Supreme Court - Daily Orders
The Additional Commissioner Of Central ... vs M/S. Strategic Engineering Private ... on 11 January, 2017
ITEM NO.40 REGISTRAR COURT. 2 SECTION IIIB
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). 5528/2016
ADDITIONAL COMMISSIONER OF CENTRAL EXCISE Appellant(s)
VERSUS
M/S. STRATEGIC ENGINEERING PVT. LTD. Respondent(s)
(with office report)
Date : 11/01/2017 This appeal was called on for hearing today.
For Appellant(s) Ms. Rashmi Singhania,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete on the sole respondent but no one has entered appearance on his behalf.
Ld. Counsel for the appellant has failed to file the statement of case within the statutory period. However, service is complete. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.
Signature Not Verified(M V RAMESH) Digitally signed by Registrar MADHU GROVER MG Date: 2017.01.11 15:41:14 IST Reason: