Supreme Court - Daily Orders
Commissioner, Customs And Central ... vs M/S. Smart Chip Ltd. on 6 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.39 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)....CC No(s).9901/2015
(Arising out of impugned final judgment and order dated 21/08/2014
in CEA No. 2/2012 passed by the High Court of M.P. at Jabalpur)
COMMISSIONER, CUSTOMS AND CENTRAL EXCISE, BHOPAL Petitioner(s)
VERSUS
M/S. SMART CHIP LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 06/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Rupesh Kumar, Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. M.P. Devanath, Adv.
Mr. Vivek Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.07.07 12:00:11 IST Reason: