Supreme Court - Daily Orders
Commissioner Of Customs Kandla vs M/S Smruti Pottery Works on 9 September, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 630 OF 2007
COMMISSIONER OF CUSTOMS KANDLA ... Appellant
VERSUS
M/S SMRUTI POTTERY WORKS & ANR. ... Respondents
O R D E R
We find, on the facts of this case, that no substantial question of law arises for consideration and the entire issue is factual. The appeal is, accordingly, dismissed.
........................., J. [ A.K. SIKRI ] ........................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
September 09, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.09.17 18:07:11 IST Reason: ITEM NO.113 COURT NO.14 SECTION III 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. 630/2007 COMMISSIONER OF CUSTOMS KANDLA Appellant(s) VERSUS M/S SMRUTI POTTERY WORKS & ANR. Respondent(s) (With office report)
Date : 09/09/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Yashank Adhyaru, Sr. Adv. Mr. B. V. Niren, Adv.
Mr. Rajiv Nanda, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. Krishna Kant, Adv. Mr. Braj K. Mishra, Adv. Ms. Aparna Jha, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]