M/S Xerox India Ltd. Thru' Auth. ... vs Commissioner Of Central Excise, ...
2011 Latest Caselaw 1206 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CENTRAL EXCISE APPEAL No. - 34 of 2011
 

 
Petitioner :- M/S Xerox India Ltd. Thru' Auth. Signatory
 
Respondent :- Commissioner Of Central Excise, Meerut-Ii
 
Petitioner Counsel :- M.P. Devnath,Chandan Sharma,Nishant Mishra
 
Respondent Counsel :- S.S.C.,S,P,Kesarwani.
 
2.Case :- CENTRAL EXCISE APPEAL No. - 35 of 2011
 

 
Petitioner :- S.K. Gupta, Finance Controller, M/S Xerox India, Rampur
 
Respondent :- Commissioner Of Central Excise, Meerut-Ii
 
Petitioner Counsel :- M.P. Devnath,Nishant Mishra
 
Respondent Counsel :- S.S.C.,S.P.Kesarwani.
 
3.Case :- CENTRAL EXCISE APPEAL No. - 36 of 2011
 

 
Petitioner :- A.K. Srivastava, Senior Manager, M/S Xerox India, Rampur
 
Respondent :- Commissioner Of Central Excise, Meerut-Ii
 
Petitioner Counsel :- M.P. Devnath,Nishant Mishra
 
Respondent Counsel :- S.S.C.,S,P,Kesarwani.
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Counsel for the respondent prays for and is granted three weeks' time to file counter affidavit. Three weeks thereafter is allowed to file rejoinder affidavit.

List this appeal on 11th July, 2011

Interim order is extended till the next date of listing.

Order Date :- 19.4.2011

NS