Supreme Court - Daily Orders
Commissioner Of Customs (Preventive), ... vs Nayara Energy Ltd. on 5 July, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.48 COURT NO.9 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5719-5720/2015
COMMISSIONER OF CUSTOMS (PREVENTIVE), JAMNAGAR Appellant(s)
VERSUS
NAYARA ENERGY LTD. & ANR. Respondent(s)
IA No. 3/2015 - STAY APPLICATION)
Date : 05-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Appellant(s) Mr. N. Venkatraman, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Rupesh Kumar, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Udai Khanna, Adv.
Mr. Amit Sharma (b), Adv.
Mr. Vivasvan Gautam, Adv.
Mr. Vijay Nand Tripathi, Adv.
For Respondent(s) Mr. Mahesh Agarwal, Adv.
Mr. Vishal Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Mr. Alok Yadav, Adv.
Ms. Tuhina Srivastava, Adv.
Mr. Anshuman Srivastava, Adv.
Ms. Aditi Jain, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified The records of the appeals before the Tribunal, CESTAT, Digitally signed by Nisha Khulbey Date: 2023.07.06 Western Zonal Region, Ahmedabad, namely, C.A. No. C11971/2013 and 16:40:01 IST Reason:
1C11972/2013 filed and disposed of by a common order dated 18.12.2014 shall be requisitioned and placed along in the file in this case.
The Registry of this Court shall digitize the records and transmit the same within two weeks’ to this Court.
On receipt of the record, digital copy shall be made available to the counsel for the parties.
Learned counsel for the parties shall file written submissions, not exceeding 5 pages, at least a week before the next date of hearing.
List on 17.08.2023.
(HARSHITA UPPAL) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2