Supreme Court - Daily Orders
R.N. Zutshi vs Commissioner Of Customs (Import And ... on 7 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
ITEM NO.51 +75 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
Petition(s) for Special Leave to Appeal (C) No(s). 21690/2015
(Arising out of impugned final judgment and order dated 27/02/2015
in CAA No. 32/2011 passed by the High Court of Delhi at New Delhi)
R.N. ZUTSHI Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (IMPORT AND GENERAL ) Respondent(s)
(With appln. (s) for permission to file lengthy list of dates,
interim relief and office report)
WITH
SLP(C) No. 21755/2015
(With appln.(s) for permission to file lengthy list of dates,
interim relief and office report)
SLP(C) No. 22241/2015
(With appln.(s) for permission to place additional documents on
record, interim relief and office report)
Date : 07/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Shrey Chathly, Adv.
For Mr. Ashwarya Sinha,Adv.
Ms. Manju Jetley, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos.21690/2015 and 21755/2015 Counsel for the petitioner(s) has circulated Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.08.07 17:11:05 IST a letter praying for adjournment on the ground that Reason: he is indisposed.
List these petitions next week. 2 SLP(C) No. 22241/2015 Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw the Special Leave Petition with liberty to approach the High Court.
Permission sought for is granted. The Special Leave Petition is disposed of as withdrawn with liberty to the petitioner to approach the High Court, if he so desires.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar
*(Appearance slip not given)