Supreme Court - Daily Orders
Commr.Of Customs,New Delhi vs Aman Medical Products Ltd. on 15 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.104 COURT NO.8 SECTION XIV
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). 2960/2010
COMMR.OF CUSTOMS,NEW DELHI Appellant(s)
VERSUS
AMAN MEDICAL PRODUCTS LTD. Respondent(s)
(AT TOP)
WITH
C.A. Nos. 5878/2011, 59-60/2016, 96/2016 and 18765/2017
SLP(C) No. 16114-16116/2017
(to be listed before ld. registrar court with sc 15175/2017 and IA
No.116399/2017-EARLY HEARING APPLICATION)
SLP(C) No. 25193/2016, 4294/2017 and 6269/2017
SLP(C) No. 26530/2016 (FOR EX-PARTE STAY ON IA 2/2017)
C.A. No. 20852/2017
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2016)
SLP(C) No. 15175/2017
(only sc 15175/2017 and sc16114-16/2017 to be listed before ld.
registrar court)
SLP(C) No. 31561/2017
(FOR ADMISSION and I.R. and IA No.122344/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 5040-5042/2018 (FOR ADMISSION and I.R.)
Date : 15-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. K.Radhakrishnan,Sr.Adv.
Ms. Sunita Rani Singh,Adv.
Mr. P.K.Mullick,Adv.
Mr. R.K.Verma,Adv.
Signature Not Verified
Mr. T.A.Khan,Adv.
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.03.17
Ms. Shirin Khajuria,Adv.
11:03:51 IST
Reason: Ms. Ayushi Gaur,Adv.
For Mr. B. Krishna Prasad, AOR
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Mr. Rupesh Kumar, AOR
Mr. L.Badri Narayanan,Adv.
Ms. Nupur Maheshwari,Adv.
Mr. Aditya Bhattacharya,Adv.
Mr. Dhruv Matta,Adv.
Mr. M. P. Devanath, AOR
Mr. R. Parthasarathy, AOR
For Respondent(s) Mr. Tarun Gulati,Adv.
Mr. Shashi Mathews,Adv.
Mr. Ankit Sachdeva,Adv.
Ms. Rachana Yadav,Adv.
Mr. Kishore Kunal, AOR
Mr. Sparsh Bhargava,Adv.
Mr. Vasu Nigam,Adv.
Mr. Rupesh Kumar, AOR
Mr. E. C. Agrawala, AOR
Mr. K.Radhakrishnan,Sr.Adv.
Ms. Sunita Rani Singh,Adv.
Mr. P.K.Mullick,Adv.
Mr. R.K.Verma,Adv.
Mr. T.A.Khan,Adv.
Ms. Shirin Khajuria,Adv.
Ms. Ayushi Gaur,Adv.
For Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
It has been brought to our notice that in a similar issue involved in these cases this Court, vide order dated 18th September, 2014, in Civil Appeal No.310 of 2011 in the case of Commissioner of Customs, Guntur v. M/s. Sameera Trading Co. has referred the matter to a three-Judge Bench.
It would be appropriate and in the interest of justice that these cases be also tagged with Civil Appeal No.310 of 2011 and connected matters.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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