Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sarla Performance Fibers Ltd vs Commissioner Of Central Excise And ... on 1 September, 2015

     ITEM NO.100                                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 MRS. RACHNA GUPTA

     Civil Appeal                   No(s).      11204/2014

     SARLA PERFORMANCE FIBERS LTD                                                Appellant(s)

                                                             VERSUS

     COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS VAPI                             Respondent(s)
     (with office report)


     Date : 01/09/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                             Ms. Renuka Sahu, Adv.
                                             Mr. Jay Savla,Adv.


     For Respondent(s)
                                             Mr. B.K. Upadhyay, Adv.
                                             Mr. B. Krishna Prasad,Adv.


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

Service of notice of lodgement of petition of appeal on the sole respondent is complete.

None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Court, as per rules.

(RACHNA GUPTA) Registrar