Supreme Court - Daily Orders
The Commissioner Of Customs vs M/S N. C. John And Sons Pvt. Ltd. on 4 April, 2022
Bench: M.R. Shah, B.V. Nagarathna
1
ITEM NO.16 COURT NO.12 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 5334/2022
(Arising out of impugned final judgment and order dated 27-07-2020
in CUA No. 5/2020 passed by the High Court Of Kerala At Ernakulam)
THE COMMISSIONER OF CUSTOMS Petitioner(s)
VERSUS
M/S N. C. JOHN AND SONS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.44623/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 04-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. N. Venkatraman, Ld. ASG
Mr. Mukesh Kumar Maroria, AOR
Mr. Praneet Pranav, Adv.
Mr. Raghvendra P. Shankar, Adv.
Ms. Rukhmini Bobde, Adv.
Ms. Priyanka Das, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the facts and circumstances of the present case, more particularly, when right from the very beginning the respondent had declared the intention to claim the Signature Not Verified rewards under the MEIS (Merchandise Export from India Digitally signed by NEETU KHAJURIA Date: 2022.04.06 17:01:54 IST Reason: Scheme) and it was found that there was an inadvertent mistake in checking the column 'N' instead of 'Y', we see 2 no reason to interfere with the impugned judgment and order passed by the High Court.
As such, we are in complete agreement with the view taken by the High Court.
No interference of this Court is called for. The special leave petition stands dismissed. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (NISHA TRIPATHI) COURT MASTER (SH) COURT MASTER (NSH)