Supreme Court - Daily Orders
Principal Commissioner Customs ... vs Gandhar Oil Refinery (I) Ltd. on 8 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.4 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No........./2017
(Diary No(s). 22552/2017)
PRINCIPAL COMMISSIONER CUSTOMS (IMPORT II)-MUMBAI Appellant(s)
VERSUS
GANDHAR OIL REFINERY (I) LTD. ETC. Respondent(s)
(With appln(s) for c/delay in filing appeals, ex-parte stay)
Date : 08-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Ranjit Kumar, SG
Mr. P.K. Mullick, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The appeals are dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.09.11 17:25:09 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). OF 2017 (Diary No(s). 22552/2017) PRINCIPAL COMMISSIONER CUSTOMS (IMPORT II)-MUMBAI Appellant(s) VERSUS GANDHAR OIL REFINERY (I) LTD. ETC. Respondent(s) O R D E R We have heard learned Solicitor General appearing for the appellant and perused the record. We do not see any cogent reason to entertain the appeals. The judgment impugned does not warrant any interference.
The appeals are dismissed.
However, question of law pertaining to the classification of goods under the Customs Tariff Act is left open.
.......................J. (J. CHELAMESWAR) .......................J. (S. ABDUL NAZEER) NEW DELHI September 8, 2017