Supreme Court - Daily Orders
Axiom Cordages Ltd. vs Commissioner Of Customs Nhava Sheva Ii on 18 December, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.18 Court 5 (Video Conferencing) 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
Civil Appeal No(s). 3804/2020
AXIOM CORDAGES LTD. Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS NHAVA SHEVA II Respondent(s)
(IA No.121188/2020-GRANT OF INTERIM RELIEF and IA No.121189/2020-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA
No.121190/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 18-12-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s)
Mr. Manali Singhal, Adv.
Mr. Wattan Sharma, Adv.
Ms. Anzu. K. Varkey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant submits that the Tribunal in paragraph Nos. 12 and 17 has accepted the classification but still remanded the matter for recording evidence and affording opportunity of cross- examination, which was avoidable.
Issue notice, returnable within four weeks. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.12.18 Dasti, in addition, is permitted.
19:30:26 ISTReason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)