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Thecommissioner Of Central Excise And ... vs M/S Fosroc Chemicals (India) Pvt. Ltd. on 29 January, 2016

     Item No. 112                                    1

                                        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

     Petition(s) for Special Leave to Appeal (C)                    No(s).
                                                                   12796-12797/2015

     COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, LTU, BANGALORE
                                                       Petitioner(s)

                                                    VERSUS

     M/S. FOSROC CHEMICALS (INDIA) PVT. LTD.                             Respondent(s)

     WITH
     SLP(C) No. 22361/2015
     (With Interim Relief)

      SLP(C) No. 22366/2015
     (With Interim Relief)


     Date : 29/01/2016 These petitions were called on for hearing today.



     For Petitioner(s)                  Mr. H.K. Naik,Adv.
                                        Mr. B. Krishna Prasad,Adv.


     For Respondent(s)
                                         Mr. Kedar Nath Tripathy,Adv.


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

SLP(C) Nos. 12796-12797/2015 Fresh steps for the service of notice by usual mode to the sole respondent shall be taken by the learned counsel for the petitioner within a period of four weeks.

List again on 14.3.2016.

The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

The office report is that the sole respondent has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

(M V RAMESH) Registrar MG