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M/S Leo Circuit Boards Pvt Ltd. vs The Commissioner Of Central Excise, ... on 29 March, 2016

     Item No.63                                          1

                                    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 MR. M V RAMESH

     Civil Appeal                 No(s).    5876/2015

     M/S LEO CIRCUIT BOARDS PVT LTD                                       Appellant(s)
                                                        VERSUS

     THE COMMISSIONER OF CENTRAL EXCISE, BELAPUR                          Respondent(s)


     WITH
     C.A. No. 5880/2015
     (With appln.(s) for ex-parte stay and Office Report)

      C.A. No. 94/2016
     (With Office Report)


     Date : 29/03/2016 These appeals were called on for hearing today.


     For Appellant(s)
                                           Mr. Jay Savla,Adv.
                                           Ms. Renuka Sahu,Adv.

                                           Mr. M. P. Devanath,Adv.

     For Respondent(s)
                                           Mr. B. Krishna Prasad,Adv.

                                           Mr. Praneet Ranjan,Adv.
                                           Mr. Piyush Mathur,Adv.


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

Sole respondent has already filed the counter affidavit.

The learned counsel for the parties have failed to file the 16:39:25 SCT Reason: statement of case within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.

Four weeks time is given to the Ld. Counsel for the sole respondent to file the counter affidavit.

List again on 11.5.2016.

(M V RAMESH) Registrar MG