Supreme Court - Daily Orders
Commissioner Of Customs vs Rohan Anirudha Seolekar on 3 August, 2015
ITEM NO.28 REGISTRAR COURT. 2 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 MR. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 2465-2466/2014
COMM. OF CUSTOMS CHENNAI Petitioner(s)
VERSUS
ROHAN ANIRUDHA SEOLEKAR & ANR -REG. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 03/08/2015 These petitions were called on for hearing today.
For Petitioner(s) Ms. Alka Agrawal,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved sole respondent shall be taken by the learned counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the District Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.
List again on 13.10.2015.
(M K HANJURA) Signature Not Verified Registrar MG Digitally signed by Madhu Grover Date: 2015.08.04 16:26:48 SCT Reason: