Supreme Court - Daily Orders
M/S. International Steel Corporation vs Commissioner Of Customs, Jamnagar ... on 10 March, 2016
Bench: Chief Justice, Shiva Kirti Singh, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.1629 OF 2016
IN
CIVIL APPEAL NO.13835 OF 2015
M/S INTERNATIONAL STEEL CORPORATION ...Petitioner
Versus
COMMISSIONER OF CUSTOMS, JAMNAGAR (PREV.) ...Respondent
ORDER
Delay of 33 days in filing of this review petition is hereby condoned.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 20th November, 2015. The review petition is, accordingly, dismissed.
..........................................CJI. (T.S.THAKUR) .............................................J. (SHIVA KIRTI SINGH) .............................................J. (AMITAVA ROY) New Delhi March 10, 2016 Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.03.31 10:04:54 IST Reason: Chamber Matter SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 1629/2016 In C.A. No. 13835/2015 M/S. INTERNATIONAL STEEL CORPORATION Petitioner(s) VERSUS COMMISSIONER OF CUSTOMS, JAMNAGAR (PREV.) Respondent(s) Date : 10/03/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE AMITAVA ROY By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master
(Signed Order is placed in the file)