Supreme Court - Daily Orders
Ram Kumar vs Commissioner Of Customs on 1 July, 2014
ITEM NO.18 COURT NO.9 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)......CC No(s). 7846/2014
(Arising out of impugned final judgment and order dated 22/07/2013
in WPC 4536/2013, passed by the High Court Of Delhi At N. Delhi)
RAM KUMAR Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS Respondents(s)
(With appln.(s) for c/delay in filing slp and office report)
Date : 01/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V GOPALA GOWDA
For Petitioner(s) Mr. Sudhir Naagar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner submits that the High Court should have considered the language employed in Section 125 (amended) of the Customs Act, 1962. In view of the aforesaid submission, we permit the petitioner to file an application for review before the High Court. If such an application is filed within four weeks hence, the same shall be addressed to on merits. With the aforesaid observations, the special leave petition stands disposed of.
Signature Not Verified (NAVEEN KUMAR) Digitally signed by Naveen Kumar Date: 2014.07.01 (RENUKA SADANA) COURT MASTER 17:08:44 IST Reason: COURT MASTER
Note: No appearance slip was given in the Court.