Supreme Court - Daily Orders
Commissioner Of Customs Mundra vs M/S Sunrise Traders on 5 September, 2022
Bench: D.Y. Chandrachud, Hima Kohli
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos 5440-5453 of 2022
Commissioner of Customs, Mundra .... Appellant(s)
Versus
N/s Sunrise Traders ....Respondent(s)
ORDER
1 We find no error in the order of the Customs, Excise & Service Tax Appellate Tribunal, West Zonal Bench at Ahmedabad in Customs Appeal Nos 10145 of 2021, 10632-10640 of 2021 and 10643-46 of 2021.
2 The appeals are accordingly dismissed.
3 Pending application, if any, stands disposed of.
…..…..…....…........……………….…........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Hima Kohli] New Delhi;
September 05, 2022
-S-
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2022.09.06 17:53:30 IST Reason: ITEM NO.9 COURT NO.2 SECTION XVII-A 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(s).5440-5453/2022 COMMISSIONER OF CUSTOMS MUNDRA Appellant(s) VERSUS M/S SUNRISE TRADERS Respondent(s)
(WITH IA No.116621/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.116619/2022-EX-PARTE STAY and IA No.121469/2022- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 05-09-2022 These appeals were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE HIMA KOHLI For Appellant(s) Ms. Praveena Gautam, Adv.
Mr. Raghav Sharma, Adv.
Mr. Akshit Pradhan, Adv.
Ms. Anjali Chauhan, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The appeals are dismissed in terms of the signed order.
2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR COURT MASTER (Signed order is placed on the file)