Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Capital Transport Convoy Contractor vs Commissioner, Central Excise And ... on 24 October, 2016

      ITEM NO.80                          REGISTRAR COURT. 2               SECTION III B

                                  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).   5900/2016

      CAPITAL TRANSPORT CONVOY CONTRACTOR                              Appellant(s)

                                                      VERSUS

      COMMISSIONER, CENTRAL EXCISE AND SERVICE TAX                     Respondent(s)


      (with appln. (s) for c/delay in re-filing appeal and condonation of
      delay in filing appeal. and may refer to remarks and office report)

      WITH
      C.A. No. 5902/2016
      (With appln.(s) for may refer to remarks and appln.(s) for
      exemption from filing c/c of the impugned judgment and appln.(s)
      for c/delay in re-filing appeal and appln.(s) for condonation of
      delay in filing appeal. and Office Report)


      Date : 24/10/2016 This appeal was called on for hearing today.


      For Appellant(s)
                                          Mr. Rajiv Shankar Dvivedi,Adv.


      For Respondent(s)                   Mr.Ranjeet Kumar,Adv.
                                          Mr. B. Krishna Prasad,Adv.



                             UPON hearing the counsel the Court made the following
                                                O R D E R

The sole respondent in both matters shall be at liberty to file the counter affidavit within a period of four weeks. List the matter before the Hon'ble Court as per rules after expiry of four weeks.

(M V RAMESH) Reason:

Registrar SB