Supreme Court - Daily Orders
M/S. Tarachand Chaudhary vs Commissioner Of Central Excise And ... on 21 July, 2016
ITEM NO.61 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 MR. CHIRAG BHANU SINGH
Civil Appeal No(s). 14118/2015
M/S. TARACHAND CHAUDHARY Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX JAIPUR-I
Respondent(s)
(with appln. (s) for permission to file additional documents and
stay)
WITH
C.A. D 33406/2015
(With (With appln.(s) for c/delay in re-filing appeal and appln.(s)
for condonation of delay in filing appeal. and )
C.A. D 33408/2015
(With (With appln.(s) for condonation of delay in filing appeal.
and appln.(s) for c/delay in re-filing appeal and )
Date : 21/07/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr Avinash Tripathi, Adv.
Mr. Harish Pandey,Adv.
For Respondent(s)
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.NO.14118/2015
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2016.07.22
16:41:38 IST
Reason: Service is complete.
Ld. Counsel for the respondent to file counter affidavit within four weeks time, if so advised. -2- Item No.61 C.A. D. 33406, 33408 of 2015 Fresh matters. Till date no notices have been issued. Process alongwith the main matter. List again on 21.9.2016.
(CHIRAG BHANU SINGH) Registrar