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M/S Bharti Airtel Limited .Etc vs Commissioner Of Customs, Bangalore on 16 April, 2015

     ITEM NO.100                            REGISTRAR COURT. 1               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 MRS. RACHNA GUPTA

     Civil Appeal                 No(s).    5989-5990/2012

     M/S BHARTI AIRTEL LTD.& ANR                                          Appellant(s)

                                                      VERSUS

     COMMISSIONER OF CUSTOMS, BANGALORE                                   Respondent(s)
     (with office report)


     Date : 16/04/2015 These appeals were called on for hearing today.


     For Appellant(s)
                                           Mr. M. P. Devanath,Adv.


     For Respondent(s)
                                           Mr. S.K. Sabharwal, Adv.
                                           Mr. Arvind Kumar Sharma,Adv.


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

Service is complete.

None of parties has filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.07.21 10:39:49 IST Reason:

(RACHNA GUPTA) Registrar