Supreme Court - Daily Orders
Commr.Of Customs Mangalore vs M/S Kushalchand Represented Through ... on 6 May, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.53 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA 2232/2018 in C.A. No(s). 5808/2011
(Arising out of impugned final judgment and order dated 30-10-2015
in C.A. No. No. 5808/2011 passed by the Supreme Court Of India)
COMMR.OF CUSTOMS MANGALORE Petitioner(s)
VERSUS
M/S KUSHALCHAND REPRESENTED THROUGH M.D. Respondent(s)
(FOR ADMISSION and IA No.108986/2018-APPROPRIATE ORDERS/DIRECTIONS)
Date : 06-05-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Parties: Ms. Pinky Anand, ASG
Ms. Nisha Bagchi, Adv.
Mr. Debashish Baruka, Adv.
Ms. Sunita Rani Singh, Adv.
Ms. Snidha Mehra, Adv.
Mr. B.K. Prasad, AOR
Mr. Saurabh Kirpal, Adv.
Mr. Ashish Batra, Adv.
Mr. Wattan Sharma, Adv.
Mr. Sarthak Sachdev, Adv.
Mr. Nikhil Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel is permitted to file counter affidavit within a period of four weeks from today. Rejoinder affidavit within two weeks thereafter.
Post in the month of July, 2019.
Signature Not Verified(R. NATARAJAN) Digitally signed by R NATARAJAN Date: 2019.05.07 (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) 15:34:18 IST Reason: BRANCH OFFICER