Supreme Court - Daily Orders
Commissioner Of Customs, Kandla vs M/S. Rajnarayan Jwalaprasad on 30 July, 2019
ITEM NO.14 REGISTRAR COURT. 1 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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 14129/2015
COMMISSIONER OF CUSTOMS, KANDLA Appellant(s)
VERSUS
M/S. RAJNARAYAN JWALAPRASAD & ORS. Respondent(s)
Date : 30-07-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr M Khairati, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Merusagar Samantaray, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1 is duly represented. Service is complete on respondent nos. 2 to 6 but none has entered appearance.
Affidavit of valuation and ad valorem court fee have been filed.
Ld. Counsel for the appellant does not wish to file statement of case.
Ld. counsel for respondent no.1 has not filed statement of case and time has expired. Signature Not Verified
Registry to process the matter for listing before the Digitally signed by HEMA JOSHI Date: 2019.08.02 Hon'ble Court as per rules. 17:14:47 IST Reason:
ANIL LAXMAN PANSARE Registrar