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Supreme Court - Daily Orders

Commissioner Of Customs vs M/S Canon India Private Limited on 28 September, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

                                              1

     ITEM NO.36                      COURT NO.15                SECTION XVII-A

                           S U P R E M E C O U R T O F     I N D I A
                                   RECORD OF PROCEEDINGS

                         R.P.(C) No. 400/2021 in C.A. No. 1827/2018

     (Arising out of impugned final judgment and order dated 09-03-2021
     in C.A. No. No. 1827/2018 passed by the Supreme Court Of India)

     COMMISSIONER OF CUSTOMS                                    Petitioner(s)

                                            VERSUS

     M/S CANON INDIA PRIVATE LIMITED                            Respondent(s)

     IA No. 22763/2022 - APPLICATION FOR PERMISSION
     IA No. 22761/2022 - APPLICATION FOR PERMISSION
     IA No. 50406/2021 - GRANT OF INTERIM RELIEF
                                     WITH

                         R.P.(C) No. 401/2021 in C.A. No. 3213/2018
     (FOR
     FOR GRANT OF INTERIM RELIEF ON IA 50459/2021
     FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA
     23923/2022
     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     23948/2022
     IA No. 50459/2021 - GRANT OF INTERIM RELIEF
     IA No. 23948/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA No. 23923/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND
     GROUNDS)
                  R.P.(C) No. 402/2021 in C.A. No. 1875/2018
     (FOR
     FOR GRANT OF INTERIM RELIEF ON IA 50421/2021
     FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA
     23897/2022
     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     23899/2022
     IA No. 50421/2021 - GRANT OF INTERIM RELIEF
     IA No. 23899/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA No. 23897/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND
     GROUNDS)
                  R.P.(C) No. 403/2021 in C.A. No. 1832/2018
     (FOR
Signature Not Verified


     FOR GRANT OF INTERIM RELIEF ON IA 50433/2021
Digitally signed by
DEEPAK SINGH
Date: 2022.09.29

     FOR PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS ON IA
17:59:06 IST
Reason:

     23960/2022
     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     23963/2022
     IA No. 50433/2021 - GRANT OF INTERIM RELIEF
                                         2

IA No. 23963/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 23960/2022 - PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS)

Date : 28-09-2022 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE A.S. BOPANNA
          HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

For Petitioner(s)     Mr.   K.K. Venugopal, AG
                      Mr.   N. Venkataraman, ASG
                      Mr.   Sanjay Jain, ASG
                      Mr.   A.K. Panda, Sr. Adv.
                      Mr.   Mukesh Kumar Maroria, AOR
                      Ms.   Nisha Bagchi, Adv.
                      Ms.   Chinmayee Chandra, Adv.
                      Mr.   Merusagar Samantaray, Adv.
                      Mr.   Shovan Mishra, Adv.

For Respondent(s)     Mr.   Sujit Ghosh, Adv.
                      Ms.   Mannat Waraich , AOR
                      Mr.   Ashray Behura, Adv.
                      Ms.   Ananya Goswami, Adv.

                      Mr.   V. Lakshmikumaran, Adv.
                      Mr.   Dhruv Matta, Adv.
                      Ms.   Charanya Lakshmikumaran, AOR
                      Mr.   Aditya Bhattacharya, Adv.
                      Ms.   Apeksha Mehta, Adv.
                      Ms.   Mounica Kasturi, Adv.
                      Mr.   Pranav Mundra, adv.


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

Registry to note that the Order of which, the review is sought, is passed by the Bench consisting of three Hon’ble Judges. Hence, Registry is directed to obtain instructions from the Hon’ble The Chief Justice of India and list the matters accordingly.

    (NISHA KHULBEY)                                            (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT                                   ASSISTANT REGISTRAR