Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs Petronas Marketing India Pvt Ltd on 22 August, 2016
ITEM NO.74 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 MR. M V RAMESH
Civil Appeal No(s). 5149-5150/2015
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS Appellant(s)
VERSUS
PETRONAS MARKETING INDIA PVT LTD AND ANR. Respondent(s)
(With office report)
Date : 22/08/2016 These appeals were called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad,Adv.
Mr. Mohit Kumar Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite last opportunity having been granted, appellant has failed to file the deficit court fee.
Hence, process the matter for listing before the Hon'ble Judge-in-chambers for further directions.
(M V RAMESH) Registrar JG Signature Not Verified Digitally signed by JYOTI GUPTA Date: 2016.08.23 10:42:15 IST Reason: