Supreme Court - Daily Orders
Anjani Technoplast Ltd. vs Commissioner Of Customs on 6 December, 2017
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. 2797/2017
IN
CIVIL APPEAL No. 14526/2015
ANJANI TECHNOPLAST LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF CUSTOMS Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [R.K. AGRAWAL] NEW DELHI;
DECEMBER 6, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.12.07 15:18:31 IST Reason: 1 ITEM NO.1001 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 2797/2017 in C.A. No. 14526/2015 ANJANI TECHNOPLAST LTD. Petitioner(s) VERSUS THE COMMISSIONER OF CUSTOMS Respondent(s) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 129018/2017) Date : 06-12-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 2