Supreme Court - Daily Orders
Cement Corporation Of India Ltd. vs Commissioner Of ... on 4 July, 2014
ITEM NO.100 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 M K HANJURA
Civil Appeal No(s). 10394/2013
CEMENT CORPORATION OF INDIA LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENT.EXCISE&SERV.TAX, CH Respondent(s)
Date : 04/07/2014 This appeal was called on for hearing today.
For Appellant(s) Mr.Pravesh Bahuguna,adv.
Mr. Rupesh Kumar ,Adv.
For Respondent(s) Mr.Rohitash S.Nagar,adv.
Mr. B. Krishna Prasad ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the parties are present.
What gets revealed from the perusal of the office report is that the original record has been received from the High Court and is available in this registry for reference of the Hon’ble Court. The learned counsel for the parties have filed their respective statement of case. Viewed in that context,the matter shal l be processed for listing before the Hon’ble Court under the rules.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.08 13:55:48 IST Reason: