Supreme Court - Daily Orders
Dxn Manufacturing (India) Pvt. Ltd. vs Commissioner Of Central Excise And ... on 14 November, 2018
ITEM NO.99 REGISTRAR COURT. 1 SECTION XII
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 K BABU
Civil Appeal No(s). 5828-5830/2018
DXN MANUFACTURING (INDIA) PVT. LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX PONDICHERRY
Respondent(s)
WITH
C.A. No. 5833-5834/2018 (XVII)
C.A. No. 6675/2018 (XVII)
Date : 14-11-2018 These appeals were called on for hearing today.
For Appellant(s)
Mr. Punit Dutt Tyagi, AOR
For Respondent(s)
Mr. Mohit Kumar Gupta, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.5828-5830/2018 Sole respondent is duly represented. Affidavit of valuation and Ad-valorem court fee have been filed.
Statement of case may be filed within the stipulated period.
C.A. No. 5833-5834/2018 Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2018.11.17 12:20:07 IST Reason: Last opportunity is granted to the Ld. Counsel for the appellant for taking fresh steps for service of the sole respondent within two weeks. Notice thereafter be issued. Item No.99 -2- Delay in filing affidavit of valuation and Ad-valorem court fee is condoned.
C.A. No. 6675/2018 Sole respondent has already filed counter affidavit. Affidavit of valuation and Ad-valorem court fee have been filed.
List again on 17.1.2019.
K BABU Registrar