Supreme Court - Daily Orders
M/S Texplas India Pvt Ltd vs Commissioner Customs, International ... on 10 July, 2014
ð ITEM NO.5 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
Petition(s) for Special Leave to Appeal (C) No(s). 14953/2014
(Arising out of impugned final judgment and order dated 21/04/2014
in CEA No. 4/2013 passed by the High Court Of Uttarakhand at
Nainital)
M/S TEXPLAS INDIA PVT LTD Petitione
r(s)
VERSUS
COMMISSIONER CUSTOMS, INTERNATIONAL CONTAINER DEPOT,
TUGULAKABAD, NEW DELHI Respondent(s)
Date : 10/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. P.R. Mullick, Adv.
Mr. Seeraj Bagga, Adv.
Mr. Sahil Mullick, Adv.
Mr. Rajinder Mathur ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks leave of this Court to file an application for modification of the interim order passed by the High Court on the ground that by virtue of the said order he is required to pay more amount than w hat the C.E.S.T.A.T had directed. The special leave petition is permitted to be withdrawn.
(USHA BHARDWAJ) (RENUKA SADANA)
AR-CUM-PS (COURT MASTER)
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2014.07.10
18:04:57 IST
Reason: