Supreme Court - Daily Orders
Commissioner Of Customs (Imports) ... vs Ircon International Ltd. on 12 September, 2019
ITEM NO.48 REGISTRAR COURT. 1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 6249-6251/2019
COMMISSIONER OF CUSTOMS (IMPORTS) MUMBAI Appellant(s)
VERSUS
IRCON INTERNATIONAL LTD. & ORS. Respondent(s)
(IA No.111836/2019-CONDONATION OF DELAY IN FILING and IA
No.111840/2019-STAY APPLICATION )
Date : 12-09-2019 These appeals were called on for hearing today.
For Appellant(s)
Mr. Tarun Verma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appeared for the appellant when called. Service is complete on respondent Nos.1 and 2. Ld. Advocate, Dr. Sandeep Singh, appearing on behalf of CoL.P.S. Sharma, Advocate-on-record appears for respondent Nos.1 and 2. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
Ld. Counsel for the appellant is directed to file affidavit of dasti service in respect of respondent No.3 within four weeks.
Signature Not Verified
As Ld. Counsel for the appellant is absent, if affidavit Digitally signed by RUPAM DHAMIJA Date: 2019.09.14 of dasti service is not filed within four weeks, Registry to 12:58:07 IST Reason:
process the matter for listing before the Hon’ble Judge in Chamber for orders. If affidavit of dasti service is filed Item No.48 -2- within four weeks, the matter be listed before this Court again on 7.11.2019.
Later on, Ld. Counsel for the appellant appeared and requested to mark his appearance which is accordingly marked and Ld. Counsel has been informed of the order passed today.
ANIL LAXMAN PANSARE Registrar