Supreme Court - Daily Orders
Commissioner Of Customs, Kochi vs Logic India Trading Co. on 30 September, 2016
Bench: Madan B. Lokur, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2016
D No.25388/2016
COMMISSIONER OF CUSTOMS, KOCHI ...APPELLANT(s)
VERSUS
LOGIC INDIA TRADING CO. ...RESPONDENT(s)
O R D E R
We have heard learned counsel for the appellant. Delay condoned.
We find no reason to interfere with the impugned judgment.
The appeal is accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (UDAY UMESH LALIT) NEW DELHI SEPTEMBER 30, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.10.04 10:15:44 IST Reason: ITEM NO.35 COURT NO.7 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(s).25388/2016 COMMISSIONER OF CUSTOMS, KOCHI Appellant(s) VERSUS LOGIC INDIA TRADING CO. Respondent(s) (with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal.) Date : 30/09/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. ANS Nadkarni, ASG Mr. Aman Sinha, Adv.
Mr. A.K. Srivastava, Adv. Ms. Sunita Rani Singh, Adv. Ms. Mansa Singh, Adv.
Ms. B. Sunita Rao, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)