Supreme Court - Daily Orders
Commnr. Of Customs, Pune vs M/S. Dabhol Power Co. on 27 April, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.105 COURT NO.11 SECTION III
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). 8094-8096/2004
COMMNR. OF CUSTOMS, PUNE Appellant(s)
VERSUS
M/S. DABHOL POWER CO. Respondent(s)
Date : 27/04/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s)
Mr. K. Radhakrishnan, Sr. Adv.
Ms. B. Sunita Rao, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s)
Mr. V. Lakshmikumaran, Adv.
Mr. Bhargava V. Desai, Adv.
Ms. Soumya Mehrotra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for both the sides request for adjournment for a period of three months on the ground that some modalities are being worked out in these cases between the parties. Post the matters after three months.
(Nidhi Ahuja) (Suman Jain)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.04.30
15:35:10 IST
Reason: