Supreme Court - Daily Orders
Commr.Of Cus.& Cen Exc.Coimbatore vs M/S Kannapiran Steel Re-Rolling Mills on 12 January, 2010
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ITEM NO.68 REGISTRAR COURT.2 SECTION III
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 ASHOK MENON
Petition(s) for Special Leave to Appeal (Civil) No(s).5922-5924 of
2009
COMMR.OF CUS.& CEN EXC.COIMBATORE Petitioner(s)
VERSUS
M/S KANNAPIRAN STEEL RE-ROLLING MILLS Respondent(s)
Date: 12/01/2010 These Petitions were called on for hearing
today.
For Petitioner(s)
Mrs Anil Katiyar,Adv.
Ms. Prachi Bajpai, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Counsel for the Petitioner is directed to comply with the Office Report regarding non-filing of process fee and spare copies within two weeks, failing which the matter be listed before the Hon’ble Judge-in- Chambers for non-prosecution. In case of compliance, await service and the matters be listed on 24.02.2010.
(Ashok Menon) Registrar PS