Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Ramalingam Construction Co. (P) ... on 1 February, 2021
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO……………../2021
[@ Diary No(s). 6104/2019]
COMMISSIONER OF CUSTOMS,
CENTRAL EXCISE AND SERVICE TAX Appellant(s)
VERSUS
M/S RAMALINGAM CONSTRUCTION CO. (P) LTD.
THROUGH DIRECTOR Respondent(s)
O R D E R
Counsel for the appellant is granted four weeks’ time for necessary compliance of the order dated 02.09.2020, failing which the civil appeal shall stand dismissed without further reference to the Court.
…....................J. [AJAY RASTOGI] NEW DELHI;
FEBRUARY 1, 2021.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.02.02 17:01:39 IST Reason: 1 ITEM NO.24 Court 13 (Video Conferencing) SECTION XVII-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 Diary No(s). 6104/2019 COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX Appellant(s) VERSUS M/S RAMALINGAM CONSTRUCTION CO. (P) LTD. THROUGH DIRECTOR Respondent(s) Date : 01-02-2021 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI [IN CHAMBER] For Petitioner(s) Mr. Yashraj Singh Bundela, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Rajeev Mishra, Adv.
Mr. Sanand Ramakrishnan, AOR UPON hearing the counsel the Court made the following O R D E R Counsel for the appellant is granted four weeks’ time for necessary compliance of the order dated 02.09.2020, failing which the civil appeal shall stand dismissed without further reference to the Court in terms of the signed order. (MEENAKSHI KOHLI) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER [Signed order is placed on the file] 2