Supreme Court - Daily Orders
M/S Microsynth Fabrics (India) Ltd. ... vs Commissioner Of Central Excise And ... on 26 July, 2016
ITEM NO.59 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). 14085/2015
M/S MICROSYNTH FABRICS (INDIA) LTD. (NOW KNOWN AS JBF INDUSTRIES
LTD) Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX VAPIRespondent(s)
(with office report)
Date : 26/07/2016 This appeal was called on for hearing today.
For Appellant(s)
Ms Shampa Nath, Adv.
Ms. Rukhsana Choudhury,Adv.
For Respondent(s)
Mr Debojit Borkakati, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is granted four weeks time as last opportunity for filing counter affidavit.
Registry immediately thereafter to process the matter for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not. Signature Not Verified
(PAWAN DEV KOTWAL) Digitally signed by RASHI GUPTA Date: 2016.07.27 Registrar 17:01:56 IST Reason: