Supreme Court - Daily Orders
Commissioner Of Customs (Adj.) New ... vs Pawan Kumar Singh on 31 August, 2020
ITEM NO.13 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION XVII-A
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 Diary No(s). 33090/2019
COMMISSIONER OF CUSTOMS (ADJ.) NEW DELHI Petitioner(s)
VERSUS
PAWAN KUMAR SINGH Respondent(s)
Date : 31-08-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr Samand Singh, Adv.
Ms Reema Rawat, Adv.
Mr Piyush Kumar, Adv.
Mr. Rajeev Singh, AOR
Ms. Jesal Wahi, AOR
Mr. Santosh Kumar Pandey, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent no.1 has filed counter affidavit and also application for permission to file additional documents.
On 20.1.2020 following order was passed:
” Office report shows that service is complete on respondent nos. 1 to 4 on 5.12.2019 and 29.11.2019 respectively and vakalatnama has been filed on 18.12.2019 and 2.12.2019 respectively but counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013.
However, ld. Counsel for the respondents seek four weeks Signature Not Verified more time for filing counter affidavit. Digitally signed by Anil Laxman Pansare Date: 2020.09.02 Four weeks time is granted as last opportunity in terms 12:41:44 IST Reason: of Order V, Rule 1(22), Supreme Court Rules, 2013.
Ld. Counsel for the appellant is granted four weeks time for filing affidavit of valuation and ad valorem court fee.
List again on 23.3.2020. “ -2- Item No.13 Respondent nos. 2 to 5 have failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.
However, ld.counsel for respondent nos. 2 to 4 seeks extension of time for filing counter affidavit which cannot be granted in terms of Order V, Rule 1(22), Supreme Court Rules.
Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing affidavit of valuation and ad valorem court fee. If affidavit of valuation and ad valorem court fee is not filed within four weeks time, registry to process the matter for listing before the Hon'ble Judge in Chamber for orders. If affidavit of valuation and ad valorem court fee is filed within four weeks time, process as per rules and list again on 16.10.2020.
ANIL LAXMAN PANSARE Registrar