Supreme Court - Daily Orders
Bharat Bijlee Ltd vs Commissioner Of Central Excise Belapur on 25 August, 2015
ITEM NO.39 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 10633/2014
BHARAT BIJLEE LTD Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE BELAPUR Respondent(s)
(with office report)
Date : 25/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rahul Gupta, Adv.
Mr. Bhargava V. Desai,Adv.
For Respondent(s)
Mr. Pranesh, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of the sole respondent is complete. None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.
The appeal stands complete, in the given circumstances. Signature Not Verified Registry to process to list the same before the Hon'ble Digitally signed by Rupam Dhamija Date: 2015.08.28 Court, as per rules.
11:45:31 IST Reason:
(RACHNA GUPTA) Registrar