Supreme Court - Daily Orders
M/S Proflex Systems vs Commissioner Of Customs on 31 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.27 COURT NO.4 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 18518/2017
(Arising out of impugned final judgment and order dated 13-02-2017
in TA No. 862/2016 passed by the High Court of Gujarat at
Ahmedabad)
M/S PROFLEX SYSTEMS Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS Respondent(s)
(FOR ADMISSION and I.R. and IA No.63361/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 31-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Devan Parikh, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishabh Parikh, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2017.07.31
16:50:05 IST
Reason: