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Supreme Court - Daily Orders

Commissioner Of Customs Nhava Sheva Iii vs Jeen Bhavani International on 27 February, 2023

Author: Krishna Murari

Bench: Krishna Murari

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION


                                  CIVIL APPEAL NOS.1482-1485 OF 2023
                                     (@ C.A. DIARY NO. 3426/2023)


                         COMMISSIONER OF CUSTOMS NHAVA SHEVA III        APPELLANT(S)

                                        VERSUS

                         JEEN BHAVANI INTERNATIONAL ETC.                RESPONDENT(S)



                                                     O R D E R

1. We have heard Mr. N. Venkataraman, learned Additional Solicitor General, appearing for the appellant.

2. Delay condoned.

3. We do not find any merit in these appeals and the same accordingly stand dismissed.

4. Pending application(s), if any, shall stand disposed of.

.......................J. ( KRISHNA MURARI ) .......................J. ( AHSANUDDIN AMANULLAH ) Signature Not Verified NEW DELHI Digitally signed by GEETA AHUJA Date: 2023.02.28 27th FEBRUARY, 2023 16:53:47 IST Reason:

ITEM NO.28 COURT NO.13 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 3426/2023 (Arising out of impugned final judgment and order dated 01-08-2022 in CEHA No. 85378/2021 in CUSA No. 85843/2020, Customs Appeal No.85843/2020 in IEHA No. 85379/2021 in CUSA No. 85844/2020, Customs Appeal No.85844/2020 passed by the Custom Excise Service Tax Apellate Tribunal, West Zonal Bench At Mumbai) COMMISSIONER OF CUSTOMS NHAVA SHEVA III Appellant(s) VERSUS JEEN BHAVANI INTERNATIONAL ETC. Respondent(s) ( IA No.28966/2023-CONDONATION OF DELAY IN FILING and IA No.28963/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.28960/2023-EX-PARTE STAY ) Date : 27-02-2023 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Manvender Singh Rathor, Adv. Mr. V.C. Bharathi, Adv.
Mr. Annam Venkatesh, Adv. Mr. Kanu Agarwal, Adv.
For Respondent(s) UPON hearing the counsel the court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master (Signed Order is placed on the file)