Supreme Court - Daily Orders
The Commissioner Of Customs ... vs M.K. Shipping & Allied Industries Pvt. ... on 31 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.8 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
Civil Appeal Diary No(s). 41289/2014
THE COMMISSIONER OF CUSTOMS (PREVENTIVE)
JAMNAGAR Appellant(s)
VERSUS
M.K. SHIPPING & ALLIED INDUSTRIES PVT. LTD. Respondent(s)
(With appln. (s) for c/delay in re-filing appeal and
condonation of delay in filing appeal)
Date : 31/07/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Ashok Panda, Sr. Adv.
Mr.T.M. Singh, 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.
The civil appeal is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.08.03 17:02:00 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2015 D.NO. 41289/2014 THE COMMISSIONER OF .. APPELLANT(S) CUSTOMS(PREVENTIVE) JAMNAGAR Versus M.K. SHIPPING & ALLIED .. Respondent(s) INDUSTRIES PVT. LTD.
O R D E R
1. Delay condoned.
2. We have heard learned counsel for the appellant.
3. Having gone through the records of the case, we are of considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
....................J. [ H.L. DATTU ] ....................J. [ ARUN MISHRA ] ....................J. [ AMITAVA ROY ] NEW DELHI, JULY 31, 2015.