Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs Campco Chocolate Factory on 2 August, 2022
ITEM NO.23 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR SH. AVANI PAL SINGH
Civil Appeal No(s). 2233-2240/2021
COMMISSIONER OF CENTRAL EXCISE, SERVICE TAX, MANGALOREAppellant(s)
VERSUS
CAMPCO CHOCOLATE FACTORY Respondent(s)
(IA No.70509/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.70508/2021-EX-PARTE STAY
IA No. 70508/2021 - EX-PARTE STAY
IA No. 70509/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 02-08-2022 These matters were called on for hearing today.
For Appellant(s)
Mr. Vedansh Anand, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Ms. Charanya Lakshmikumaran, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Sole respondent has filed counter affidavit.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
AVANI PAL SINGH Registrar Signature Not Verified Digitally signed by Indu Marwah Date: 2022.08.04 10:50:39 IST Reason: