Supreme Court - Daily Orders
The Commissioner Of Customs (Gr.5), ... vs M/S City Office Equipment on 29 May, 2020
Bench: A.S. Bopanna, Hrishikesh Roy
1
ITEM NO.3 + 26 IN VIRTUAL COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4012/2020
(Arising out of impugned final judgment and order dated 10-09-2019
in WP No. 16212/2019 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF CUSTOMS (GR.5), CHENNAI II & ORS.Petitioner(s)
VERSUS
M/S CITY OFFICE EQUIPMENT & ORS. Respondent(s)
(With IA No.33836/2020-CONDONATION OF DELAY IN FILING and IA
No.33837/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.33838/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH Diary No(s). 4877/2020 (XII)
(FOR ADMISSION and I.R. and IA No.43771/2020-CONDONATION OF DELAY
IN FILING and IA No.43768/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.43774/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 4878/2020 (XII)
(FOR ADMISSION and I.R. and IA No.41681/2020-CONDONATION OF DELAY
IN FILING and IA No.41683/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.41685/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 4880/2020 (XII)
(WITH IA No.38871/2020-CONDONATION OF DELAY IN FILING)
Diary No(s). 4883/2020 (XII)
(FOR ADMISSION and I.R. and IA No.33921/2020-CONDONATION OF DELAY
IN FILING and IA No.33923/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.33922/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 4884/2020 (XII)
(FOR ADMISSION and I.R. and IA No.38803/2020-CONDONATION OF DELAY
IN FILING and IA No.38804/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 4887/2020 (XII)
(FOR ADMISSION and I.R. and IA No.35290/2020-CONDONATION OF DELAY
IN FILING and IA No.35292/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Signature Not Verified
Diary No(s). 4894/2020 (XII)
Digitally signed by
SANJAY KUMAR
Date: 2020.05.29
(FOR ADMISSION and I.R. and IA No.38805/2020-CONDONATION OF DELAY
15:59:58 IST
Reason:
IN FILING and IA No.38807/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.38806/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
2
WITH
SLP(C) NO.17307/2019
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
DIARY NO.3417/2020
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING
(SLP/WRIT/APPEAL) AND FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
DIARY NO.3424/2020
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING
(SLP/WRIT/APPEAL) AND FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
DIARY NO.3437/2020
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING
(SLP/WRIT/APPEAL) AND FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES AND FOR PERMISSION TO FILE LENGTHY LIST OF DATES)
DIARY NO.3451/2020
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING
(SLP/WRIT/APPEAL) AND FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 29-05-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
Counsel for the parties
Ms. Nisha Bagchi, Adv.
Mr. Prashant Singh, Adv.
Mr. B.K. Satija, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Arijit Prasad, Sr. Adv.
Ms. Shradha Deshmukh, Adv.
Mr. B. K. Prasad, AOR
Mr. Atmaram NS Nadkarni, Ld. ASG
Ms. Aakanksha Kaul, Adv.
Mr. Harish Pandey, Adv.
Mr. Saurabh Mishra, Adv.
For Gurmeet Singh Makker AOR.
Mr. Vikram Choudhary, Sr. Adv.*
Mr. Narender Kumar Verma, Adv.
Mr. Harshit Sethi, Adv.
3
Mr. Gautam Awasthi, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Diary No(s).4012/2020, Diary No(s). 4877/2020, Diary No(s). 4878/2020, Diary No(s). 4880/2020, Diary No(s). 4883/2020, Diary No(s). 4884/2020, Diary No(s). 4887/2020, Diary No(s). 4894/2020 Delay condoned.
Having heard learned counsel appearing for the petitioner(s), we see no reason to interfere with the impugned interim order passed by the High Court, more particularly, taking note that certain special leave petitions assailing the same impugned order have already been dismissed by this Court on 17.02.2020. Accordingly, the instant special leave petitions are dismissed.
However, the question of law raised is left open to be considered in an appropriate case.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
SLP(C) NO.17307/2019, DIARY NO.3417/2020, DIARY NO.3424/2020, DIARY NO.3437/2020, AND DIARY NO.3451/2020 List these matters after four weeks.
In the meantime, learned counsel for the parties are at liberty to bring on record the additional documents, as prayed.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR