Supreme Court - Daily Orders
M/S Arani Agro Oil Industries Ltd. vs Commissioner Of Customs Visakhapatnam on 3 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.16 COURT NO.11 SECTION XII-A
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). 32814/2018
(Arising out of impugned final judgment and order dated 28-08-2018
in CEA No. 154/2018 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
M/S ARANI AGRO OIL INDUSTRIES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS VISAKHAPATNAM Respondent(s)
(FOR ADMISSION and I.R. and IA No.181261/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 03-01-2019 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. Shekhar Naphare, Sr. Adv.
Mr. V. Lakshmikumaran, Adv.
Mr. L. Badri narayanan, Adv.
Mr. Aaditya Bhattacharya, Adv.
Mr. Yogendra Aldak, Adv.
Mr. Kunal Kapoor, Adv.
Mr. Manish Rastogi, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Issue notice.
(NEELAM GULATI) Signature Not Verified (ANITA RANI AHUJA) COURT MASTER (SH) Digitally signed by NEELAM GULATI Date: 2019.01.05 COURT MASTER (NSH) 10:49:14 IST Reason: