Supreme Court - Daily Orders
Commnr. Of Customs, Pune vs M/S. Dabhol Power Co. on 6 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.102 COURT NO.14 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). 8094-8096/2004
COMMNR. OF CUSTOMS, PUNE Appellant(s)
VERSUS
M/S. DABHOL POWER CO. Respondent(s)
Date : 06/10/2015 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. K. Radha Krishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Ms. B. Sunita Rao, Adv.
Ms. Pooja Sharma, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Anurag, Adv.
For Respondent(s) Mr. S. Vasudevan, Adv.
Mr. Charanya Lakshmi Kumaran, Adv.
Mr. Bhargava V. Desai,Adv.
Ms. Saumya Mehrotra, Adv.
Mr. Badrinarayanan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties state that some agreements have arrived at between the parties whereby the dispute is amicably settled and the Revenue would like to file an affidavit in this regard. A short adjournment is prayed for.
List the matters on 3rd November, 2015.
Signature Not Verified
(Ashwani Thakur) (Renu Diwan) Digitally signed by ASHWANI KUMAR Date: 2015.10.06 COURT MASTER COURT MASTER 17:06:30 IST Reason: