Supreme Court - Daily Orders
R.S.R.T.C. vs Lal Chand Meena . on 1 December, 2015
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.28 COURT NO.11 SECTION XIV
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) …................./2015
Diary No. 20802/2015
(Arising out of impugned final judgment and order dated 20/03/2015
in CUSA No. 27/2014 passed by the High Court of Delhi at New Delhi)
ARUN DOKANIA Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS
(IMPORT AND GENERAL) NEW DELHI Respondent(s)
(Office report on default)
Date : 01/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. Shailendra Bhardwaj,Adv.
Mrs. Aroma S. Bhardwaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, further three weeks' time is granted to learned counsel for the petitioner to comply with the requirements of the last office report, failing which the special leave petition shall stand dismissed without further reference to the Court.
(SWETA DHYANI) (CHANDER BALA)
Sr. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.12.02
15:33:48 IST
Reason: