Supreme Court - Daily Orders
The Commissioner Of Customs And Central ... vs M/S First Garments Manufacturing ... on 8 January, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.6 COURT NO.8 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)......CC No(s).
22663-22664/2015
(Arising out of impugned final judgment and order dated 13/11/2014
in WAMD No. 53/2013 and MP No. 1/2013 passed by the High Court of
Madras at Madurai)
THE COMMISSIONER OF CUSTOMS
AND CENTRAL EXCISE &Ors. Petitioner(s)
VERSUS
M/S FIRST GARMENTS MANUFACTURING (INDIA) PVT LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/01/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Rajiv Nanda, Adv.
Mr. Rahul Tyagi, Adv.
Mr. R.M. Bajaj, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.01.08 12:04:08 IST Reason: