Supreme Court - Daily Orders
Commissioner Of Customs Custom House ... vs M/S Kumarakam Lake Resorts on 9 January, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.13 COURT NO.3 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).
18978/2014
(Arising out of impugned final judgment and order dated 13/11/2013
in RP No. 714/2011 in CA No. 51/2009 passed by the High Court Of
Kerala At Ernakulam)
COMMISSIONER OF CUSTOMS CUSTOM HOUSE KOCHI KERLA Petitioner(s)
VERSUS
M/S KUMARAKAM LAKE RESORTS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. G. Tushar Rao, Adv.
Ms. Sunita Rani Singh, Adv.
For Mr. B. Krishna Prasad, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
(Jayant Kumar Arora) (Pardeep Kumar)
Sr. P.A. AR-cum-PS
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2015.01.14
11:38:29 IST
Reason: