Supreme Court - Daily Orders
Commr.Of Customs,Kandla vs M/S Anchor Daewoo Indus.Ltd. on 16 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.108 COURT NO.14 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 Nos. 5999-6000/2007
COMMR.OF CUSTOMS, KANDLA Appellant(s)
VERSUS
M/S ANCHOR DAEWOO INDUS.LTD.& ANR. Respondent(s)
(With office report for direction)
WITH
C.A. No. 4352/2008
(With appln.(s) for stay)
Date : 16/10/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. Jitin Singhal, Adv.
Mr. Pratik, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Siddharth Bhatnagar, Adv.
Ms. Tahira Karanjawala, Adv.
Ms. Khushboobari, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. V. Sridharan, Sr. Adv.
Mr. M. P. Devanath, Adv.
Mr. Atul Gupta, Adv.
Mr. Hemant Bajaj, Adv.
Ms. Shagun Arora, Adv.
Mr. Anandh K., Adv.
Mr. Aditya Bhattacharya, Adv.
Ms. L. Charanya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified At the request of learned counsel for the respondent, Digitally signed by ASHWANI KUMAR Date: 2015.10.16 17:30:10 IST the appeals stand adjourned to 03rd November, 2015.
Reason: (Nidhi Ahuja) (Renu Diwan)
COURT MASTER COURT MASTER