Supreme Court - Daily Orders
Bhubaneswar Development Authority vs Commissioner Of Central Excise, ... on 27 April, 2016
ITEM NO.69 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 9672/2015
BHUBANESWAR DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND SERVICE TAX AND ORS.
Respondent(s)
(with interim relief and office report)
Date : 27/04/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms. Akanksha Choudhary, Adv.
Ms. Uttara Babbar,Adv.
For Respondent(s)
Mr. Chandra Prakash, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos.1 to 4 have already filed the counter affidavit.
None appears for respondent No.5, despite due service. As per the office report, notice through registered post was sent to respondent No.6 on 29.2.2016 but neither A.D. card nor unserved cover containing the notice has been received back, despite the expiry of the statutory period. As such, service of respondent No.6 is deemed to be complete but none appears on his behalf.
Signature Not VerifiedThe matter stands complete.
Digitally signed by Hema Joshi Date: 2016.04.27Registry to process for listing the same before the 17:37:21 IST Reason:
Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Registrar