Supreme Court - Daily Orders
Commissioner Of Customs Delhi I . vs Indian Oil Corporation Ltd. Indian Oil ... on 8 April, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO(S)…………………../2019
DIARY NO(S). 41752/2018
IN
CIVIL APPEAL NO.9286 OF 2012
COMMISSIONER OF CUSTOMS DELHI I ...APPELLANT(S)
VERSUS
INDIAN OIL CORPORATION LTD. ...RESPONDENT(S)
ORDER
The instant appeal stood dismissed peremtorily vide order dated 10th September, 2018.
As per office report, learned counsel for the appellant/applicant has on 9th October, 2018 filed ad valorem court fee and there is a delay of one day in filing the same. He has filed applications seeking permission to condone the delay in filing court fee and for restoration of the appeal.
For the reasons stated, delay in filing ad valorem court fee is condoned and the application for restoration is allowed. The appeal is accordingly restored to its original number.
The applications are disposed of in the above terms.
Office to proceed.
....................,J.
(AJAY RASTOGI)
Signature Not Verified
Digitally signed by NEW DELHI
VINOD LAKHINA
Date: 2019.04.10
13:42:33 IST
APRIL 08, 2019
Reason:
ITEM NO.47 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NO(S)…………………../2019 DIARY NO(S). 41752/2018 IN CIVIL APPEAL NO.9286 OF 2012 COMMISSIONER OF CUSTOMS DELHI I PETITIONER(S) VERSUS INDIAN OIL CORPORATION LTD. RESPONDENT(S) [FOR RESTORATION AND CONDONATION OF DELAY] Date : 08-04-2019 This application(s) was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI [IN CHAMBER] For Petitioner(s) Mr. T.A. Khan, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The applications are disposed of in terms of the signed order.
The appeal is restored to its original number.
[VINOD LAKHINA] [VIDYA NEGI]
AR-cum-PS BRANCH OFFICER
[SIGNED ORDER IS PLACED ON THE FILE]