Supreme Court - Daily Orders
M/S Mytri Enterprises Etc vs Commissioner Of Customs (General) ... on 28 January, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No(S).417-419 of 2015
IN
REVIEW PETITION(C) No(S).1902-1904 of 2015
IN
CIVIL APPEAL NO.(C) No(S).5773-5775 of 2004
M/S MYTRI ENTERPRISES ETC AND ORS Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (GENERAL) MUMBAI Respondent(s)
O R D E R
We have gone through the Curative Petitions and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petitions are dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. (A.K. SIKRI) Signature Not Verified ...........................J. Digitally signed by Mahabir Singh (ROHINTON FALI NARIMAN) Date: 2016.02.03 16:28:17 IST Reason: NEW DELHI DATED 28th JANUARY, 2016.
CHAMBER MATTER SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(C) No(s). 417-419/2015 In R.P.(C) No(s). 1902-1904/2015 In C.A. No(s). 5773-5775/2004 M/S MYTRI ENTERPRISES ETC AND ORS Petitioner(s) VERSUS COMMISSIONER OF CUSTOMS (GENERAL) MUMBAI Respondent(s) (with office report) Date: 28/01/2016 These petitions were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R We have gone through the Curative Petitions and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petitions are dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)