Supreme Court - Daily Orders
M/S. Onida Saka Ltd. vs Commissioner Of Central Excise, Noida on 27 November, 2014
ITEM NO.18 REGISTRAR COURT. 2 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 M K HANJURA
Civil Appeal No(s). 5012/2012
M/S. ONIDA SAKA LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, NOIDA Respondent(s)
Date : 27/11/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Brij Bhusan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Office Report is that although by Order dated 10.9.2014 of this Court four weeks time as last chance was given to the learned counsel for the appellant for filing the affidavit in proof of dasti service of notice already issued to the respondent,yet he has not done the needful so far. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2014.11.29 10:09:16 IST Reason: