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Commr.Of Customs (Imports) Mumbai vs M/S Cgu Logistics Ltd. Through M.D. on 27 November, 2017

Author: Sanjay Kishan Kaul

Bench: Sanjay Kishan Kaul

                                                   1

     ITEM NO.16                           COURT NO.9                SECTION IX

                               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).   602/2012

     COMMR.OF CUSTOMS (IMPORTS) MUMBAI                               Appellant(s)

                                                  VERSUS

     M/S CGU LOGISTICS LTD. THROUGH M.D.                             Respondent(s)

     (Only in C.A. Nos. 4927-28/2015 and C.A. Nos. 8558-8563/2015 is
     listed)

     WITH
     C.A. No. 4927-4928/2015 (III)
     C.A. No. 8558-8563/2015 (III)

     Date : 27-11-2017 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                           [IN CHAMBERS]

     For Appellant(s)              Mr. M. Khairati, Adv.
                                   Mr. B. Krishna Prasad, AOR

     For Respondent(s)             Mr.   Nawal Kishore Jha, Adv.
                                   Mr.   Kunal Verma, Adv.
                                   Mr.   Harshvardhan Jha, Adv.
                                   Ms.   Mayuri Shukla, Adv.
                                   Mr.   Kunal Verma, Adv.

                                    Mr. M. P. Devanath, AOR

                                    Ms. Jyoti Mendiratta, AOR


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

C.A. No.4927-4928/2015 Dasti service in respect of respondent No.2 has not been Signature Not Verified filed and further time is sought.

In case service has been effected, affidavit of service 09:58:32 IST Reason:

be filed within four weeks, as a last opportunity and if service is not being effected, let fresh dasti notice be issued, failing which  2 respondent No.2 will be struck off from the array of parties at the risk of the appellant.

C.A. No.8558-8563/2015 There is inordinate delay of 388 days in filing affidavit of valuation alongwith Ad-Valorem Court. However, in the interest of justice, the delay is condoned subject to deposit of costs of Rs.5,000/- with the Supreme Court Bar Association Lawyers' Welfare Fund within four weeks from today.

(SWETA DHYANI) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER