Supreme Court - Daily Orders
Commr.Of Customs- (Acc & Import) Mumbai vs Global Vectra Helicopter on 7 March, 2014
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ITEM NO.40 COURT NO.12 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 NO(s). 7012 OF 2012
COMMR.OF CUSTOMS- (ACC & IMPORT) MUMBAI Appellant (s)
VERSUS
GLOBAL VECTRA HELICOPTER Respondent(s)
(With appln(s) for stay,c/delay in re-filing appeal,condonation of delay in
filing appeal. and office report ))
Date: 07/03/2014 This Appeal was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Appellant(s) Mr. L. Nageshwar Rao, ASG
Mr. K. Swami, Adv.
Mr. Farrukh Rasheed, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Atul Nanda, Sr. Adv.
Ms. Rameeza Hakeem, Adv.
Mr. Pryadarshi Gopal, Adv.
for M/S. Law Associates,Adv.
UPON hearing counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
[Gulshan Kumar Arora] [Indu Pokhriyal] Court Master Court Master (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7012 OF 2012 Commissioner of Customs (ACC & Import), Mumbai ... Appellant Versus Global Vectra Helicopter ... Respondent ORDER The appeal is dismissed keeping the question of law open.
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(Ranjana Prakash Desai) ............................
(Madan B. Lokur) New Delhi;
March 7, 2014