Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs M/S Sri Kumar Agencies Etc. on 18 November, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5979-5984 OF 2012
COMMISSIONER OF CENTRAL EXCISE BANGALORE Appellant(s)
VERSUS
M/S SRI KUMAR AGENCIES ETC. Respondent(s)
O R D E R
Learned counsel for the appellants wants four weeks’ time to take necessary steps in removing the defects, failing which the Civil appeals shall stand dismissed without any further reference to the Court.
……………………………………………J. (AJAY RASTOGI) NEW DELHI 18TH, NOVEMBER, 2019 Signature Not Verified Digitally signed by SWETA DHYANI Date: 2019.11.21 11:33:52 IST Reason: ITEM NO.32 COURT NO.10 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 5979-5984/2012 COMMISSIONER OF CENTRAL EXCISE BANGALORE Appellant(s) VERSUS M/S SRI KUMAR AGENCIES ETC. Respondent(s) (OFFICE REPORT ON DEFAULT IN C.A. NOS. 5979-5984/2012 TO BE LISTED BEFORE HON'BLE JUDGE IN CHAMBERS. ) Date : 18-11-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI [IN CHAMBER] For Appellant(s) Mr. Mohit Kumar Gupta, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Shailesh Madiyal, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellants wants four weeks’ time to take necessary steps in removing the defects, failing which the Civil appeals shall stand dismissed without any further reference to the Court.
(SWETA DHYANI) (DEEPAK SHARMA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)