Supreme Court - Daily Orders
Commissioner Of Customs, Central ... vs M/S. Lanco Infratech Limited And Ors. ... on 4 February, 2020
ITEM NO.20 REGISTRAR COURT. 1 SECTION IV-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 SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 3693-3748/2016
COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX, HYDERABAD
ETC.Appellant(s)
VERSUS
M/S. LANCO INFRATECH LIMITED AND ORS. ETC. Respondent(s)
WITH
C.A. No. 15483/2017 (XVII-A)
IA No. 83920/2017 - EX-PARTE STAY)
C.A. No. 11403/2018 (XV)
C.A. No. 3194/2019 (XVII-A)
( IA No.41537/2019-CONDONATION OF DELAY IN FILING and IA
No.41538/2019-STAY APPLICATION)
C.A. No. 5563/2019 (XVII-A)
(FOR ADMISSION and IA No.99770/2019-STAY APPLICATION and IA
No.99769/2019-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 5599/2019 (XVII-A)
( IA No.93879/2019-CONDONATION OF DELAY IN FILING and IA
No.93880/2019-STAY APPLICATION)
C.A. No. 6154-6155/2019 (XVII-A)
(FOR ADMISSION and IA No.110368/2019-EX-PARTE STAY and IA
No.110366/2019-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 7480/2019 (XVII-A)
(FOR ADMISSION and IA No.135284/2019-EX-PARTE STAY and IA
No.135283/2019-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 7248/2019 (XVII-A)
(FOR ADMISSION and IA No.134430/2019-STAY APPLICATION and IA
No.134429/2019-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 7617/2019 (XVII-A)
(FOR ADMISSION and IA No.143573/2019-STAY APPLICATION and IA
No.143572/2019-CONDONATION OF DELAY IN FILING APPEAL)
Date : 04-02-2020 These appeals were called on for hearing today.
For Appellant(s)
Ms Reena Pandey, Adv.
Mr. B. Krishna Prasad, AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
Anil Laxman Pansare
Date: 2020.02.06
11:19:47 IST
Reason: Mr. Guntur Prabhakar, AOR
Mr. M. P. Devanath, AOR
Mr. Punit Dutt Tyagi, AOR
Mr. Dushyant Parashar, AOR
Mr. K. Paari Vendhan, AOR
-2-
Item no.20
Mr. Ananga Bhattacharyya, AOR
Ms. Archana Sahadeva, AOR
Ms. Tatini Basu, AOR
Mr Manu Bajaj, Adv.
M/S. Parekh & Co., AOR
Mr. R. Parthasarathy, AOR
Mr. Pramod B. Agarwala, AOR
Ms. Charanya Lakshmikumaran, AOR
Mr Kartik Jindal,Adv.
Mr Anant Gautam, Adv.
Ms Sakshi Gaur, Adv.
Mr Sorabh Dahiya, Adv.
Mr Vibhu Sharma, Adv.
Mr Nipun Sharma, Adv.
Mr Anmol Mehta, Adv.
Ms Khushboo Aggarwal, Adv.
Mr. Rajesh Kumar-i, AOR
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No(s). 3693-3748/2016 As per office report all the respondents are served/duly represented.
Affidavit of valuation and ad valorem court fee has been filed.
Statement of case has not been filed and time has expired. C.A. No. 15483/2017 Opportunity to the sole respondent to file counter affidavit has already been declined. Affidavit of valuation and ad valorem court fee has been filed.
C.A. No. 11403/2018 Sole respondent is duly represented. Affidavit of valuation and ad valorem court fee has been filed.
-3-Item No.20 Statement of case has not been filed and time has expired. C.A. No. 3194/2019 Service is complete on the sole respondent but none has entered appearance.
Affidavit of valuation has been filed. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing ad valorem court fee. C.A. No. 5563/2019
Office report shows that vakalatnama on behalf of the sole respondent has been filed on 17.6.2019 but counter affidavit has not been filed till today. However, ld. Counsel for the respondent seeks four weeks more time for filing counter affidavit. Four weeks time is granted as the first and the only extension in terms of Order V, Rule 1(22), Supreme Court Rules, 2013.
Affidavit of valuation has been filed. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing ad valorem court fee. C.A. No. 5599/2019
Await certificate of service in respect of the sole respondent. Issue reminder.
Affidavit of valuation has been filed. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing ad valorem court fee.
Application for withdrawal of appeal be processed as per -4- Item No.20 C.A. No. 6154-6155/2019 Service is complete on the sole respondent but none has entered appearance.
Affidavit of valuation has been filed. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing ad valorem court fee. C.A. No. 7480/2019 Service is complete on the sole respondent but none has entered appearance.
Affidavit of valuation has been filed. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing ad valorem court fee. C.A. No. 7248/2019 Await certificate of service in respect of the sole respondent. Issue reminder.
Affidavit of valuation has been filed. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing ad valorem court fee. C.A. No. 7617/2019 Await certificate of service in respect of the sole respondent. Issue reminder. However, ld. counsel, Ms Khushboo Aggarwal appearing on behalf of Mr Rajesh Kumar I, Advocate-on- record appears for the sole respondent and seeks time for filing vakalatnama and counter affidavit. Be filed within four weeks time.
-5-Item No.20 Affidavit of valuation has been filed. Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing ad valorem court fee. List again on 9.4.2020.
ANIL LAXMAN PANSARE Registrar