Supreme Court - Daily Orders
Commissioner Of Customs (Import) vs Wilhelm Textiles India Pvt. Ltd. on 15 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
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ITEM NO.43 COURT NO.9 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) No(s). 1507/2017
(Arising out of impugned final judgment and order dated 21-09-2016
in CUSA No. 25/2016 passed by the High Court Of Delhi At New Delhi)
COMMISSIONER OF CUSTOMS (IMPORT) Petitioner(s)
VERSUS
WILHELM TEXTILES INDIA PVT. LTD. Respondent(s)
WITH
SLP(C) No. 4820/2018 (XIV)
SLP(C) No. 8448/2018 (XIV)
(FOR ADMISSION and I.R.)
SLP(C) No. 11357/2018 (XIV)
(FOR ADMISSION and I.R.
SLP(C) No. 30269/2018 (XIV)
SLP(C) No. 31053/2018 (XIV)
SLP(C) No. 6624/2019 (XIV)
(FOR ADMISSION and I.R.)
Date : 15-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Nisha Bagchi, Adv.
Mr. Merusagar Samantray, Adv.
Mr. S.S. Ray, Adv.
Mr. leelesh Krishna, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Sparsh Bhargava, Adv.
Mr. Vinayak Mathur, Adv.
Mr. Kishore Kunal, AOR
Signature Not Verified
Mr. Rajesh Rawal, Dv.
Ms. Iti Sharma, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2019.04.16
18:15:03 IST
Reason: Mr. Kumud Das, Adv.
Mr. Ashwani Kumar, AOR
Mr. Puneet Sharma, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
List these matters along with Civil Appeal arising out of Special Leave Petition (C) No.11646 of 2017.
In the meantime, parties are free to exchange pleadings.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER