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Commissioner Of Customs, Central ... vs M/S. Lanco Infratech Limited And Ors. ... on 8 April, 2016

Bench: Dipak Misra, Shiva Kirti Singh

      ITEM NO.36                                  COURT NO.4                    SECTION III

                                       S U P R E M E C O U R T O F          I N D I A
                                               RECORD OF PROCEEDINGS

                                       Civil Appeal Diary No(s).         5887/2016

      COMMISSIONER OF CUSTOMS, CENTRAL EXCISE,
      HYDERABAD ETC. ETC.                                                       Appellant(s)

                                                             VERSUS

      M/S. LANCO INFRATECH LIMITED & ORS. ETC. ETC.                              Respondent(s)

      (with appln. (s) for condonation of delay in filing appeal. and
      office report)

      Date : 08/04/2016 This appeal was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

      For Appellant(s)                     Mr.   Yashank Adhyaru, Sr. Adv.
                                           Mr.   Ashok K. Srivastava, Adv.
                                           Ms.   Niranjana Singh, Adv.
                                           Mr.   B. Krishna Prasad, AOR

      For Respondent(s)                    Mr. V. giri, Sr. Adv.
                                           Mr. Ananga Bhattacharyya, AOR
                                           Mr. Mukund P. Unny, Adv.

                                           Mr. Nikhil Nayyar, Adv.
                                           Mr. Dhananjay Baijal, Adv.
                                           Mr. N. Sai Vinod, Adv.

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

Delay condoned.

Admit.

Mr. V. Giri, learned senior counsel along with Mr. Ananga Bhattacharyya and Mr. Nikhil Nayyar, learned counsel have entered appearance on behalf of some of the respondents. The said respondents need not be issued notice.

Reason: As far as other respondents, are concerned, steps be taken.

                         (Gulshan Kumar Arora)                                  (H.S. Parasher)
                             Court Master                                        Court Master