Supreme Court - Daily Orders
Commissioner Of Central Excise Belapur vs Jindal Drugs Ltd. Through Director on 21 August, 2017
ITEM NO.7 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. RAJESH KUMAR GOEL
Civil Appeal No(s). 1121/2016
COMMISSIONER OF CENTRAL EXCISE BELAPUR Appellant(s)
VERSUS
JINDAL DRUGS LTD. THROUGH DIRECTOR Respondent(s)
Date : 21-08-2017 This appeal was called on for hearing today.
For Appellant(s) Mr. K. Subba Rao,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Jasdeep Dhillon,Adv.
Mr. Jay Savla, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Parties have not filed the Statements of Case and the stipulated time has expired.
Last and final opportunity is granted to the learned counsel for the appellant to pay the ad valorem court fee within two weeks' time.
List again on 18th of September, 2017.
RAJESH KUMAR GOEL Registrar Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.08.24 16:46:17 IST Reason: