Supreme Court - Daily Orders
Commnr.Of Customs Mumbai vs M/S Aban Loyd Chiles Offshore Ltd on 15 December, 2015
Bench: Dipak Misra, Prafulla C. Pant
CA 1784-87/04
1
ITEM NO.104 COURT NO.4 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 Nos.1784-1787/2004
COMMNR. OF CUSTOMS MUMBAI Appellant(s)
VERSUS
M/S ABBAN LOYD CHILES OFFSHORE LTD & ORS Respondent(s)
(With appln. (s) for amendment of cause title and office report)
WITH C.A. Nos.4342-4345/2004
(With appln.(s) for amendment of cause title and office report)
Date : 15/12/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Appellant(s) Mr. A.K. Panda, Sr. Adv.
Mr. Tarachandra Sharma, Adv.
Ms. Nisha Bagchi, Adv.
Ms. Sujeeta Srivastava, Adv.
Mr. B. Krishna Prasad, AOR
CA 4342-45/04 Mr Ramesh Singh, Adv.
Ms. Bina Gupta, Adv.
Mr. A.T. Patra, Adv.
Mr. Nipun Malhotra, Adv.
Ms. Ruchika D., Adv.
for M/s. O. P. Khaitan & Co.
For Respondent(s) Mr. Vivek Jain, Adv.
Mr. Mahesh Agarwal, Adv.
Ms. Devika Mohan, Adv.
Mr. E. C. Agrawala, AOR
Mr Ramesh Singh, Adv.
Signature Not Verified
CA 1784-87/04
Digitally signed by
Gulshan Kumar Arora
Date: 2015.12.16
15:13:33 IST
Ms. Bina Gupta, Adv.
Reason:
Mr. A.T. Patra, Adv.
Mr. Nipun Malhotra, Adv.
Ms. Ruchika D., Adv.
for M/s. O. P. Khaitan & Co.
CA 1784-87/04
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UPON hearing the counsel the Court made the following
O R D E R
Application for amendment of Cause Title is allowed. Heard Mr. A.K. Panda, learned senior counsel for the appellant and Mr. Ramesh Singh, learned counsel for the respondent No.1 in C.A. Nos.1784-1787 of 2004.
Hearing concluded.
Judgment reserved.
The parties are at liberty to file written notes/submissions by 10th January, 2016.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master