Supreme Court - Daily Orders
M/S Interglobe Aviation Limited vs C.C The Principal Commissioner, ... on 19 May, 2023
Bench: Vikram Nath, C.T. Ravikumar
1
ITEM NO.26 COURT NO.13 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). 7022/2021
M/S INTERGLOBE AVIATION LIMITED Appellant(s)
VERSUS
C.C THE PRINCIPAL COMMISSIONER, CUSTOMS, BANGALORE Respondent(s)
(IA No. 153792/2021 - APPLICATION FOR PERMISSION, IA No.
152767/2021 - EX-PARTE STAY AND IA No. 1336/2022 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 32247/2022
(IA No. 203265/2022 - CONDONATION OF DELAY IN FILING APPEAL AND IA
No. 203266/2022 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Date : 19-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Appellant(s) Mr. V Sridharan, Sr. Adv. (NP)
Ms. Charanya Lakshmikumaran, AOR
Ms. Apeksha Mehta, Adv.
Ms. Neha Choudhary, Adv.
Ms. Falguni Gupta, Adv.
Ms. Umang Motiyani, Adv.
Mr. P.K. Sahu, Adv.
Mr. Kedar Nath Tripathy, AOR
For Respondent(s) Mr. N. Venkatraman, A.S.G. (NP)
Mr. H.R. Rao, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Rupesh Kumar, Adv.
Mr. V.C. Bharathi, Adv.
Mr. A.K. Kaul, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Neetu Khajuria Date: 2023.05.19 17:03:20 IST Reason: Civil Appeal No. 7022/2021 Learned counsel for the appellant prays for and is granted four weeks’ time to file rejoinder 2 affidavit.
Let this matter be listed on a non-miscellaneous day in month of August, 2023. Diary No(s). 32247/2022 Learned counsel for the appellant states that this matter had been wrongly tagged with Civil Appeal No.7022 of 2021 and there is no commonality in both the matters.
Accordingly, this matter is de-tagged from Civil Appeal No.7022 of 2021.
Delay condoned.
Issue notice, returnable in six weeks. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER