Supreme Court - Daily Orders
Commissioner Of Customs, Central ... vs Kelvin Infotech Pvt. Ltd. on 12 February, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO...... of 2016
(@ Civil Appeal Diary No. 1805 of 2016)
COMMISSIONER OF CUSTOMS, CENTRAL
EXCISE AND S.T. MEERUT – II Appellant(s)
VERSUS
KELVIN INFOTECH PVT. LTD. Respondent(s)
O R D E R
The civil appeals are dismissed on the ground of delay.
…....................J. [Madan B. Lokur] …....................J. [R.K. Agrawal] NEW DELHI FEBRUARY 12, 2016 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.02.16 12:56:12 IST Reason: 1 ITEM NO.15 COURT NO.8 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 Diary No(s). 1805/2016 COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND S.T. MEERUT – II Appellant(s) VERSUS KELVIN INFOTECH PVT. LTD. Respondent(s) (With appln. (s) for condonation of delay in filing appeal.) Date : 12/02/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Mukul Rohatgi, AG Mr. Indermeet Singh, Adv. Ms. Ranjeeta Rohatgi, Adv. Ms. Rukhmini Bobde, Adv. Mr. B. Krishna Prasad,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed on the ground of delay.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master 2