Supreme Court - Daily Orders
M/S Madras Cements Ltd Currently The ... vs Commissioner Of Central Excise, ... on 6 February, 2019
ITEM NO.55 REGISTRAR COURT. 1 SECTION XVII
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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 8426/2018
M/S MADRAS CEMENTS LTD CURRENTLY THE RAMCO CEMENTS LTDAppellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, CHENNAI IV Respondent(s)
WITH
C.A. No. 8325/2018 (XVII)
(FOR)
C.A. No. 8274/2018 (XVII)
(FOR ADMISSION and IA No.115120/2018-STAY APPLICATION)
Date : 06-02-2019 This appeal was called on for hearing today.
For Appellant(s)
Ms. Prabha Swami, Adv.
Ms. Divya Swami, Adv.
Mr. Nikhil Swami, AOR
Mrs. Prabha Swami, AOR
For Respondent(s)
Ms. Indira Bhakar, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent in C.A. No. 8325/2018 has already filed counter affidavit.
Last opportunity is granted to the sole respondent in C.A.No.8426/2018 and C.A.No.8274/2018 for filing counter affidavit within four weeks.
Ld. Counsel for the appellant to file affidavit of valuation as well as Ad-valorem court fee within four weeks, as Signature Not Verified last opportunity.
Digitally signed byVINOD KUMAR TIWARI Date: 2019.02.09 11:25:49 IST Reason:
List again on 13.3.2019.
ANIL LAXMAN PANSARE Registrar