Supreme Court - Daily Orders
Commissioner Of Customs vs M/S. Mangalore Refinery And ... on 30 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.6 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 Diary No. 18508/2015
COMMISSIONER OF CUSTOMS Appellant(s)
VERSUS
M/S. MANGALORE REFINERY AND PETROCHEMICALS LTD. Respondent(s)
(With appln. (s) for condonation of delay in filing appeal,
condonation of delay in re-filing appeal and office report)
Date : 30/10/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s)
Mr. Mukul Rohatgi, AG.
Mr. Rupesh Kumar, Adv.
Ms. Diksha Rai, Adv.
Ms. Anil Katiyar, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s)
Mr. V. Lakshmikumaran, Adv.
Mr. S. Vasudevan, Adv.
Mr. M. P. Devanath, Adv.
Ms. Shagun Arora, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Admitted.
The matter to be heard along with Civil Appeal Nos.5989-5990 of 2012.
(Nidhi Ahuja) (J. P. Sharma) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by ASHWANI KUMAR Date: 2015.10.31 13:45:15 IST Reason: