Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S Mangalore Refineries & ... on 14 July, 2016
ITEM NO.56 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
Civil Appeal No(s). 7236/2015
COMMISSIONER OF CENTRAL EXCISE, MANGALORE Appellant(s)
VERSUS
M/S MANGALORE REFINERIES & PETROCHEMICALS LTD., Respondent(s)
(with office report)
WITH
C.A. No. 7241-7242/2015
(With (With (With (With appln.(s) for stay and appln.(s) for
exemption from filing c/c of the impugned judgment and appln.(s)
for permission to file additional documents and appln.(s) for stay
and Office Report)
Date : 14/07/2016 These appeals were called on for hearing today.
For Appellant(s) Mr. Santosh Kumar,Adv.
Ms. Dibyadyuti Banerjee,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. M. P. Devanath,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant has failed to file the deficit Court fee despite opportunities. However, I am inclined to grant four more weeks time subject to the condition that he filed the deficit court fee and deposits a sum of Rs. 1000/- in the Supreme Court Employees Mutual Welfare Fund as cost. If the above conditions are not satisfied, list the matter before the Hon'ble Signature Not Verified Judge in Chambers for non-prosecution. If steps are taken, Registry Digitally signed by POOJA SHARMA Date: 2016.07.14 16:50:36 IST shall process the same as per rules.
Reason:(M V RAMESH) Registrar MG