Supreme Court - Daily Orders
Nkg Infrastucture Ltd. vs Commissioner Of Customs, Central ... on 27 March, 2018
Bench: Madan B. Lokur, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 782/2018
IN
SPECIAL LEAVE PETITION (C) NO. 34907/2016
NKG INFRASTRUCTURE LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS,
CENTRAL EXCISE AND SERVICE TAX, GHAZIABAD Respondent(s)
O R D E R
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [ADARSH KUMAR GOEL] NEW DELHI;
MARCH 27, 2018.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.03.31 12:53:52 IST Reason: 1 ITEM NO.1001 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 782/2018 in SLP(C) No. 34907/2016 NKG INFRASTUCTURE LTD. Petitioner(s) VERSUS COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX, GHAZIABAD Respondent(s) Date : 27-03-2018 This petition was circulated today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2