Supreme Court - Daily Orders
M/S East West Freight Carr. ... vs Commissioner Of Customs (Export) on 2 July, 2014
P ITEM NO.28 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 13293-13296/2014
(Arising out of impugned final judgment and order dated 21/03/2014
in CUSA 2/2013, CUSA 3/2013, CUSA 4/2013, CUSA 5/2013 passed by
the High Court Of Bombay)
M/S EAST WEST FREIGHT CARR. PVT.LTD.ETC. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (EXPORT) Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief)
Date : 02/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Dr. M.V.K. Moorthy, Adv.
Mr. B.V. Chandan, Adv.
Ms. T.Anamika, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special leave petitions are dismissed.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2014.07.03
10:19:13 IST
Reason: