Supreme Court - Daily Orders
Emkay Investment Pvt Ltd (Merged With ... vs Commissioner Of Central Excise, ... on 12 February, 2018
ITEM NO.16 REGISTRAR COURT. 1 SECTION XVI
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. KAPIL MEHTA
Civil Appeal No(s). 10483/2017
EMKAY INVESTMENT PVT LTD (MERGED WITH MERINO EXPORTS PVT
LTD)Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, KOLKATA VII Respondent(s)
Date : 12-02-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sudarshan Singh Rawat, AOR
For Respondent(s)
Mr Bhim Sain Khanna, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Statement of case has not been filed by the parties and stipulated period has expired.
Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation.
List again on 28.3.2018.
KAPIL MEHTA Registrar Signature Not Verified 12.02.2018 hj Digitally signed by HEMA JOSHI Date: 2018.02.15 15:41:05 IST Reason: