Supreme Court - Daily Orders
Commnr. Of Customs, Mumbai vs M/S. Eagle Electronics on 19 March, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.105 COURT NO.13 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). 9067-9068/2003
COMMNR. OF CUSTOMS, MUMBAI Appellant(s)
VERSUS
M/S. EAGLE ELECTRONICS & ANR. Respondent(s)
(with office report)
Date : 19/03/2015 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. Jaideep Gupta,Sr.Adv.
Ms. Aruna Gupta,Adv.
Mr. S.M.Malik,Adv.
Mr. P.K.Maaik,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Ms. Meenakshi Arora,Sr.Adv.
Ms. Poli Kataki,Adv.
Ms. Bhavana,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.03.23 17:16:36 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 9067-9068 OF 2003 Commnr. Of Customs, Mumbai Appellant(s) VERSUS M/s. Eagle Electronics & Anr. Respondent(s) O R D E R After hearing learned counsel for the parties we are of the opinion that the order of the CEGAT is without blemish and does not call for any interference. The appeals are accordingly dismissed.
The amount deposited by the respondent with the appellant shall be refunded in accordance with law within a period of two months.
…............................J. (A.K. SIKRI) …............................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 19.3.2015.