Supreme Court - Daily Orders
Emkay Investment Pvt Ltd (Merged With ... vs Commissioner Of Central Excise, ... on 28 March, 2018
ITEM NO.73 REGISTRAR COURT. 1 SECTION XVI
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. KAPIL MEHTA
Civil Appeal No(s). 10483/2017
EMKAY INVESTMENT PVT LTD (MERGED WITH MERINO EXPORTS PVT
LTD)Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, KOLKATA VII Respondent(s)
(as per Ld Registrar Court's Order list on 28.2.2018)
Date : 28-03-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. K. Subba Rao, Adv.
Mr. Sudarshan Singh Rawat, AOR
For Respondent(s)
Mr. Bhim Sain Khanna, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for the appellant to file affidavit of valuation within four weeks, as last opportunity.
List again on 8.5.2018.
KAPIL MEHTA Registrar 28.3.2018 rd Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.04.05 10:34:07 IST Reason: