Supreme Court - Daily Orders
M/S Ayush Business Overseas vs Commissioner Of Customs (Chennai Vii) on 19 March, 2021
Bench: D.Y. Chandrachud, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos 850-851 of 2021
M/s Ayush Business Overseas etc. .... Appellant(s)
Versus
Commissioner of Customs (Chennai VII) ....Respondent(s)
ORDER
1 We are not inclined to interfere with the order of the Customs, Excise and Service Tax Appellate Tribunal dated 26 February 2021 in Customs Appeal Nos 40003 and 40002 of 2021.
2 The appeals are accordingly dismissed.
3 Pending application, if any, stands disposed of.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [M R Shah] New Delhi;
March 19, 2021 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.03.20 10:59:02 IST
-S-
Reason:
ITEM NO.20 Court 6 (Video Conferencing) SECTION XVII-A
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(s).850-851/2021
M/S AYUSH BUSINESS OVERSEAS ETC. Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS (CHENNAI VII) Respondent(s)
(WITH IA No.37017/2021-CLARIFICATION/DIRECTION) Date : 19-03-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. Kailash Vasudev, Sr. Adv.
Mr. T. Harish Kumar, AOR Mr. Umrao Singh Rawat, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The appeals are dismissed in terms of the signed order.
2 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)