Supreme Court - Daily Orders
Ruchi Soya Industires Ltd. vs Commissioner Of Customs on 21 November, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.55 COURT NO.6 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.14335/2016
(Arising out of impugned final judgment and order dated 23/10/2015
in TA No. 502/2014 passed by the High Court of Gujarat at
Ahmedabad)
RUCHI SOYA INDUSTIRES LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS Respondent(s)
(with interim relief and office report)
Date : 21/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Rajesh Rawal, Sr. Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s) Mr. P.S. Patwalia, ASG
Ms. Shirin Khajuria, Adv.
Mr. Dhruv Sheoran, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. However, we leave the question of law open to be decided in an appropriate case. The High Court is at liberty to decide the issue on merits.
Signature Not Verified The special leave petition is disposed of.
Digitally signed by SANJAY KUMAR Date: 2016.11.21 16:47:44 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER