Supreme Court - Daily Orders
Ram Niwas Verma vs Addl. Commissioner Of Customs on 2 November, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.38 COURT NO.1 SECTION III
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).30241/2015
(Arising out of impugned final judgment and order dated 25/08/2015
in WP No. 7363/2014 passed by the High Court of Delhi at New
Delhi)
RAM NIWAS VERMA Petitioner(s)
VERSUS
ADDL. COMMISSIONER OF CUSTOMS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sudhir Malhotra, Adv.
For Mr. Sanjeev Malhotra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption allowed.
The special leave petition is dismissed.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.11.04 16:40:10 IST Reason: