Supreme Court - Daily Orders
Commissioner Of Central Excise Lucknow vs M/S. Nps Power Industries on 25 July, 2019
ITEM NO.26 REGISTRAR COURT. 2 SECTION XVII
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 RAJESH KUMAR GOEL
Civil Appeal No(s). 12217-12218/2018
COMMISSIONER OF CENTRAL EXCISE LUCKNOW Appellant(s)
VERSUS
M/S. NPS POWER INDUSTRIES Respondent(s)
(IA No.174568/2018-CONDONATION OF DELAY IN FILING and IA
No.174570/2018-STAY APPLICATION )
Date : 25-07-2019 These appeals were called on for hearing today.
For Appellant(s) Mr. Yogesh Pachauri,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Himanshu Shekhar Tripathi,Adv.
Mr. Gaurav, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is given to learned counsel for sole respondent to file counter affidavit.
Ld. Counsel for the appellant shall within a period of four weeks file the deficit court fee.
List again on 27.11.2019.
RAJESH KUMAR GOEL Registrar MG Signature Not Verified Digitally signed by MADHU GROVER Date: 2019.07.26 16:22:51 IST Reason: