Supreme Court - Daily Orders
Commissioner Of Central Excise Lucknow vs M/S. Nps Power Industries on 27 November, 2019
ITEM NO.23 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. SURINDER S. RATHI
Civil Appeal No(s). 12217-12218/2018
COMMISSIONER OF CENTRAL EXCISE LUCKNOW Appellant(s)
VERSUS
M/S. NPS POWER INDUSTRIES Respondent(s)
(IA No.174568/2018-CONDONATION OF DELAY IN FILING and IA
No.174570/2018-STAY APPLICATION)
Date : 27-11-2019 These appeals were called on for hearing today.
For Appellant(s) Mr. Anil Sahu, Adv.
Mr. Davinder Pal Kaur, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Yogesh Pachauri, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Utkarsh Jaiswal, Adv.
Mr. Gaurav Srivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant shall file deficit court fee within four weeks as a last chance. Four weeks time is granted to the sole respondent to file counter affidavit.
List again on 4.2.2020.
SURINDER S. RATHI Registrar jk Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.11.30 12:11:11 IST Reason: