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Supreme Court - Daily Orders

Commissioner Of Customs, Kandla vs Ratnamani Metals & Tubes Ltd . on 28 November, 2014

Bench: Vikramajit Sen, Prafulla C. Pant

     ITEM NO.3                          COURT NO.12               SECTION III

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

                             Civil Appeal    No(s).10071-10074/2014

     COMMISSIONER OF CUSTOMS, KANDLA                                  Appellant(s)
                                     VERSUS
     RATNAMANI METALS & TUBES LTD & ORS.                              Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and exemption from filing legible copies of dim annexures
     and permission to file additional documents and stay)
     WITH
     C.A. D 25352/2014
     (With Office Report)
     C.A. D 25342/2014
     (With appln.(s) for condonation of delay in filing appeal. and
     Office Report)

     Date : 28/11/2014 These appeals were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE VIKRAMAJIT SEN
              HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Appellant(s)             Mr.   Mukul Rohtagi, AG
                                  Mr.   L.N. Rao, ASG
                                  Mr.   Charul Sarin, Adv.
                                  Mr.   Abhinav Mukrji, Adv.
                                  Mr.   B. Krishna Prasad,Adv.

     For Respondent(s)            Dr.   A.M. Singhvi, Sr.Adv.
                                  Mr.   Vikram Nankani, Sr.Adv.
                                  Mr.   Monish Panda, Adv.
                                  Mr.   Udit Jain, Adv.
                                  Mr.   Harish Pandey,Adv.

                                  Mr. Alok Yadav, Adv.
                                  Mr. Praveen Kumar,Adv.

                                    Mr. V. Lakshmi Kumaran, Adv.
                                    Mr. M. P. Devanath,Adv.
                                    Mr. Vivek Sharma, Adv.
                                    Mr. Prashanta S. Shivadass, Adv.
                         UPON hearing the counsel the Court made the following
                                            O R D E R

Signature Not Verified Delay condoned.

The civil appeals are dismissed.

Digitally signed by Usha Rani Bhardwaj Date: 2014.12.01 16:49:04 IST Reason:

(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS (COURT MASTER) Signed order is placed on the file. IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.10071-10074 OF 2014 Commissioner of Customs, Kandla .. Appellant(s) Versus Ratnamani Metals & Tubes Ltd. & .. Respondent(s) Ors.

WITH CIVIL APPEAL D.NO.25352/2014 CIVIL APPEAL D.NO.25342/2014 O R D E R Delay condoned.

The Civil Appeals are dismissed.

....................J. [VIKRAMAJIT SEN ] . ...................J. [PRAFULLA C. PANT ] NEW DELHI, NOVEMBER 28, 2014.