Supreme Court - Daily Orders
Commissioner Customs Central Excise ... vs M/S Modipon Ltd. on 14 July, 2022
ITEM NO.25 REGISTRAR COURT. 2 SECTION III-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. S.P.S. LALER
Civil Appeal No(s). 2433/2020
COMMISSIONER CUSTOMS CENTRAL EXCISE AND SERVICE Appellant(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
(Affidavit of Dasti Service received. Service is complete. )
Date : 14-07-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. Mukesh Kumar Maroria, AOR
Ms. Archana Surve Adv.
For Respondent(s)
Mr. Rohit Sthalekar, AOR
Mr. Kunal Mimani, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Despite due service, none appears on behalf of sole respondent. However, Mr. Kunal Mimani, Ld. Advocate for Mr. Rohit Sthalekar, AOR has appeared on behalf of sole respondent. He seeks and is given four weeks time to file the vakalatnama and counter affidavit.
List again on 26.08.2022.
Signature Not Verified
S.P.S. LALER Digitally signed by PRIYANKA MALIK Date: 2022.07.18 Registrar 16:57:19 IST Reason:
pm