Bombay High Court
The Commissioner Of Central Excise & ... vs Sterlite Optital Technologies Ltd And 4 ... on 26 October, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (L) NO.740/2018
WITH
CENTRAL EXCISE APPEAL (L) NO. 111/2012
ORDER
Perused Praecipe and contents mentioned therein. Heard learned Counsel. On considering contents of Praecipe, time to remove office objections on aforesaid matter, if not dismissed/rejected, is further extended for period of 4 weeks, failing matter to stand rejected under the provision of O.S. Rule, 986.
Date : 26/10/2018 Prothonotary and Senior Master
::: Uploaded on - 01/11/2018 ::: Downloaded on - 01/11/2018 23:38:18 :::