Supreme Court - Daily Orders
Scientific Instrument Co. Ltd. vs Commissioner Of Customs (Export) on 15 December, 2014
Bench: Chief Justice, A.K. Sikri, R.K. Agrawal
ITEM NO.39 COURT NO.1 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).
20669/2014
(Arising out of impugned final judgment and order dated 20/12/2013
in CMA No. 2496/2011 passed by the High Court Of Madras)
SCIENTIFIC INSTRUMENT CO. LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (EXPORT) Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Kamini Jaiswal,Adv.
Ms.Shilip Dey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.12.15 17:06:07 IST Reason: