Supreme Court - Daily Orders
Commissioner Customs Central Excise ... vs M/S Modipon Ltd. on 26 August, 2022
ITEM NO.20 REGISTRAR COURT. 2 SECTION III-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. S.P.S. LALER
Civil Appeal No(s). 2433/2020
COMMISSIONER CUSTOMS CENTRAL EXCISE AND SERVICE Appellant(s)
VERSUS
M/S MODIPON LTD. Respondent(s)
Date : 26-08-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. Mukesh Kumar Maroria, AOR
Ms. Savita Singh, Adv.
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Despite due service, none appears on behalf of sole respondent. On last date of hearing, Mr. Kunal Mimani, Ld. Counsel for Mr. Rohit Sthalekar, AOR had appeared and sought time for filing vakalatnama and counter affidavit on behalf of sole respondent. But the same has not been filed. Today, same prayer has been made. Two weeks time, as a last chance, is granted to learned counsel to file vakalatnama and counter affidavit.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.
Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2022.08.29 15:42:35 IST
Reason: S.P.S. LALER
Registrar
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