Supreme Court - Daily Orders
Customs vs Mohd.Bagour on 30 July, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
ITEM NO.25 COURT NO.9 SECTION II-C
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 (Crl.) No(s).8464-8465/2012
(Arising out of impugned final judgment and order dated 25-11-2011
in CRLLP No. 275/2011 25-11-2011 in CRLLP No. 284/2011 passed by
the High Court Of Delhi At New Delhi)
CUSTOMS Petitioner(s)
VERSUS
MOHD.BAGOUR & ANR. Respondent(s)
(Mr. Siddharth Luthra, Ld. Sr. Advocate ( Amicus Curiae) Mr. Sarad
Kumar Singhania, Advocate)
IA No. 6017/2016 - PERMISSION TO FILE ANNEXURES)
Date : 30-07-2019 These matters were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Aman Lekhi, ASG
Ms. Nisha Bagchi, Adv.
Ms. Nachiketa Joshi, Adv.
Mr. B.K.Prasad, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Siddharth Luthra, Sr. Adv. (A.C.)
Mr. Kunal Mimani, Adv.
Mr. Saifuddin S., Adv.
Mr. Sarad Kumar Singhania, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain these Special Leave Petitions under Article 136 of the Constitution of India.
The Special Leave Petitions are accordingly dismissed.
Signature Not VerifiedPending applications, if any, are disposed of.
Digitally signed by RACHNA Date: 2019.08.02 17:14:04 IST Reason: (POOJA CHOPRA) (SAROJ KUMARI GAUR)
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