Supreme Court - Daily Orders
Commissioner Of Customs New Delhi vs M/S Ashiana Cargo Services on 9 January, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.17 COURT NO.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
Petitions for Special Leave to Appeal (C)......of 2015
CC No(s). 21960-21961/2014
(Arising out of impugned final judgment and order dated
14/03/2014 in CUSAA No. 24/2012,14/03/2014 in CMA No.
19694/2012 passed by the High Court Of Delhi At N. Delhi)
COMMISSIONER OF CUSTOMS NEW DELHI Petitioner(s)
VERSUS
M/S ASHIANA CARGO SERVICES Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 09/01/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Mukul Rohtagi, A.G.
Mr. Charul Sarin, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified Court Master Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.01.09 16:59:28 IST Reason: