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M/S. Daimler India Commercial Vehicles ... vs The Commissioner Of Cgst And C. Ex on 28 January, 2026

     ITEM NO.34                                REGISTRAR COURT. 2                           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 MRS. KAVERI

     Civil Appeal                    No(s).     12615-12619/2025

     M/S. DAIMLER INDIA COMMERCIAL VEHICLES PVT. LTD.                                  Appellant(s)

                                                              VERSUS

     THE COMMISSIONER OF CGST AND C. EX                                                Respondent(s)


     Date : 28-01-2026 These appeals were called on for hearing today.

     For Appellant(s) :
                                             Ms. Charanya Lakshmikumaran, AOR
                                             Ms. Medha Sinha, Adv.
                                             Mr. Swastik Mishra, Adv.

     For Respondent(s) :

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Learned counsel, who appeared for sole respondent on last date of hearing, has not filed vakalatnama and counter affidavit despite undertaking. However, service is complete but none has entered appearance.

Learned counsel for the appellant has filed affidavit of valuation and ad valorem court fee.

The matter be processed for listing before the Hon’ble Court, under the rules.

Copy of this Record of Proceedings be furnished to the concerned Learned Advocate-on-Record for information and Signature Not Verified Digitally signed by compliance.

Date: 2026.01.29 17:00:41 IST Reason:

MRS. KAVERI Registrar DM