Supreme Court - Daily Orders
M/S Laxmi Enterprises vs Commissioner Of Customs (Preventive) on 24 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Diary No(s). 46307/2019
M/S LAXMI ENTERPRISES APPELLANT(S)
VERSUS
COMMISSIONER OF CUSTOMS (PREVENTIVE) RESPONDENT(S)
O R D E R
There is an inordinate delay of 623 days in filing this appeal and moreover we are not inclined to interfere with the impugned order passed the Customs, Excise and Service Tax Appellate Tribunal. Consequently, the appeal stands dismissed on the ground of delay as well as on merits.
..................,J.
(A.M. KHANWILKAR) ..................,J.
(DINESH MAHESHWARI) NEW DELHI JANUARY 24, 2020 Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.25 12:55:35 IST Reason: 2 ITEM NO.20 COURT NO.6 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 46307/2019 M/S LAXMI ENTERPRISES Appellant(s) VERSUS COMMISSIONER OF CUSTOMS (PREVENTIVE) Respondent(s) ( IA No.6860/2020-CONDONATION OF DELAY IN FILING and IA No.6862/2020-EX-PARTE STAY ) Date : 24-01-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Akhil Krishan Maggu, Adv Mr. Vikas Sareen, Adv.
Mr. T. R. B. Sivakumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R There is an inordinate delay of 623 days in filing this appeal and moreover we are not inclined to interfere with the impugned order passed the Customs, Excise and Service Tax Appellate Tribunal. Consequently, the appeal stands dismissed on the ground of delay as well as on merits.
(NEETU KHAJURIA) (VIDYA NEGI)
COURT MASTER COURT MASTER
(Signed order is placed on the file.)