Supreme Court - Daily Orders
M/S Surya Light vs Commissioner Of Customs Bangalore on 7 February, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2014 (D.NO.29146/2013)
M/S.SURYA LIGHT APPELLANT
VERSUS
COMMISSIONER OF CUSTOMS, BANGALORE RESPONDENT
O R D E R
1. We have heard learned counsel for the appellant.
2. The Civil Appeals are dismissed only on the ground of delay.
.......................J. (H.L. DATTU) .......................J. (S.A. BOBDE) NEW DELHI;
FEBRUARY 07, 2014 ITEM NO.4 COURT NO.3 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 D.NO(s). 29146 OF 2013 (for prel.hearing) M/S SURYA LIGHT Appellant (s) VERSUS COMMISSIONER OF CUSTOMS BANGALORE Respondent(s) (With appln(s) for c/delay in re-filing appeal,condonation of delay in filing appeal) Date: 07/02/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr.Raghavendra S.Sharma, Adv.
Mr.Ajay Veer Singh, Adv. Mr.R.K.Verma,Adv.
Mr.U.R.Bokadia, Adv.
Mr.Atul Agrawal, Adv.
Mr.Mohd.Irshad Hanif, Adv For Respondent(s) UPON hearing counsel the Court made the following O R D E R The Civil Appeals are dismissed only on the ground of delay, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (signed order is placed on the file)