Supreme Court - Daily Orders
M/S. Tech Mahindra Ltd. vs Commissioner Of Central Excise, Pune on 29 April, 2016
ITEM NO.75 REGISTRAR COURT. 2 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. M V RAMESH
Civil Appeal No(s). 5980-5995/2015
M/S. TECH MAHINDRA LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, PUNE Respondent(s)
(with appln. (s) for exemption from filing legible copies of dim
annexures and permission to file additional documents and office
report)
Date : 29/04/2016 These appeals were called on for hearing today.
For Appellant(s)
Mr. M. P. Devanath,Adv.
For Respondent(s)
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the parties have failed to file the statement of case within the statutory period. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.
(M V RAMESH) Signature Not Verified Registrar SB Digitally signed by Sushma Kumari Bajaj Date: 2016.04.30 10:13:47 TLT Reason: