Supreme Court - Daily Orders
Asian Freight Forwarders vs Commissioner Of Custom (Gen), Mumbai on 1 December, 2015
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
ITEM NO.29 COURT NO.15 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) Diary No(s).
13224/2015
(Arising out of impugned final judgment and order dated 30/01/2014
in ON No. A68/2014/CPTB/C-I passed by the Custom Excise Service Tax
Apellate Tribunal, West Zonal Bench at Mumbai)
ASIAN FREIGHT FORWARDERS Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOM (GEN), MUMBAI Respondent(s)
(Office report on default)
Date : 01/12/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBERS]
For Petitioner(s) Mr. Nischal Kumar Neeraj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted two weeks' time for doing the needful as pointed out by the registry in its office report dated 14.08.2015, failing which the special leave petition shall stand dismissed without further reference to the Court.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.12.02 17:03:58 IST Reason: (SAPNA BISHT) (RAJINDER KAUR) SR. P.A. COURT MASTER