Supreme Court - Daily Orders
M/S. R.K. Infra And Engineering (India) ... vs Commissioner Of Customs And Central ... on 28 February, 2020
Bench: Navin Sinha, Krishna Murari
ITEM NO.42 COURT NO.14 SECTION XII-A
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). 28696/2017
(Arising out of impugned final judgment and order dated 28-08-2017
in CEA No. 149/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
M/S. R.K. INFRA AND ENGINEERING (INDIA) PVT. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS
AND CENTRAL EXCISE, HYDERABAD IV Respondent(s)
(FOR I.R. and IA No.113761/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS )
Date : 28-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Dr. M.V.K. Moorthy, Adv.
Mr. Hitendra Nath Rath, AOR
For Respondent(s) Mr. Tarkeshwar Nath, Adv.
Mr. Ashish Rana, Adv.
Mr. V.P. Singh, Adv.
Mr. Mahavir Rawat, Adv.
Mr. Harshit Singh, Adv.
Mr. A. Paushyayan, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent, list the matter after four weeks. (MEENAKSHI KOHLI) Signature Not Verified (DIPTI KHURANA) AR-CUM-PS Digitally signed by MEENAKSHI KOHLI Date: 2020.02.29 COURT MASTER 11:02:43 IST Reason: