Supreme Court - Daily Orders
Commissioner Of Customs Ahmedabad vs M/S. S. Ramdas Pragji Forwarders Pvt. ... on 2 May, 2017
ITEM NO.11 REGISTRAR COURT. 2 SECTION IIIB
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 V RAMESH
Civil Appeal No(s). 7685/2014
COMMISSIONER OF CUSTOMS, AHMEDABAD Appellant(s)
VERSUS
M/S S. RAMDAS PRAGJI FORWARDERS PVT. LTD Respondent(s)
(with appln. (s) for stay)
WITH
C.A. No. 7688/2014
C.A. No. 4975/2016
C.A. No. 5941/2016
C.A. No. 4965-4966/2016
(With Office Report)
Date : 02/05/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad,Adv.
Mr. Praneet Pranav, Adv.
For Respondent(s)
Mr. Pramod B. Agarwala,Adv.
Mr. Aayush Agarwala, Adv.
Mr. Shishir Deshpande,Adv.
Mr. J.K. Mishra, Adv.
Mr. M. P. Devanath,Adv.
Mr. Victor Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 7685/2014
Service is complete. Ld.counsel for the parties have not filed the statement of case. However, statement of case is not mandatory Signature Not Verified as per amended Supreme Court Rules,2013. Viewed thus, the matter Digitally signed by POOJA SHARMA Date: 2017.05.02 shall be processed for listing before the Hon'ble Court as per 16:35:37 TLT Reason:
rules.
Contd...2/-
Item No. 11 - 2 - C.A.No. 7685/2014 etc. C.A. No. 7688/2014 Service is complete, but there is no appearance for the sole respondent. Ld.counsel for the appellant has not filed the statement of case. However, statement of case is not mandatory as per amended Supreme Court Rules,2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.C.A. No. 4975/2016
Ld.counsel for the appellant shall file the affidavit of valuation within a period of four weeks as last chance.
List again on 01.08.2017.C.A. No. 5941/2016
Ld. Counsel for the appellant has failed to file the affidavit of valuation. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.
C.A. No. 4965-4966/2016 Ld.counsel for the appellant shall file the deficit court fee within four weeks.
List again on 01.08.2017.
(M V RAMESH) Registrar PS