Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S Rajasthan Ex Servicemen Welfare ... vs Commissioner Of Central Excise ... on 25 October, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.41                               COURT NO.11                     SECTION XV

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                       No(s).    3771/2018

     (Arising out of impugned final judgment and order dated 04-10-2017
     in DBCEA No. 33/2017 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     M/S RAJASTHAN EX SERVICEMEN
     WELFARE COOPERATIVE SOCIETY LTD                                              Petitioner(s)

                                                         VERSUS

     COMMISSIONER OF CENTRAL EXCISE (APPEALS) JAIPUR 1     Respondent(s)
     (FOR ADMISSION and I.R. and IA No.17886/2018-EXEMPTION FROM FILING
     O.T.

     Date : 25-10-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                   Mr. Subodh K. Pathak, Adv.
                                         Mr. Shashi Ranjan, Adv.
                                         Mrs. Pranita Shekhar, Adv.
                                         Mr. Akash Swami, Adv.
                                         Mr. Pawan Kumar Sharma, Adv.
                                         Mr. Dharmendra Kumar Sinha, AOR

     For Respondent(s)                   Mr. K. Radhakrishnan, Sr. Adv.
                                         Ms. Aruna Gupta, Adv.


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

Learned counsel for the respondent has finally entered appearance. He prays for and is granted four weeks’ time to file counter affidavit.

Rejoinder, if any, be filed within two weeks thereafter. List after eight weeks.

Interim order dated 12.02.2018 to continue till the next date.

Digitally signed by
ANITA MALHOTRA
Date: 2019.10.26
13:03:35 IST
Reason:



     (ASHA SUNDRIYAL)                                                     (ANITA RANI AHUJA)
       COURT MASTER                                                        COURT MASTER