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Maharaja Agrasen Iron Foundry vs Commissioner Of Central Excise on 31 August, 2015

     ITEM NO.9                           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 MRS. RACHNA GUPTA

                                             Civil Appeal    No(s).      835/2014


     MAHARAJA AGRASEN IRON FOUNDRY                                              Appellant(s)

                                                         VERSUS

     COMMISSIONER OF CENTRAL EXCISE                                             Respondent(s)

     (with appln. (s) for permission to file additional documents and
     interim relief and office report)


     Date : 31/08/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                          Mr Rajesh Jain, Adv.
                                          Dr. Kailash Chand,Adv.


     For Respondent(s)
                                          Mr R.K.Verma, Adv.
                                          Mr. B. Krishna Prasad,Adv.



                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Sole respondent is duly served with the notice of lodgement of petition of appeal. He is well represented. None of the parties have filed the statement of case. Since is it no more a mandate after the amendment in the Supreme Court Rules, 2013, registry to process the matter for being listed before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar