Supreme Court - Daily Orders
Commissioner Of Customs (Sea ... vs Indo Deutsche Trade Links on 8 January, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.34 COURT NO.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
CIVIL APPEAL NO(S). OF 2015
(Arising out of Civil Appeal Diary No(s)38286 OF 2014
(Arising out of impugned final judgment and order dated 11/02/2014
in FO No. 40093-40101 of 2014 in Appeal Nos. C/218 to 225/10 &
C/231/10 passed by the Customs, Excise And Service Tax Appellate
Tribunal, South Zonal Bench, Chennai)
COMMISSIONER OF CUSTOMS (SEA PORT-IMPORT) CHENNAI Appellant(s)
VERSUS
INDO DEUTSCHE TRADE LINKS AND ANR Respondent(s)
(with appln. (s) for condonation of delay in filing appeal.)
Date : 08/01/2015 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Appellant(s) Mr. Ranjit Kumar, SG
Mr. Tara Chanra Sharma, Adv.
Ms. Binu Tamta, Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List these appeals after three weeks at the request of the Solicitor General appearing for the appellant.
(Neetu Khajuria) (Vinod Kulvi) Signature Not Verified Sr.P.A. Assistant Registrar Digitally signed by NEETU KHAJURIA Date: 2015.01.09 16:17:57 IST Reason: