Supreme Court - Daily Orders
Nkg Infrastucture Limited vs Commissioner Of Customs Central Excise ... on 13 March, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.346 OF 2018
IN
REVIEW PETITION (CIVIL) NO.782 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) NO.34907 OF 2016
NKG Infrastructure Limited Petitioner(s)
Versus
Commissioner of Customs, Central Respondent(s)
Excise and Service Tax
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [S.A. Bobde] ....................J. [N.V. Ramana] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.03.16 New Delhi 14:10:09 IST Reason: March 13, 2019.
ITEM NO.1005 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (CIVIL) NO.346 OF 2018 IN REVIEW PETITION (CIVIL) NO.782 OF 2018 IN SPECIAL LEAVE PETITION (CIVIL) NO.34907 OF 2016 NKG INFRASTRUCTURE LIMITED Petitioner(s) VERSUS COMMISSIONER OF CUSTOMS, CENTRAL EXCISE Respondent(s) AND SERVICE TAX (With appln.(s) for seeking oral hearing in open Court, stay and exemption from filing c/c of order) Date : 13-03-2019 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing in open Court is dismissed.
The curative petition is dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)