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Commr.Of Customs (Csi Airport) Mumbai vs M/S. Lark Chemicals Pvt.Ltd. Etc. on 18 September, 2015

     ITEM NO.15                          REGISTRAR COURT. 1               SECTION III

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS


                                     BEFORE THE REGISTRAR MRS. RACHNA GUPTA

                                      Civil Appeal   No(s).   7768-7769/2013


     COMMR.OF CUSTOMS (CSI AIRPORT) MUMBAI                              Appellant(s)

                                                     VERSUS

     M/S. LARK CHEMICALS PVT.LTD. ETC.                                  Respondent(s)



     Date : 18/09/2015 These appeals were called on for hearing today.


     For Appellant(s)
                                        Mr Raj Singh Niranjan, Adv.
                                        Mr. B. Krishna Prasad,Adv.


     For Respondent(s)
                                        Ms Saumya Mehrotra, Adv.
                                        Mr. Bhargava V. Desai,Adv.
                                        Mr. R. Chandrachud,Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Both respondents have duly been served.

No statement of case has been filed nor opted for.

However, it is no more a mandate after the amendment in the Supreme Court Rules, 2013.

Matter stands complete. Registry to process the matter for being listed before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar