Supreme Court - Daily Orders
Tata Teleservices Ltd. vs Commissioner Of Customs (Export), ... on 17 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.8 Court 6 (Video Conferencing) SECTION XII
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).11962-11964/2020
(Arising out of impugned final judgment and order dated 16-12-2019
in CMA No. 2509/2018, CMA No. 2512/2018 and CMA No. 2515/2018
passed by the High Court of Judicature at Madras)
TATA TELESERVICES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS (EXPORT), CHENNAI Respondent(s)
(WITH I.R.)
Date : 17-12-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr Rahul Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Leave granted.
2 Tag with Civil Appeal No 5452 of 2017.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2020.12.17
17:47:42 IST
Reason: