Supreme Court - Daily Orders
Texmaco Rail And Engineering Ltd. vs Commissioner Of Central Excise Kolkata ... on 28 February, 2020
ITEM NO.36 REGISTRAR COURT. 1 SECTION XVI
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 1716/2020
TEXMACO RAIL AND ENGINEERING LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE KOLKATA III Respondent(s)
Date : 28-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rohit Dutta, Adv.
Ms. Priyata Chakraborty, Adv.
Ms. Shubhangi Sangal,Adv.
Ms. Shalini Kaul, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on the sole respondent but none has entered appearance.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
ANIL LAXMAN PANSARE Registrar Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.03.02 12:25:38 IST Reason: