Supreme Court - Daily Orders
M/S Unik Traders vs The Additional Commissioner Of Customs on 1 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
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ITEM NO.30 COURT NO.9 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). 7096/2019
(Arising out of impugned final judgment and order dated 25-02-2019
in WA No. 240/2019 passed by the High Court Of Judicature At
Madras)
M/S UNIK TRADERS Petitioner(s)
VERSUS
THE ADDITIONAL COMMISSIONER OF CUSTOMS Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 7320/2019 (XII)
(FOR ADMISSION and I.R. and IA No.44668/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 7332/2019 (XII)
(FOR ADMISSION and I.R. and IA No.44728/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 7325/2019 (XII)
(FOR ADMISSION and I.R. and IA No.44718/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 7310/2019 (XII)
(FOR ADMISSION and I.R. and IA No.44615/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 01-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. P.S. Narasimha, Sr. Adv.
Mr. B. Satish Sundar, Adv.
Dr. S. Krishnanand, Adv.
Mr. Aravindh S., AOR
Mr. M. Munusamy, Adv.
For Respondent(s) Ms. Pinky Anand, ASG
Signature Not Verified
Mr. B.K. Satija, Adv.
Ms. Binu Tamta, adv.
Digitally signed by
NEETU KHAJURIA
Date: 2019.04.02
18:38:01 IST
Reason: Ms. Kirti Dua, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
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O R D E R
Heard counsel for the parties.
Without expressing any opinion on the merits of the case(s) before us, we direct the concerned respondent-Authority to conclude the inquiry within three weeks from today. To facilitate the respondent-Authority to do so, the representative of the petitioner shall appear before the respondent-Authority on 9th April, 2019 along with all the relevant documents required to be filed in terms of the summons dated 14.03.2019 or any further documents which the petitioner would like to file.
As mentioned above, no further opportunity shall be insisted by the petitioner and it will be open to the respondent-Authority to proceed with the inquiry and take final decision within three weeks, as aforesaid, and report compliance in that regard.
List the matters on 29th April, 2019.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER