Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs Santel Communication Pvt Ltd Thr. ... on 15 November, 2017
ITEM NO.12 REGISTRAR COURT. 1 SECTION XII
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. KAPIL MEHTA
Civil Appeal No(s). 8202/2016
COMMISSIONER OF CENTRAL EXCISE, CHENNAI IV Appellant(s)
VERSUS
SANTEL COMMUNICATION PVT LTD THR. FINANCIAL
ADVISOR Respondent(s)
(ONLY CA NO 8202/16 TO BE LISTED)
WITH
Diary No(s). 9270/2017 (XII)
(IA No.42446/2017-STAY APPLICATION and IA No.42445/2017-
CONDONATION OF DELAY IN FILING APPEAL
ONLY CIVIL APPEAL D.NO.9270 OF 2017 IS TO BE LISTED.)
Date : 15-11-2017 These appeals were called on for hearing
today.
For Appellant(s)
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
C.A. (Diary) No. 9270/2017 is a complete matter. Last and final opportunity is granted to the learned counsel for the petitioner for taking fresh steps for service of the sole respondent within two weeks' time. Thereafter, notice be issued.
Signature Not Verified
List again on 18th of January, 2018. Digitally signed by VINOD KUMAR TIWARI Date: 2017.11.18
KAPIL MEHTA 11:51:34 IST Reason:
Registrar 15.11.2017