Supreme Court - Daily Orders
M/S. International Air Charter ... vs Commissioner Of Customs (Preventive), ... on 31 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.10 COURT NO.1 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petitions (Civil) Nos. 1064-1066/2015
M/S. INTERNATIONAL AIR CHARTER
OPERATIONS (I) PVT. LTD. ETC. ETC. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (PREVENTIVE), NEW DELHI Respondent(s)
(With office report)
Date : 31/07/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Rajiv Dutta, Sr. Adv.
Mr. Kamal R. Bulchandani, Adv.
Mr. Kumar Dushyant Singh, Adv.
Mr. Siddharth Dutta, Adv.
Mr. Daniel George, Adv.
Mr. Shravan Kumar Yammanur, Adv.
Mr. Tenzing Nidup C., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioners, on instructions, seeks permission of this Court to withdraw these petitions with liberty to approach the Customs, Excise and Service Tax Appellate Tribunal, New Delhi for appropriate order(s)/relief(s).
Permission sought for is granted. The transfer petitions are disposed of as withdrawn with Signature Not Verified liberty to the petitioners to approach the Customs, Digitally signed by Excise and Service Tax Appellate Tribunal, New Delhi Charanjeet Kaur Date: 2015.07.31 16:45:05 IST for appropriate order(s)/relief(s). Reason:
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar