Supreme Court - Daily Orders
Commissioner Of Customs, Cochin vs M/S. Westfort Hi-Tech Hospital Ltd. on 1 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2736 OF 2007
COMMISSIONER OF CUSTOMS, COCHIN ... Appellant
VERSUS
M/S. WESTFORT HI-TECH HOSPITAL LTD. ... Respondent
O R D E R
Since the tax effect involved in the instant appeal is negligible, leaving the question of law open, the appeal is dismissed on this ground alone.
......................., J. [ A.K. SIKRI ] ......................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
October 01, 2015.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.10.06 17:58:25 IST Reason: ITEM NO.105 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. 2736/2007 COMMISSIONER OF CUSTOMS, COCHIN Appellant(s) VERSUS M/S. WESTFORT HI-TECH HOSPITAL LTD. Respondent(s)
(With appln. (s) for stay and interim relief and office report) Date : 01/10/2015 This appeal was 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. Radhakrishnan, Sr. Adv. Mr. Arijit Prasad, Adv. Ms. Shweta Garg, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Vishnu Shankar, Adv. Mr. E. M. S. Anam, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]