Supreme Court - Daily Orders
Commissioner Of Customs (Import And ... vs M/S Reliance Transport And Travels Ltd. on 8 January, 2020
Author: Chief Justice
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.4 COURT NO.1 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 Diary No(s). 21272/2019
COMMISSIONER OF CUSTOMS (IMPORT AND GENERAL) Petitioner(s)
VERSUS
M/S RELIANCE TRANSPORT AND TRAVELS LTD. Respondent(s)
(IA No.137079/2019-CONDONATION OF DELAY IN FILING and IA No.137076/2019-STAY
APPLICATION and IA No.137081/2019-CONDONATION OF DELAY IN REFILING)
Date : 08-01-2020 These appeals were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Tushar Mehta, Ld. S.G.
Mr. Zoheb Hossain, Adv.
Mr. Rajat Nair, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Dharmendra Gupta, 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. Pending application stands disposed of. [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.11 13:16:26 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 87-88 OF 2020 D. NO.21272/2019 COMMISSIONER OF CUSTOMS (IMPORT & GENERAL) APPELLANT(S) VERSUS M/S. RELIANCE TRANSPORT & TRAVELS LTD. RESPONDENT(S) O R D E R Delay condoned.
Having heard learned Solicitor General appearing on behalf of the appellant and gone through the records of the case, we are of the considered opinion that the appeals, being devoid of any merit, are liable to be dismissed and, are dismissed accordingly.
.................CJI.
[ S.A. BOBDE ] ...................J. [ B.R. GAVAI ] ....................J. [ SURYA KANT ] NEW DELHI, JANUARY 08, 2020.