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Commissioner Of Central Excise Raipur vs M/S Sepco Electric Power Construction ... on 2 July, 2018

     ITEM NO.66                           REGISTRAR COURT. 2                    SECTION XVII

                                  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. RAJESH KUMAR GOEL

     Civil Appeal                No(s).    4928/2018

     COMMISSIONER OF CENTRAL EXCISE RAIPUR                                   Appellant(s)

                                                       VERSUS

     M/S SEPCO ELECTRIC POWER CONSTRUCTION CORPORATION                       Respondent(s)



     Date : 02-07-2018 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mr. B. Krishna Prasad, AOR

     For Respondent(s)                 Mr. P.K. Sahu,Adv.
                                       Mr. Kedar Nath Tripathy, AOR

                                       Mr. Tarun Verma,Adv.


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

Learned   counsel   for   the   sole   respondent   has  stated   that   the appellant has not provided the copies of the pleadings to him. Learned counsel   for   appellant   is   directed   to   provide   the   copies   of   the pleadings to the learned counsel within a weeks' time and file proof. The   respondent   shall   file   the   Counter   Affidavit   within   a   period   of four weeks, thereafter.

 Learned counsel for the appellant shall within a period of four weeks file the affidavit of valuation and ad­valorem court fee.

List again on 14.8.2018.  

RAJESH KUMAR GOEL Registrar MG