Supreme Court - Daily Orders
Commr.Of Cen.Exc.Ahmedabad-Iii vs M/S Indian Oil Corp.Ltd. on 6 February, 2014
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ITEM NO.45 COURT NO.13 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO. 3340 OF 2012
COMMR.OF CEN.EXC.AHMEDABAD-III Appellant (s)
VERSUS
M/S INDIAN OIL CORP.LTD. Respondent(s)
(Office report on default)
Date: 06/02/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE KURIAN JOSEPH
(In Chamber)
For Appellant(s) Ms. Neera Gupta,Adv.
Mr.B.K. Prasad, Adv.
Mr. Arvind Kumar Sharma,Adv.
For Respondent(s) Mr.Amar Prat Singh, Adv.
Mr.M.P.Devanath,Adv.
UPON hearing counsel the Court made the following
O R D E R
Four weeks’ time is granted to the appellant to file statement of case.
The respondent may file their statement of case within a period of two weeks thereafter.
In case the needful is not done, as above, consequences, as per rules, will follow.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master