Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs M/S. Mtr Foods Pvt. Ltd. on 6 September, 2016
ITEM NO.88 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). 10931/2013
COMMR.CEN.EXC.BNAGALORE Appellant(s)
VERSUS
M/S MTR FOODS PVT. LTD. Respondent(s)
(with interim relief and office report)
Date : 06/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Arvind Kumar Sharma,Adv.
For Respondent(s)
Mr. A.K. Pandey, Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
Both the parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for being listed before the Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2016.09.07 16:31:01 IST Reason: