Supreme Court - Daily Orders
Commr.Of Customs,Chennai vs M/S Godavari Drugs Ltd. on 8 October, 2015
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
ITEM NO.29 COURT NO.14 SECTION III
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). 4835/2011
COMMR.OF CUSTOMS,CHENNAI Appellant(s)
VERSUS
M/S GODAVARI DRUGS Respondent(s)
(office report on default)
Date : 08/10/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
[IN CHAMBER]
For Appellant(s) Mr. Sunil Kumar Singh,Adv.for
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. Rupesh Kumar,Adv.
Mr. Pratik Raoka,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant prays for and is granted one week's time to file amended cause title failing which the appeal shall stand dismissed for non-prosecution.
(SUMAN WADHWA) (SAROJ SAINI)
AR-cum-PS COURT MASTER
Signed order is placed on the file.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.10.09 10:54:13 IST Reason: 2IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICITON CIVIL APPEAL NO. 4835 OF 2011 COMMNR. OF CUSTOMS, CHENNAI …APPELLANT VS.
M/S. GODAVARI DRUGS …RESPONDENT O R D E R Learned counsel for the appellant prays for and is granted one week's time to file amended cause title failing which the appeal shall stand dismissed for non-prosecution.
………..……………………………………………………...J. (SHIVA KIRTI SINGH) New Delhi;
October 08,2015.