Supreme Court - Daily Orders
Commissioner Of Customs Bangalore vs M/S Aditya Birla Nuvo Ltd on 25 July, 2014
4 ITEM NO.36 COURT NO.4 SECTION III
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 (C) No(s). 17569/2014
(Arising out of impugned final judgment and order dated 26/02/2014
in CSTA No. 1/2010 passed by the High Court Of Karnataka At
Bangalore)
COMMISSIONER OF CUSTOMS BANGALORE Petitioner(s)
VERSUS
M/S ADITYA BIRLA NUVO LTD Respondent(s)
(with prayer for interim relief and office report)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Mukul Rohtagi, Attorney General
Mr. T. V. Ratnam, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Bhuvnesh Satija, Adv.
For Mr. M.P. Devanath, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
Mr. Bhuvnesh Satija, learned counsel, accepts notice.
Tag with Civil Appeal No. 10083 of 2011.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2014.07.26 13:51:15 IST Reason: