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Supreme Court - Daily Orders

Commissioner Of Central Excise Customs ... vs M/S Garg Aviations Ltd Through Its ... on 4 November, 2015

     ITEM NO.68                               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

     Petition(s) for Special Leave to Appeal (C)                               No(s).    36404/2014

     COMMISSIONER OF CENTRAL EXCISE CUSTOMS AND SERVICE TAX KANPUR UP
                                                        Petitioner(s)

                                                              VERSUS
     M/S GARG AVIATIONS LTD                                                            Respondent(s)


     Date : 04/11/2015 This petition was called on for hearing today.



     For Petitioner(s)                        Mr. Acharya Santosh Prasad Chaursiya,Adv.
                                              Mr. B. Krishna Prasad,Adv.


     For Respondent(s)


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

Ld. Counsel for the petitioner has filed proof of dasti service stating therein that on refusal to receive the notice by the sole respondent, the petitioner has affixed the notice on his premises. This affixation done by the petitioner does not constitutes as a proper service. Hence Ld. Counsel for the petitioner shall be directed to take fresh steps for the service of notice by usual mode to the sole respondent within a period of four weeks. Dasti in addition is permitted to be served through the concerned District Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.

Signature Not Verified

List again on 21.1.2016.

Digitally signed by Madhu Grover Date: 2015.11.04 16:00:01 SCT Reason:

(M V RAMESH) Registrar MG