Supreme Court - Daily Orders
M/S Reebok India Company vs Commissioner Of Customs Patparganj on 27 April, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.28 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3877/2018
M/S REEBOK INDIA COMPANY Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS PATPARGANJ Respondent(s)
(FOR ADMISSION and IA No.56978/2018-EX-PARTE STAY )
Date : 27-04-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Appellant(s) Mr. Arvind P. Datar,Sr.Adv.
Mr. Naresh Thacker,Adv.
Mr. M. P. Devanath, AOR
Mr. Abhishek Anand,Adv.
Ms. Rinkey Jassuja,Adv.
Mr. Udit Jain,Adv.
Ms. Ashwini Chandrasekaran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Appeal admitted.
Learned senior counsel appearing for the appellant states that the duty amount has already been paid.
The penalty is stayed, in the meantime.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by OM
PRAKASH SHARMA
Date: 2018.04.28
13:23:54 IST
Reason: