Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs Innocorp Ltd. Etc.. on 15 September, 2016
ITEM NO.118 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). 1117-1118/2013
COMMR.OF CEN.EXC.HYDERABAD Appellant(s)
VERSUS
INNOCORP LTD. ETC. Respondent(s)
(with office report)
Date : 15/09/2016 These appeals were called on for hearing today.
For Appellant(s) Mr.A.K.Raina,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. Nikhil Nayyar,Adv.
Mr.Shankey Agrawal,Adv.
Mr. Pawanshree Agrawal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete. Ld.counsel for the parties have not filed the statement of case. However, statement of case is not mandatory as per amended Supreme Court Rules,2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2016.09.15 16:49:14 TLT Reason: