. Devanath, AOR

     For Respondent(s)                      Mrs. Gurmeet Kaur Kwatra,Adv.
                                            Mr. B. Krishna Prasad, AOR


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

Sole respondent is duly represented. Appellant has filed affidavit of valuation and requisite court fee.

Parties have not filed the Statements of Case and the stipulated time has expired.

Registry to process the matter for listing before the Hon'ble Court, as per rules.

RAJESH KUMAR GOEL Registrar Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.09.23 10:50:36 IST Reason: