Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S. Vst Industries on 2 May, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4682 OF 2016
COMMISSIONER OF CENTRAL EXCISE,
CUSTOMS & SERVICE TAX, HYDERABAD-II APPELLANT(S)
VERSUS
M/S. VST INDUSTRIES RESPONDENT(S)
O R D E R
None present for the appellant. The deficit court fee of Rs.1,52,000/- has not been filed by the appellant.
Last opportunity is granted to the appellant to file the deficit court fee within four weeks from today failing which the appeal shall stand dismissed for non-prosecution without further reversion to the Court.
……………………………………………………………J. [SANJAY KISHAN KAUL] NEW DELHI DATED: MAY 02, 2018 Signature Not Verified Digitally signed by OM PRAKASH SHARMA Date: 2018.05.04 16:26:44 IST Reason: ITEM NO.1 COURT NO.2 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 6546-6549/2015 COMMISSIONER OF CENTRAL EXCISE, CUSTOMS & SERVICE TAX, HYDERABAD-II APPELLANT(S) VERSUS M/S. VST INDUSTRIES & ANR. RESPONDENT(S) (OFFICE REPORT ON DEFAULT IN CA.4682/2016 ONLY TO BE LISTED BEFORE CHAMBER JUDGE ) WITH C.A. No. 4682/2016 (IV-A) Date : 02-05-2018 This appeal called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBER] For Appellant(s) Mr. B. Krishna Prasad, AOR (Not present) For Respondent(s) Mr. Rajat Gava,Adv.
Mr. Rajan Narain, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 4682/2016 None present for the appellant. The deficit court fee of Rs.1,52,000/- has not been filed by the appellant.
Last opportunity is granted to the appellant to file the deficit court fee within four weeks from today failing which the appeal shall stand dismissed for non-prosecution without further reversion to the Court.
(OM PARKASH SHARMA) (ANITA RANI AHUJA) AR CUM PS COURT MASTER (NSH)
(Signed order is placed on the file)