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M/S. Munjal Showa Ltd. vs Commissioner Of Customs And Central ... on 4 November, 2019

Bench: D.Y. Chandrachud, Hrishikesh Roy

     ITEM NO.1                               COURT NO.7                SECTION IV

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                                 IA 3/2016 in Civil Appeal    No(s).2576/2010

     M/S. MUNJAL SHOWA LTD.                                                  Appellant(s)

                                                     VERSUS

     COMMISSIONER OF CUSTOMS AND CENTRAL EXCISE (DELHI IV) Respondent(s)

     (CLARIFICATION OF COURT'S ORDER DATED 20.02.2009)

     Date : 04-11-2019 This application was called on for hearing today.

     CORAM :                HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                            HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Appellant(s)                  Mr.   Arshad Hidayatullah, Sr. Adv.
                                       Mr.   P.K. Ram, Adv.
                                       Mr.   Rajesh Kumar, AOR
                                       Mr.   Ramesh Kejriwallah, Adv.

     For Respondent(s)                 Mr.   Vikramjit Banerjee, ASG
                                       Mr.   P.V. Yogeswaran, Adv.
                                       Mr.   Aman Gupta, Adv.
                                       Mr.   B. Krishna Prasad, AOR

                          UPON hearing the counsel the Court made the following
                                                 O R D E R

While issuing notice on 20 February 2009, this Court had observed that the proceedings pending against the petitioner undoubtedly shall be subject to the special leave petition. Leave was thereafter granted on 16 March 2010.

The order dated 20 February 2009 leaves no manner of doubt that the adjudicating proceedings have not been stayed and the result thereof shall be subject to the Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.11.04 final result of this appeal.

Reason: The Interim Application is accordingly disposed of.

                          (SANJAY KUMAR-I)                         (SAROJ KUMARI GAUR)
                             AR-CUM-PS                                COURT MASTER