Supreme Court - Daily Orders
Punjab Technical University (Now I K ... vs Commissioner Of Central Excise on 24 January, 2017
ITEM NO.40 REGISTRAR COURT. 2 SECTION IIIB
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). 4622/2016
PUNJAB TECHNICAL UNIVERSITY (NOW I K GUJRAL PUNJAB TECHNICAL
UNIVERSITY) Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE & SERVICE TAX, LUDHIANARespondent(s)
Date : 24/01/2017 This appeal was called on for hearing today.
For Appellant(s) Mr.Prabhat Kumar,Adv.
Mr. Rajesh Kumar,Adv.
For Respondent(s) Mr.H.K.Naik,Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the appellant has filed the affidavit of valuation with the required court fee and also filed the statement of case.
Ld.counsel for the respondent may file the statement of case within the statutory period. List the matter before the Hon'ble Court as per rules after expiry of that period.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.01.24 16:35:02 TLT Reason: