Supreme Court - Daily Orders
M/S Sanjeev Woollen Mills Etc.Etc. vs Commissioner Of Customs, New Delhi on 3 July, 2014
Ä IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2014
D.NO. 4180 OF 2014
M/S SANJEEV WOOLLEN MILLS ETC.ETC. ... APPELLA
NT(s)
Versus
COMMISSIONER OF CUSTOMS, NEW DELHI ... RESPOND
ENT(s)
O R D E R
Civil Appeals are not maintainable
and
are, accordingly, dismissed as such. Liberty
is
granted to the appellants to pursue appropr
iate
remedy in accordance with law.
.......................CJI.
(R.M. LODHA)
.........................J.
(MADAN B. LOKUR)
NEW DELHI; .........................J.
JULY 3, 2014 (KURIAN JOSEPH)
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.07.04
16:02:16 IST
Reason:
ITEM NO.7 COURT NO.1 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 D.No(s). 4180/2014
M/S SANJEEV WOOLLEN MILLS ETC.ETC. Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS, NEW DELHI Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation of
delay in filing appeals.)
Date : 03/07/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Appellant(s) Mr. Santosh Krishnan, Adv.
Mr. Marsook Bafaki, Adv.
Mr. Nikhil Goel ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Civil Appeals are not maintainable and are, accordingly, dismissed as such. Liberty is granted to the appellants to pursue appropriate remedy in accordance with law.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]