Supreme Court - Daily Orders
Mool Chand Verma vs Commissioner, Customs (Prevention) on 28 April, 2023
ITEM NO.1709 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NO. 542/2023 IN SPECIAL LEAVE PETITION
(C) DIARY NO. 447 OF 2022
MOOL CHAND VERMA Petitioner(s)
VERSUS
COMMISSIONER, CUSTOMS (PREVENTION) & ORS. Respondent(s)
(FOR ADMISSION and IA No.40281/2023-RESTORATION
IA No. 40281/2023 - RESTORATION)
Date : 28-04-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
[IN CHAMBER]
For Petitioner(s) Mr. Rajender Prasad, AOR
Mr. Lav Kumar Agrawal, Adv.
Mrs. Usha Garg, Adv.
Ms. Gunjan Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Petitioner submits that the original SLP was listed along with analogues cases on 01.11.2022 and there was no specific order in the present case but the matter was again listed on 03.11.2022, which went unmarked. It was submitted that on 03.11.2022, eight weeks’ time was granted to cure the defects which was peremptory in nature. Thus, it was submitted that as the matter remained unmarked, learned counsel was not aware of the Order. However, the defect was cured after ten days beyond the time granted, leading to its automatic dismissal. Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.05.02
2. 17:55:26 IST Reason: Having considered, prayer made in the Interlocutory Application No. 40281 of 2023 is allowed.
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3. The Special Leave Petition (C) Diary No. 447 of 2022 stands restored to its original file and number.
4. Miscellaneous Application No. 542 of 2023 stands disposed of in the aforesaid terms.
5. Pending application(s), if any, stand disposed of.
(GINNY MEHTA) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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