Supreme Court - Daily Orders
The Additional Commissioner Of Customs ... vs M/S Annapurna Industries on 4 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.22 COURT NO.2 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 21569/2017
(Arising out of impugned final judgment and order dated 07-04-2017
in CEA No. 88/2011 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
THE ADDITIONAL COMMISSIONER OF CUSTOMS
AND CENTRAL EXCISE, HYDERABAD Petitioner(s)
VERSUS
M/S ANNAPURNA INDUSTRIES Respondent(s)
( IA No.80220/2017-CONDONATION OF DELAY IN FILING SLP and
IA No.80223/2017-CONDONATION OF DELAY IN REFILING SLP)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Ranjit Kumar,S.G.
Mr. Tushar Mehta,ASG
Mr. Ajay Sharma,Adv.
Ms. Shirin Khajuria,Adv.
Ms. Akanksha Kaul,Adv.
B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.09.04 17:04:53 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI IS BEING USED BY MR. OM PARKASH SHARMA