Supreme Court - Daily Orders
Directorate Of Revenue ... vs State Of Nct Of Delhi on 1 May, 2017
Bench: Arun Mishra, Amitava Roy
1
ITEM NO.43 COURT NO.12 SECTION IIC
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 (Crl.) No(s). 2152/2014
(Arising out of impugned final judgment and order dated 21/02/2013
in CRLMC No. 526/2013 passed by the High Court Of Delhi At New
Delhi)
DIRECTORATE OF REVENUE INTELLIGENCE,N.D. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(with appln. (s) for appropriate direction and exemption from
filing c/c of the impugned order and office report)
(For final disposal)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Ritesh Kumar, adv.
Mr. Amol Chitle, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. P. Gautam, aDv.
Ms. Aruna Gupta, Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In the facts and circumstances of the case, the special leave petition is dismissed leaving the question of law open. It is agreed that verification of the Signature Not Verified stocks in question, for the purpose of Section 110 (IB) Digitally signed by NEELAM GULATI Date: 2017.05.02 of the Customs Act, 1962, be made by the Judicial 16:30:57 IST Reason:
Magistrate or any person authorised by him for the purpose. No objection shall be raised in this regard by the parties concerned.2
Pending applications, if any, shall stand disposed of.
(NEELAM GULATI) (TAPAN KR. CHAKRABORTY)
COURT MASTER COURT MASTER