Supreme Court - Daily Orders
M/S. Surya Samudra Holiday ... vs Commnr. Of Customs(Export) Mumbai on 5 May, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.1 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 5/2015 in Civil Appeal No(s). 2851/2010
M/S. SURYA SAMUDRA HOLIDAY RESORT(P)LTD Appellant(s)
VERSUS
COMMNR. OF CUSTOMS(EXPORT) MUMBAI Respondent(s)
(for stay and office report)
Date : 05/05/2015 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Mr. H. P. Rawal, Sr. Adv.
Mr. Abhinav Agarwal, Adv.
Ms. Devika Mohan, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
For Mr. E. C. Agrawala, Adv.
For Respondent(s) Mr. Rajiv Nanda, Adv.
Mr. Kapil Rustagi, Adv.
For Mr. B. Krishna Prasad, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties. It is directed that 50% of the amount payable by the applicant shall be paid within six weeks from today.
If the abovesaid amount is paid within the stipulated period, ad-interim relief granted earlier shall continue till further orders.
Signature Not VerifiedDigitally signed by
In view of the above, I.A.No. 5 of 2015 is disposed of.
Narendra Prasad Date: 2015.05.07 15:42:19 IST Reason: (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar