Supreme Court - Daily Orders
Commissioner Of Central Excise Lucknow vs M/S. Nps Power Industries on 19 August, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.22 Court 7 (Video Conferencing) 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
Civil Appeal No(s). 12217-12218/2018
COMMISSIONER OF CENTRAL EXCISE LUCKNOW Appellant(s)
VERSUS
M/S. NPS POWER INDUSTRIES Respondent(s)
(AS PER ORDER DATED 19.2.2020, )
Date : 19-08-2020 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Appellant(s) Ms. Sunita Sharma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Gaurav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ms. Sunita Sharma, counsel representing the Commissioner of Central Excise, in reference to Office report dated 17.8.2020 prays for and is granted four weeks time to deposit the required ad valorem court fee.
(NEELAM GULATI) (BEENA JOLLY)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2020.08.19
17:57:26 IST
Reason: