Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs Campco Chocolate Factory on 4 May, 2022
ITEM NO.17 REGISTRAR COURT. 1 SECTION XVII-A
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 SH. AVANI PAL SINGH
Civil Appeal No(s). 2233-2240/2021
COMMISSIONER OF CENTRAL EXCISE, SERVICE TAX, MANGALOREAppellant(s)
VERSUS
CAMPCO CHOCOLATE FACTORY Respondent(s)
(IA No.70509/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.70508/2021-EX-PARTE STAY )
Date : 04-05-2022 These appeals were called on for hearing today.
For Appellant(s) Mr. Suvesh Kumar, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Ms. Charanya Lakshmikumaran, AOR
Ms. Satabdi Dash, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Ld. counsel for the sole respondent prays for and is granted four weeks’ time to file counter affidavit.
List on 02.08.2022.
AVANI PAL SINGH Registrar Signature Not Verified Digitally signed by Indu Marwah Date: 2022.05.07 11:03:26 IST Reason: