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Commissioner Of Customs (Ii), Airport ... vs Saregama India Ltd.( Sony Pictures Home ... on 15 February, 2023

     ITEM NO.13                      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 SH. ATUL M. KURHEKAR

                                    Civil Appeal   No(s).    4591-4592/2017

     COMMISSIONER OF CUSTOMS (II), AIRPORT SPECIAL CARGO)Appellant(s)

                                                    VERSUS

     SAREGAMA INDIA LTD.( SONY PICTURES HOME ENTERTAINMENT
     INDIA)Respondent(s)

     (Only C.A. Nos. 21839-2140/2017 & 182484-18285 of 2017 are to be
     listed before the Ld. Registrar Court )

     WITH
     C.A. No. 21839-21840/2017 (III)
      C.A. No. 18284-18285/2017 (III)
     (only C.A.Nos.18284-18285 of 2017 and 21839-21840 of 2017 is to be
     listed before Ld. Regr.Court vide Ld. Regr. order dt.26.4.2019)

     Date : 15-02-2023 These appeals were called on for hearing today.

     For Appellant(s)
                                       Mr Udit Jain, Adv.
                                       Mr Archit Gupta, Adv.
                                       Mr Abhay Chattopadhyay, Adv.
                                       Mr. Abhishek Vikas, AOR
                                       Mr Aakansha Wadhwani, Adv.
                                      Mr. Kishore Kunal, AOR
                                      Mr. B. Krishna Prasad, AOR
                                       Mr Mukesh Kumar Verma, Adv.
                                       Mr M.K.Maroria, AOR

     For Respondent(s)
                                       Mr. Kishore Kunal, AOR
                                      Mr. Punit Dutt Tyagi, AOR

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

C.A. No. 21839-21840/2017 Signature Not Verified Digitally signed by Indu Marwah Date: 2023.02.17 14:17:48 IST Reason: Service is complete on the sole respondent. Ld. counsel, Mr Mukesh Kumar Verma appearing on behalf of Mr M.K.Maroria, Contd….

Item no.13 Advocate-on-record appears for the sole respondent and seeks time for filing vakalatnama and counter affidavit and makes a request for copy of the petition. Vakalatnama be filed within one week. Ld. Counsel for the appellant to provide copy of the petition to the ld. Counsel for the sole respondent within one week of the filing of the vakalatnama. Counter affidavit by the sole respondent be filed within four weeks thereafter. Affidavit of valuation and ad valorem court fee have been filed.

C.A. No. 18284-18285/2017 Service is complete on the sole respondent. Ld. counsel, Mr Mukesh Kumar Verma appearing on behalf of Mr M.K.Maroria, Advocate-on-record appears for the sole respondent and seeks time for filing vakalatnama and counter affidavit and makes a request for copy of the petition. Vakalatnama be filed within one week. Ld. Counsel for the appellant to provide copy of the petition to the ld. Counsel for the sole respondent within one week of the filing of the vakalatnama. Counter affidavit by the sole respondent be filed within four weeks thereafter. Ld. Counsel for the appellant is granted four weeks’ time as last opportunity for filing affidavit of valuation and ad valorem court fee.

List again on 29.3.2023.

ATUL M. KURHEKAR Registrar