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Commr.Of Customs Bangalore vs M/S Kesar Marble & Granite Ltd. . on 18 March, 2015

     ITEM NO.27                               REGISTRAR COURT. 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


                                        BEFORE THE REGISTRAR MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                              No(s).      9671/2012


     COMMR.OF CUSTOMS BANGALORE                                                      Petitioner(s)

                                                          VERSUS

     M/S KESAR MARBLE & GRANITE & ORS.                                               Respondent(s)



     Date : 18/03/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                              Ms Sakshi Kakkar,Adv.
                                              Mr. B. Krishna Prasad,Adv.

     For Respondent(s)
                                              M/s. Ap & J Chambers,Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R

The ld. Counsel for the petitioner has requested two weeks time to file the affidavit with proof of dasti service on unserved respondent nos. 4,8 and 13 to 15. Perusal of the previous order shows that already last opportunity was warned to the petitioner. In addition one weeks time as special chance has already been afforded with the clear direction that no further opportunity shall be given thereafter. In the given circumstances, request cannot be accepted.

Let the matter be placed before the Hon'ble Judge in Chambers for further directions.

(RACHNA GUPTA) Registrar