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Commissioner Of Customs And Central ... vs Victory Electrical Ltd. Through Its ... on 1 September, 2015

     ITEM NO.45                            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 K HANJURA

     Civil Appeal                 No(s).   10012/2014

     COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE                          Appellant(s)

                                                        VERSUS

     VICTORY ELECTRICAL LTD.                                             Respondent(s)


     WITH
     C.A. No. 10824-10825/2014
     (With appln.(s) for stay and )


     Date : 01/09/2015 This appeal was called on for hearing today.


     For Appellant(s)                      Mr.Vipin Kumar,Adv.
                                           Mr. B. Krishna Prasad,Adv.


     For Respondent(s)                     Mr.Gaichangpou Gangmei,Adv.
                                           Mr. Sridhar Potaraju,Adv.



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

Civil Appeal No(s). 10012/2014 Ld.counsel for the sole respondent seeks and is given four weeks time to file the counter affidavit.

Civil Appeal No.10824-10825/2014 Fresh steps for the service of notice by usual mode to the unserved respondent No.1 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served.

16:21:05 TLT List the matter again on 05.10.2015.

(M K HANJURA) Registrar SB