Supreme Court - Daily Orders
Shahaji Trimbak Bhadakwad vs The Inspector Of Customs on 17 January, 2014
ITEM NO.19 COURT NO.5 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl)... 2014
CRLMP.NO(s). 97
(From the judgement and order dated 11/06/2009 in CRLA No.1378/2003,
of The HIGH COURT OF BOMBAY)
SHAHAJI TRIMBAK BHADAKWAD Petitioner(s)
VERSUS
THE INSPECTOR OF CUSTOMS & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP
and c/delay in refiling SLP)
Date: 17/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Ms. Charu Mathur, Adv. (SCLSC)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner.
The special leave petition is dismissed both on the grounds of delay as well as on merits.
(G. SUDHAKARA RAO) (SHARDA KAPOOR)
COURT MASTER COURT MASTER