Supreme Court - Daily Orders
Commissioner Of Central Excise Mumbai ... vs M/S. Nrc Ltd. on 23 September, 2015
ITEM NO.97 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 K HANJURA
Civil Appeal No(s). 3006/2011
COMMR.OF CEN.EXCISE-III.MUMBAI Appellant(s)
VERSUS
M/S NRC LIMITED Respondent(s)
Date : 23/09/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Ms. Renuka Sahu,Adv.
Mr. Jay Savla,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Learned counsel for the appellant has already filed the statement of case. The Ld. Counsel for the respondent has failed to file the statement of case within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
Signature Not Verified(M K HANJURA) Registrar Digitally signed by Madhu Grover Date: 2015.09.24 MG 15:38:11 SCT Reason: