Supreme Court - Daily Orders
Commissioner Of Customs Ludhiana vs Dee Kay Exports on 8 January, 2021
Bench: L. Nageswara Rao, Navin Sinha, Indu Malhotra
1
ITEM NO.9+36+37 Court 7 (Video Conferencing) SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ITEM 9
Petition(s) for Special Leave to Appeal (C) No(s).12063/2020
(Arising out of impugned final judgment and order dated 16-12-2019
in CWP No.26928/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
COMMISSIONER OF CUSTOMS LUDHIANA & ANR. Petitioner(s)
VERSUS
DEE KAY EXPORTS Respondent(s)
(IA No.103113/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
ITEM 36
SLP (CIVIL) No(s). 11771/2020
(IA No.99704/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
ITEM 37
SLP (CIVIL) No(s). 12888/2020
(IA No.110833/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
WITH Diary No(s). 22613/2020 (IV-B) (IA No.119487/2020-CONDONATION OF DELAY IN FILING and IA No.119488/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 08-01-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Signature Not Verified Mr. K. M. Natraj ASG.
Ms. Sunita Rani Singh. Adv.Digitally signed by GEETA AHUJA Date: 2021.01.09 13:19:55 IST
Reason: Ms. Indira Bhakar Adv Mr. B. K. Prasad, AOR Mr. B. V. Balramdas, AOR For Respondent(s) Mr.Ravinder Agarwal, AOR 2 UPON hearing the counsel the Court made the following O R D E R Delay in Diary No(s). 22613/2020 is condoned.
Issue notice.
Tag along with SLP (Civil) No.12482/2020.
(Geeta Ahuja) (Beena Jolly) Court Master Court Master