Supreme Court - Daily Orders
M/S Kunal Travel (Cargo) vs Commissioner Of Customs & Central ... on 13 April, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.25 COURT NO.4 SECTION IIIB
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). 10391/2017
(Arising out of impugned final judgment and order dated 28/11/2016
in CA No. 314/2015 passed by the High Court of Judicature at
Allahabad)
M/S KUNAL TRAVEL (CARGO) Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS & CENTRAL EXCISE, NOIDA Respondent(s)
(with interim relief)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rupesh Kumar,Adv.
Ms. Pankuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(Neetu Khajuria) (Asha Soni) Signature Not Verified Court Master Court Master Digitally signed by NEETU KHAJURIA Date: 2017.04.13 17:46:13 IST Reason: