Supreme Court - Daily Orders
Commissionr Of Central Excise, Nasik vs Hindustan Aeronautics Ltd. on 6 April, 2016
ITEM NO.57 REGISTRAR COURT. 1 SECTION III
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. PAWAN DEV KOTWAL
Civil Appeal No(s). 14019-14020/2015
COMMISSIONR OF CENTRAL EXCISE, NASIK Appellant(s)
VERSUS
HINDUSTAN AERONAUTICS LTD. Respondent(s)
(with appln. (s) for stay)
Date : 06/04/2016 These appeals were called on for hearing today.
For Appellant(s)
Ms Sunita Gautam, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr N Sai Vinod, Adv.
Mr. Nikhil Nayyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is granted four weeks time for filing counter affidavit.
Ld. Counsel for the appellant to file deficit court fee within the same time.
List again on 22.7.2016.
Signature Not Verified Digitally signed by Hema Joshi Date: 2016.04.06 (PAWAN DEV KOTWAL) 17:12:24 IST Reason: Registrar