Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs Vidarbha Cricket Association on 11 February, 2016
ITEM NO.99 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 V RAMESH
Civil Appeal No(s). 2980-2981/2014
COMMISSIONER OF CENTRAL EXCISE, K.U.S.B. Appellant(s)
VERSUS
VIDARBHA CRICKET ASSOCIATION Respondent(s)
Date : 11/02/2016 These appeals were called on for hearing today.
For Appellant(s) Mr.Anmol Chandan,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. M. P. Devanath,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the parties have 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 as per rules.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2016.02.12 10:59:14 TLT Reason: