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Commissioner Of Customs Central Excise ... vs M/S. L And T Infocity Ltd. on 24 September, 2018

      ITEM NO.12                              REGISTRAR COURT. 2                     SECTION XII-A

                                      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 MANOJ JAIN

      Civil Appeal                   No(s).    3543-3544/2017

      COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAX HYDERABAD IV
                                                        Appellant(s)

                                                         VERSUS

      M/S. L AND T INFOCITY LTD.                                                Respondent(s)



      Date : 24-09-2018 These appeals were called on for hearing today.


      For Appellant(s)                     Mr.Pravesh Thakur,Adv.
                                           Mr. B. Krishna Prasad, AOR

      For Respondent(s)                    Mr.Kartik Jindal,Adv.
                                           Mr. Nikhil Nayyar, AOR


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Ld.counsel for the appellant informs that there is a change in the name of respondent company and he has been provided the particulars thereto by the respondent very recently. Ld.counsel for the respondent also confirms the same.

Ld.counsel for the appellant seeks time to file an application for amendment of cause title as well as to file the affidavit of valuation. In view of the aforesaid development, appellant is granted four weeks’ time, as a last and final opportunity to do the needful.

Respondent would also be at liberty to file counter affidavit within four weeks from today.

List the matter again on 22.11.2018.

MANOJ JAIN Registrar SB