Supreme Court - Daily Orders
Commr.Of Customs(Preventive) vs M/S R.L.Kalathia Ship Breaking ... on 19 February, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13501 OF 2015
COMMISSIONER OF CUSTOMS APPELLANT(S)
VERSUS
INDIAN OIL CORPORATION LTD. RESPONDENT(S)
O R D E R
As prayed, three weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file ad-valorem Court fee, failing which the appeal(s) shall stand dismissed without further reference to the Court.
............J. [DEEPAK GUPTA] NEW DELHI;
FEBRUARY 19, 2018.
Signature Not Verified Digitally signed by POOJA SEHGAL Date: 2018.02.22 09:59:27 IST Reason: ITEM NO.2 COURT NO.13 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). 10612/2011 COMMR.OF CUSTOMS(PREVENTIVE) Appellant(s) VERSUS
M/S R.L.KALATHIA SHIP BREAKING P.LTD.
THROUGH MANAGER Respondent(s) WITH C.A. No. 13501/2015 Date : 19-02-2018 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA [IN CHAMBERS] For Appellant(s) Mr. T.A. Khan, Adv.
Mr. B. Krishna Prasad, Adv.
Mr. B.V. Balramdas, Adv.
Mrs. Anil Katiyar, AOR For Respondent(s) Mr. M. P. Devanath, AOR Mr. Rahul Narayan, AOR Mr. Shashwat Goel, Adv.
Mr. R. Parthasarathy, AOR Ms. Meera Mathur, AOR UPON hearing the counsel the Court made the following O R D E R In C.A. No. 13501 of 2015 As prayed, three weeks' time, as a last opportunity, is granted to learned counsel for the appellant(s) to file ad-valorem Court fee, failing which the appeal(s) shall stand dismissed without further reference to the Court.
(POOJA SEHGAL) (MADHU NARULA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)