Supreme Court - Daily Orders
Commissioner Of Customs, Kandla vs M/S Shri Rolex Rings Pvt. Ltd. Etc. Etc. on 10 May, 2016
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. OF 2016
D No.13271/2016
COMMISSIONER OF CUSTOMS, KANDLA ...APPELLANT(s)
VERSUS
M/S SHRI ROLEX RINGS PVT. LTD. ETC. ETC. ...RESPONDENT(s)
O R D E R
Delay condoned.
We have heard learned counsel for the appellant. We find no reason to interfere with the impugned judgment.
The appeals are accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (N.V. RAMANA) NEW DELHI MAY 10, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.05.11 17:27:17 IST Reason: ITEM NO.21 COURT NO.8 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 Diary No(s).13271/2016 COMMISSIONER OF CUSTOMS, KANDLA Appellant(s) VERSUS M/S SHRI ROLEX RINGS PVT. LTD. ETC. ETC. Respondent(s) (with appln. (s) for condonation of delay in filing appeal) Date : 10/05/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Mr. D.L. Chitananda, 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 in terms of the signed order.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)