Supreme Court - Daily Orders
The Royal Bank Of Scotland Plc India vs The Commissioner Of Customs And Central ... on 2 August, 2019
ITEM NO.27 REGISTRAR COURT. 1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR ANIL LAXMAN PANSARE
Civil Appeal No(s). 5628/2014
THE ROYAL BANK OF SCOTLAND PLC INDIA Appellant(s)
VERSUS
THE COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE Respondent(s)
(Only Civil Appeal No.5738 of 2017 be listed before Ld. Registrar
Court. )
WITH
C.A. No. 5738/2017 (III)
(Only CA No. 5738/2017 is to be listed before the Ld. Registrar's
Court.)
Date : 02-08-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr. Tarun Verma, Adv.
Mr. B. Krishna Prasad, AOR
Mr. R. Chandrachud, AOR
For Respondent(s)
Ms. Charanya Lakshmikumaran, AOR
Mr. Tarun Verma, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 5738/2017 Sole respondent is duly represented. Statement of case has not been filed by the parties. Stipulated time has already expired. Signature Not Verified
Deficit court fee has already been paid but affidavit of Digitally signed by RUPAM DHAMIJA valuation has not been filed. Date: 2019.08.05 16:10:52 IST When asked, Ld. Counsel for the Reason:
appellant submits that he would be required to get clarification whether valuation clause is incorporated in the pleadings. If Item No.27 2 it is incorporated in pleadings, there is no need to file affidavit of valuation. If it is not incorporated in pleadings, Ld. Counsel for the appellant to file affidavit of valuation within four weeks in terms of Order XIX Rule 3, Supreme Court Rules, 2013.
List again on 5.11.2019.
ANIL LAXMAN PANSARE Registrar