Supreme Court - Daily Orders
The Commissioner Of Customs ... vs Laltanpuii on 31 October, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.9 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27003/2022
(Arising out of impugned final judgment and order dated 28-10-2021
in CUSA No. 1/2021 passed by the High Court of Meghalya at Shilong)
THE COMMISSIONER OF CUSTOMS (PREVENTIVE) Petitioner(s)
VERSUS
LALTANPUII Respondent(s)
(FOR ADMISSION and I.R. and IA No.149178/2022-CONDONATION OF DELAY
IN FILING and IA No.149180/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 31-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Mukesh Kumar Maroria, AOR
Mr. Adit Khorana, Adv
Mr. Shantnu Sharma Adv
Ms. Aakansha Kaul Adv.
Mr. Manek Singh, Adv.
Mr. Aman S., Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
We do not find any good ground and reason to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.11.01Pending application(s), if any, shall stand disposed of.
17:06:33 IST Reason:(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)